Section 102 in Andhra Pradesh Rules Under the Registration Act, 1908
102.
The receipt for a document shall be handed over to the person presenting the document or to his nominee, after obtaining in the counterfoil the signature of presentant, if he is literate or thumb impression if he is illiterate to the endorsement of nomination, and also the signature of the nominee, if he can write, or his thumb impression if he is illiterate, for the purpose of comparison when the nominee appears to take back the document.
