Section 10 in Andhra Pradesh Rules Under the Registration Act, 1908
10.
(i)The seal shall always remain in the personal custody of the Registering Officer.(ii)It shall be used in authenticating :(a)the certificates endorsed on a registered instrument under Section 60;(b)power of attorney attested under Section 33;(c)summonses and commissions issued under Sections 33 and 38;(d)certified copies under Section 57;(e)memoranda and copies forwarded under Sections 64 to 67 and under Rules 24 and 159 (iv);(f)copies of order of refusal to register granted under Sections 71 and 76;(g)copies other than those above referred to granted to parties;(h)certificates and lists granted to applicants under Rule 140;(i)copies of judgments of Registrars under Sections 72 and 75;(j)reproduced entries of old registers;(k)copies of maps and plans;(l)decrees drawn up under Section 75 and copies thereof.
