Section 170 in Andhra Pradesh Rules Under the Registration Act, 1908
170.
(i)An applicant in this rule shall mean an appellant under Section 72 or party at whose instance an enquiry under Section 74 is commenced and shall include subject to provisions of Rule 166 also an agent or a vakil.(ii)On the presentation of an appeal under Sec. 72 or an application under Section 73 and in the case of original enquiry under Section 74, a date shall be fixed for the hearing of the appeal or application or for the enquiry.(iii)Such date shall be notified to the applicant and also published on the notice board of the Registrar's Office.(iv)Within one week of the date of such publication the applicant shall pay the process fee necessary for the issue of notice to the opposite party (hereinafter called the Respondent) and for summonses for securing the attendance of witnesses, provided that the Registrar may extend the time for such payment, from time to time, on sufficient cause being shown.(v)If on the date of hearing:(a)neither party appears, or(b)the applicant does not appear and the Respondent appears and contests the registration of the document, or(c)the Respondent does not appear and it is found that notice has not been served upon him in consequence of the failure of the applicant to pay the requisite fee for such service.The Registrar shall make an order refusing to direct registration of the document:Provided that it shall be open to the Registrar to adjourn the enquiry from time to time for sufficient cause.(vi)An order refusing to direct registration under this rule shall be recorded in Book 2.
