Section 6th in Andhra Pradesh Rules Under the Registration Act, 1908
6th. February, 19 ......
Signature of Registering Officer.(ii)If, after the conclusion of the examination of the witnesses, the Registering Officer should decide to register the document, an endorsement in the following form shall be made on it and its registration shall be completed:I am satisfied from the witnesses whose signatures appear above:(a)That the will (or authority to adopt) was executed by the testator (or donor).(b)That the testator (or donor) is dead; and(c)That the person presenting the will (or authority to adopt) is entitled to present the same.Date:Signature of Returning Officer.(iii)Should the Registering Officer decide to refuse registration, the usual endorsement of refusal shall be entered on the document.
