Section 133 in Andhra Pradesh Rules Under the Registration Act, 1908
133.
The fee for a search shall entitle the applicant to read the entry for the finding of which the fee has been paid or to have it or read to him; but it shall not entitle him to take a copy of the entry. If a search proves fruitless the fees shall not be refunded, but the applicant may if he so desires, be granted a certificate stating that the entry sought for has not been found in the books.
