Section 85(1) in Andhra Pradesh Rules Under the Registration Act, 1908
(1)The endorsement prescribed by Sections 52 and 58 and the certificate prescribed by Section 60 shall be written by the Registering Officer himself in the form prescribed in Appendix V or as near thereto as circumstances permit, unless he has been specially authorised by the Inspector-General to use an endorsement stamp.(ii)The executant and the witnesses may be required to write their additions themselves in the endorsements made on documents, when they are able to do so.(iii)The name and addition of a party who is required to sign in the endorsements but who is not able to do so shall be written by the Registering Officer himself. Where the addition is entered by the party himself (Clause ii) the Registering Officer shall satisfy himself that the addition as entered is complete and that it corresponds with the statement made by the party.(iv)The blank spaces in the endorsement stamps referred to in Clause (i) shall be filled in and the endorsements and certificates shall be signed by the Registering Officer in his own hand.
