Section 230 in Andhra Pradesh Rules Under the Registration Act, 1908
230. Scanning of the documents
(1) After the process of affixing the endorsements and certificates is completed, the document shall be scanned, on both the sides of all the sheets including the maps and plans accompanying the document, using the scanner and the imaging software provided.(2)The registering officer shall satisfy himself that the document has been properly scanned following the procedure laid down by the Inspector General in this behalf. Thereupon, the following certificate shall be affixed on the reverse of the stamp paper used for writing the document, below the certificate of registration:Certificate of ScanningThe document has been scanned with the Identification Number ..........Signature of Registering Officer(3)The documents presented for registration and registered alone should be scanned and copies of documents should not be scanned.
