Section 101 in Andhra Pradesh Rules Under the Registration Act, 1908
101.
(i)A receipt shall be granted for each document presented for registration, for each Power of Attorney presented for authentication and for each sealed cover deposited and for every fee or fine levied by a Registering Officer.(ii)An application for transfer of revenue registry presented with a document shall be acknowledged in the receipt, for the document.(iii)When the fees consist of several items, each item, shall be separately entered both in the receipt and in the counterfoil so as to admit of any overcharge being traced. In the case of copying fees the number of words shall be entered and in the case of mileage, the number of miles.
