Section 3 in Andhra Pradesh Rules Under the Registration Act, 1908
3.
The offices of all Registrars and Sub-Registrars shall be open for at least six and half hours daily, Sundays and holidays excepted. The hours of working shall usually be those fixed by Government, from time to time. These shall not be altered except with the approval of the Inspector-General. A notice showing the hours of working of the office shall be affixed in a prominent place in each office for the information of the public.
