Section 183 in Andhra Pradesh Rules Under the Registration Act, 1908
183.
In the event of registration being refused, any fee or fine which may have been levied shall be refunded except fees, commissions, summonses attendances and travelling allowances where such fees and allowances have been earned. Such refund shall be made out of the permanent advance of the Registering Officer and a bill in detail for the adjustment of the refund shall be submitted in the usual manner.
