Section 103(i) in Andhra Pradesh Rules Under the Registration Act, 1908
(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.
