Section 221 in Andhra Pradesh Rules Under the Registration Act, 1908
221. Definitions
In this Chapter, unless the context otherwise requires, the following words and expressions shall have the meaning assigned to them, namely:(i)'Archival' means capturing data, including images, on to electronic storage media like the CD, the tape, the hard disk and the like, with the intention of preserving the same for long periods and for retrieving when required and includes re-archival;(ii)'Card' or 'Computer-aided Administration of Registration Department' means the process of performing the various functions associated with the act of registration, through electronic devices like computers and scanners, to ensure an efficient, accurate and transparent delivery of services to the registering public;(iii)'CD' or 'Compact Disk' means an electronic storage device on which data, including images, can be stored in an electronic digital form;(iv)'CD Writer' means an electronic device used to copy data available in digital form on an electronic storage device on to a CD;(v)'Hardware' includes the electronic devices like computers, scanners; printers, CD writers which are used to capture, store and process data in a digital form;(vi)'Imaging' means the process of scanning the documents and managing the storage, classification and retrieval of the electronic digital images so generated;(vii)'Scanner' means an electronic device used in conjunction with a computer and a suitable software, to convert documents on paper into electronic digital images to be stored on electronic media and retrieved when required, and the words 'scanning' and 'scanner' shall be construed accordingly;(viii)'Software' includes a set of computer programmes or coded instructions given to the computer systems to make the latter perform different, predetermined functions and to generate the desired output.
