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State of Andhra Pradesh - Section

Section 203 in Andhra Pradesh Rules Under the Registration Act, 1908

203.

[(a) "Fees at the following rates shall be levied for the grant of licence and for its yearly renewal.][Clause (a) Substituted by G.O.Ms.No. 831, Rev. (Reg-1), dated 27.8.1993, Published in Andhra Pradesh Gazette, Part-I, Extraordinary No. 39, dated 30.9.1993.]
  For the first of any part of a calendar year For renewal in he second or any part of the succeeding calendar year
1 2 3
  Rs. Rs.
Fee for more than one zone 1200 400
Fee for more than one District in the zone 900 300
Fee for one District 600 225
Fee for one Sub-District 450 150
Fee for any one Village 225 75
(b)If a licence is lost or destroyed a duplicate may, on adequate proof of such loss or destruction, be issued to the licensee on payment of Rs. 10.00
(c)The fees for the extension of the area of a licence during the year for which the licence was originally granted, shall be the difference between the fees payable under clause (a) of this rule for the grant of a licence for such extended area and the fees already paid for the grant of the said licence.
(d)The fees for the extension of the area of licence during subsequent year shall be in addition to the fees payable under clause (c) of this rule, difference between the fees payable under clause (a) of this rule of the renewal of licence for such extended area and the fees already paid for the years with effect from which the extension is applied for.
Explanation: (i) In this rule, a sub-district shall be deemed to include all the Registration Offices whether principal, additional, temporary or joint having if any, collateral jurisdiction over the entire area of the sub-district;
(ii)Documents to be registered by a 'Registrar' under Section 30 of the Act may be prepared and written by licensees attached to the headquarters, sub-district of a district.