Section 210 in Andhra Pradesh Rules Under the Registration Act, 1908
210.
(1)An examination to be called "The Document Writer's Licensing Test" shall be conducted by the Inspector-General of Registration. The time and place of the examination and the language in which the candidates will be examined and fees payable therefor, shall be notified by the Inspector-General, from time to time, in the Andhra Pradesh Gazette.The Inspector-General shall prescribe, by order, from time to time, the maximum marks of each test, the maximum marks to be secured for a pass, the examiners for the test, the class of persons that may be admitted to it and all other matters which are ancillary to the proper conduct of the test and declaration of results.(2)The test shall consist of an examination in:(i)the Indian Registration Act, 1908 and the rules and the table of fees thereunder.(ii)the Indian Stamp Act, 1899, and the Rules thereunder.(iii)the Transfer of Property Act, 1882 and(iv)a standard book on drafting documents.(3)The list of the successful candidates of each examination shall be published in the Andhra Pradesh Gazette.
