Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

State of Andhra Pradesh - Act

Registration (Andhra Pradesh Second Amendment) Act, 1999

ANDHRA PRADESH
India

Registration (Andhra Pradesh Second Amendment) Act, 1999

Act 16 of 1999

  • Published on 15 April 1999
  • Commenced on 15 April 1999
  • [This is the version of this document from 15 April 1999.]
  • [Note: The original publication document is not available and this content could not be verified.]
Registration (Andhra Pradesh Second Amendment) Act, 1999(Act No. 16 of 1999)Last Updated 21st October, 2019Statement of Objects and Reasons - (Act No. 16 of 1999). - In order to save delay. In the process of registrations and supply of documents to the persons, who present the same for registration In the Sub-Registrar Offices, the Commissioner and Inspector General of Registration and Stamps proposed to introduce computerisation project in the Sub-Registrar Offices to be notified by the Government. As there are no adequate provisions in the Registration Act, the Government have after taking into consideration the proposals of Commissioner and Inspector General of Registration and Stamps decided to amend the Registration Act, 1908, suitably by Incorporating a new chapter for this purpose.[Appended to L.A. Bill No. 40 of 1998].Reserved by the Governor on the 15th April, 1999 for the consideration and assent of the President, on 21-6-1999 published on the 1st July, 1999 in the Andhra Pradesh Gazette Part IV-B (Extraordinary).An act further to amend the Registration Act, 1908 in its Application to the State of Andhra Pradesh.Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Fiftieth Year of the Republic of India as follows: -

1. Short title, extent and commencement.

(1)This Act may be called the Registration (Andhra Pradesh Second Amendment) Act, 1999.
(2)It extends to the whole of the State of Andhra Pradesh.
(3)It shall be deemed to have come into force with effect from the 31st December, 1998.

2. Amendment of Section 2.

- In the Registration Act, 1908, as in force in the State of Andhra Pradesh (hereinafter referred to as the principal Act), in subsection (2) of Section 2, after the words "includes a portion of book", the words "and the information storage devices like floppy disk, hard disk, compact disk" shall be added.

3. Amendment of Section 16.

- In Section 16 of the principal Act, for subsection (1), the following shall be substituted, namely:-"The State Government shall provide for the office of every Registering Officer the books and also the information processing and storage devices like computer and scanners along with the software prescribed by the Inspector General, from time to time necessary for purpose of this Act".

4. Amendment of Section 51.

- In Section 51 of the principal Act, in subsection (1), in the opening portion, for the words 'The following books" the words "The following books and the information storage devices as specified in subsection (1) of the Section 16" shall be substituted.

5. Amendment of Section 61.

- In Section 61 of the principal Act, after subsection (1), the following proviso shall be added, namely:-"Provided that the copying of the items referred to above may be done using electronic devices like scanner".

6. Insertion of Part XI-A.

- After Part-XI of the principal Act the following Part-XI-A shall be inserted, namely:-"PART - XI-A Registration of Documents by Means of Electronic Devices

70A. Application of this Part. - This part shall apply to the areas only in respect of which a notification is issued by the Government of Andhra Pradesh under Section 70-B.

70B. Documents scanned by electronic devices in areas notified by the Government. - (1) The Government of Andhra Pradesh may, by notification, in the Official Gazette, direct that in any office as may be specified therein, the process of registration of any category or categories of documents may be completed and copying done with the help of the electronic devices like computers, scanners and the Compact disks and copies preserved on such devices and retrieved when required.

(2)Notwithstanding anything contained in this Act or any other law for the time being in force, a copy of any document registered and scanned using the electronic devices and certified or attested by the Registering Officer in-charge of the office shall also be received in evidence of any transaction as is described in the said document.

70C. Saving. - Nothing in this part shall apply,-

(i)to any document which in the opinion of Registering Officer is not in a condition fit to be processed by means of electronic devices;
(ii)in the case of unforeseen eventuality like break down of the computerized system of registration:
Provided that the Registering Officer shall record the reasons in writing therefor:Provided further that the Registering Officer shall ensure that the data and images of the documents registered during the period of non-application of this part, due to a breakdown of the computerized system, are duly incorporated into the computer system, after the same is restored, in the manner prescribed by the Inspector General of Registration".

7. Amendment of Section 89.

- In Section 89 of the principal Act, after the words "shall file the copy in his Book No. 1" wherever they occur, the words "or get scanned" shall be added.

8. Repeal of Ordinance 10 of 1998.

- The Registration (Andhra Pradesh Amendment) Ordinance, 1998 is hereby repealed.