Section 50 in Andhra Pradesh Rules Under the Registration Act, 1908
50.
(i)If a document is presented for registration under a special Power of Attorney the power shall be retained and filed in the office with following endorsement:"No. ........ of ........ 19 ......."Presented with document No .......... of 19.......... of Book Volume ......... Pages ............Date:Signature of Registering Officer.(ii)If a document is presented for registration under a General Power of Attorney, the power shall be returned with the following endorsement:Presented with document No ........ of 19 .......... Book ........ volume ..........Date:Signature of Registering Officer(iii)When a document is presented for registration by a person entitled to present it and execution is admitted by an agent under Power of Attorney, the following endorsement shall be made on the power, which shall be retained and filed or returned, according as it is a special or a general power."No ......... of ........ 19 ........... "Presented in connection with document No. ...... of 19 ........ of Book ....... Volume .......... Pages ............Dated:Signature of Registering OfficerNote: Numbers required only in the case of a special power.
