Section 232 in Andhra Pradesh Rules Under the Registration Act, 1908
232. Archiving of the images
: (1) The images of the scanned documents together with the data relating thereto shall be archived on to CDs or tapes suitably labelled, using the CD writer and the computer under the Computer-aided Administration of Registration department system, as soon as the documents are scanned.(2)CD or tape after it is completely filled with images of scanned documents, duplicate and triplicate copies of such a CD or tape shall be generated, following such procedure as may be specified by the Inspector General in this behalf.(3)The duplicate copy of CD or tape shall be suitably labelled and sealed and shall be sent to District Registrar within three days from the date of generation.(4)The duplicate copies of CDs and Tapes shall be preserved with District Registrar and shall be used for being produced as evidence whenever summoned by Courts. The triplicate copies of CDs and Tapes shall be sent to Inspector General of Registration and Stamps in the first week of January, April, July and October every year for preservation.(5)The CDs and the tapes shall be preserved in such conditions and taking such precautions as may be specified by the Inspector General in this behalf.(6)The CDs and the tapes shall be recopied or re-archived at such periodic intervals as the Inspector General may specify.(7)[ A Complete working set of Card hardware system, with a set of instructions to install the same shall be preserved in the Central Archival Room to cover the risk against technological obsolescence, whenever major hardware architectural changes occur. One set of the new hardware should be preserved in the Central Archival Room for further use.][Added by G.O.Ms.No. 338, Rev. (Reg. 1) Dated 24.5.2001, w.e.f. 5.2.1999, Published in Andhra Pradesh Gazette, RS Part I (extraordinary) No. 24, Dated 28.5.2001.]
