Section 35 in Andhra Pradesh Rules Under the Registration Act, 1908
35.
Every Registering Officer shall maintain a 'Minute Book' in such a manner as the Inspector-General may from time to time, prescribe and shall enter in his own hand a brief record of each day's proceedings in respect of every document on which a presentation endorsement has been made and which is neither admitted to registration nor refused registration on the day of presentation and also record therein notes of such other proceedings as the Inspector-General may, from time to time, prescribe. Such record shall be necessary:(a)when a document is returned for correction under Rule 31 (ii);(b)when a document is put aside pending appearance of parties and witnesses;(c)when a document is returned not registered at the request of the party presenting it; and(d)when a sealed cover containing a will is returned on the ground that it is not sealed or that it has not been superscribed with the name of the testator and that of his agent (if any) and the nature of the document (Section 42).Proceedings in respect of a will or authority to adopt presented under Section 41(2) or of a document presented for registration after the death of the executant or the executant of which dies before admitting execution or of a document impounded for insufficiency of stamp duty shall be executed.
