Section 63 in Andhra Pradesh Rules Under the Registration Act, 1908
63.
(i)A Registering Officer may require any executant, claimant, or identifying or other witness regarding whose identity he has to satisfy himself but who is not personally known to him to affix in his presence, whether such person can write his name or not, the impression of bulb of his left thumb both in the register of thumb impressions maintained in each registration office in the form shown in Appendix-IV as well as on the document presented for registration.(ii)Such impression shall invariable be taken in the case of marksman and illiterate females.(iii)A messenger presenting a document under Rule 25 (ii) shall not be required to prove his identity but shall, unless known personally to the Registering Officer, be required to sign and affix his thumb impression to the endorsement of presentation.
