Section 229 in Andhra Pradesh Rules Under the Registration Act, 1908
229. Endorsements and certificates
: (1) The endorsements and certificates required to be made under Sections 58 and 59 and the relevant Registration Rules, shall be made on the document in accordance with the procedure prescribed.(2)The certificate of registration required to be made under Section 60 of the Act, shall be made in the format shown below in respect of the documents registered under the Computer aided Administration of Registration Department system:Registered as No ......... of ............. of books 1 ............... day of .......... 200/ ........... S.E.Signature of Registering Officer.(3)The endorsements may be made by using any or a combination of the following methods:(i)by writing in hand using black ink;(ii)by impressing a rubber stamp using black ink;(iii)by getting the endorsements and certificates printed suitably on the reverse of the stamp papers using the feature provided for the purpose in the Computer-aided Administration of Registration Department system.(4)The endorsements and certificates, however so made as above, shall be authenticated by registering officer.
