Section 187 in Andhra Pradesh Rules Under the Registration Act, 1908
187.
(i)At stations where there is a treasury and the treasury is open the collections shall be remitted daily to the treasury:Provided that a remittance need not be made on any day when the total collections to be remitted do not exceed Rs. 5.(ii)At stations where there is no treasury the fees shall be remitted to the nearest treasury at such intervals as may, from time to time, be prescribed by the Inspector-General.(iii)A remittance to the treasury shall be accompanied by the challan duly filled up in duplicate in view to one copy of each challan being returned duly signed by the Treasury Officer.
