Section 210(1) in Andhra Pradesh Rules Under the Registration Act, 1908
(1)An examination to be called "The Document Writer's Licensing Test" shall be conducted by the Inspector-General of Registration. The time and place of the examination and the language in which the candidates will be examined and fees payable therefor, shall be notified by the Inspector-General, from time to time, in the Andhra Pradesh Gazette.The Inspector-General shall prescribe, by order, from time to time, the maximum marks of each test, the maximum marks to be secured for a pass, the examiners for the test, the class of persons that may be admitted to it and all other matters which are ancillary to the proper conduct of the test and declaration of results.
