Section 70C in Registration (Andhra Pradesh Second Amendment) Act, 1999
70C. Saving. - Nothing in this part shall apply,-
(i)to any document which in the opinion of Registering Officer is not in a condition fit to be processed by means of electronic devices;(ii)in the case of unforeseen eventuality like break down of the computerized system of registration:Provided that the Registering Officer shall record the reasons in writing therefor:Provided further that the Registering Officer shall ensure that the data and images of the documents registered during the period of non-application of this part, due to a breakdown of the computerized system, are duly incorporated into the computer system, after the same is restored, in the manner prescribed by the Inspector General of Registration".
