Section 40 in Andhra Pradesh Rules Under the Registration Act, 1908
40.
(i)Whenever an application under Section 25 or Section 34 is lodged with Sub-Registrar, he shall forward the same, whether he considers the reason for delay to be satisfactory or not, for the orders of the Registrar but as laid down in Rule 32 (iii) there is no objection to his recording the admission of execution on such a document before forwarding the application to the District Registrar.(ii)When the District Registrar condones the delay either under Section 25(1) or under the proviso to Section 34(1) and directs either the acceptance of the document for registration or its registration as the case may be, the Sub-Registrar on receipt of orders to that effect from the District Registrar shall make an endorsement on the document above the registration certificate in the following form and close the same with his signature and date:"Acceptance for registration/admission to registration was directed by the District Registrar o ............. of .................... in his Order No. ............... dated ............. on payment of the fine of Rs .............. for a delay of .............. under Section 25, Section 34 of the Indian Registration Act, 1908".Date:Signature of the Sub-Registrar
