Section 194 in Andhra Pradesh Rules Under the Registration Act, 1908
194.
(i)In all Registration Offices two registers of records shall be maintained, one relating to the permanent records, and the other to the temporary records, and in these registers separate pages shall be allotted for each series of books, indices and records.(ii)All records in an office shall be brought to account in one or other of these registers according to the instructions issued from time to time as to the classification of records. A record shall not be omitted from its appropriate register on the ground that it has been completed or has not been bound: for instance, when a volume of register books or a new register of thumb-impressions is brought into use, it shall be entered in the register of permanent records on the day the first document is copied in the volume or the first impression taken; similarly the index of a particular year shall be entered in the record register even though it may at the starting be maintained in loose sheets.(iii)The date of destruction and the number and date of the order, if any, sanctioning the same shall be noted in the record register against the entry of true record destroyed, each such note being attested and dated by the Registering Officer.
