Section 1 in Rules For Collection Of Duties Secured In The Course Of Inspection
1.
In these rules unless the context otherwise requires:(a)"Act" means, the Indian Stamp (Andhara Pradesh Amendment) Act, 1986.(b)"Inspector-General of Registration and Stamps" includes the person authorised in writing by him as the Collector appointed under Section 73 of the Act to exercise the powers under that section.(c)"Head of office" means, the head of the Office inspected by the Inspector-General of Registration and Stamps under Section 73.(d)"Section" means a section of the Act.(e)"Any premises" includes any public office or any place where registers, books, documents etc., are kept under the custody of a person the inspection whereof may tend to secure any duty.
