Section 69 in Andhra Pradesh Rules Under the Registration Act, 1908
69.
A separate register shall be maintained in each registry officer for the thumb impression obtained in connection with the registration of document at private residence. Neither this register nor the ordinary register of thumb impression shall be taken with him by a Registering Officer when attending at a private residence, but thumb impressions at such residences shall be obtained on separate slips of paper and the slips shall be pasted with the initials and date of the Registering Officer added to them in the appropriate page in the separate impression register. The slip shall contain a certificate in the following form :"The impressions on this slip or each impression on this slip was affixed in my presence and under my personal supervision by the person whose name is entered next to it."In the case of purdahnashin lady who dose not appear before the registering Officer, the words "taken under my instructions form" shall be substitution form the words "affixed in my presence and under my personal supervision by" in this certificate.
