Section 103 in Andhra Pradesh Rules Under the Registration Act, 1908
103.
(i)If a document is ready for transcription on the day of its presentation, the day and hour when it will be ready for return shall be endorsed on the receipt In the case of a document retained pending an enquiry or a reference, the day and hour shall be communicated to the presentant or his nominee by a separate notice issued on the day when the document becomes ready for transcription. If, however in the latter case receipt is produced on the day when the document is ready for transaction and the document cannot be returned on that day, the information may be endorsed on the receipt itself.(ii)When a document is not ready for return on the date entered on the receipt or in the notice, the entry of that day shall if the receipt or notice is produced before the Registering Officer, be cancelled and the probable later date on which the document will be ready shall be entered under the initials of the Registering Officer.(iii)Corresponding entries and corrections shall be made in counterfoil.
