Section 49 in Andhra Pradesh Rules Under the Registration Act, 1908
49.
(i)When a Power of Attorney is executed before a Registering Officer he shall after satisfying himself of the identity of the party and obtaining when necessary his left thumb impression against his signature, authenticate it in the following form:"No ............ of ........... 19 ........."Executed in my presence (at ............. x) this ............. day of .............. 19 .............. by A.B. who is personally known to me (or whose identity is proved by (signature of) CD (with addition) and (signature of) E.F., (with addition).SealSignature of Registering OfficerNote:To be filed in, when the execution takes places at a place other than registration office, e.g. a private residence :(ii)When a Power of Attorney which has not been executed before a Registering Officer is presented to him for authentication under the proviso to Section 33 the Registering Officer shall, if he attends himself at the private residence of the principal or if the principal appears in the office behind a purda and is examined with the help of hammamnee or mama; adopt the following form of authentication:"No. ............ of .............. 19 .........."I Certify that I have satisfied myself on examining at ............ this .......... day of ......... 19 ....... (signature of) A.B. (Who is purdanashin) lady with the aid of (signature of) C.D. hammamnee or mama (with addition) that this power of attorney has been voluntarily executed by the said A.B. who purports to be the principal and who is personally known to me or whose identity has been proved by inspection behind the purdah by (signature of ) E.F. (with addition) who is her (relationship if any to be stated) and (signature of) G.H. (with addition) who is her (relationship if any to be stated) with whom she does not observe purdah.SealSignature of Registering Officer(iii)When a Power of Attorney occupied more than one sheet of paper the number of the power of which the sheet forms a part, the total number of sheets of which the power consists the number of the sheet, and the signature and seal of the Registering Officer shall be endorsed on each sheet.(iv)Every interlineation, blank, erasure or alteration in the body of a Power of Attorney which is authenticated and not registered shall, at the time of authentication, be detailed in a footnote added to the document below the endorsement of authentication and shall be signed by the Registering Officer even if the party himself has entered a similar note in the document. If there are no interlineations, blanks or erasures or alterations, in the body the fact shall be noted.Interlineations, etc., in the authentication endorsement shall be initialled by the Registering Officer.Note: In entering notes of interlineations etc., the instructions in Rule 96 (ii) shall apply mutatis mutandis.
