Section 214(a) in Andhra Pradesh Rules Under the Registration Act, 1908
(a)A licence granted under these rules, may be suspended if the licensee:(i)fails to maintain the registers and to issue receipts prescribed under these rules regularly and correctly,(ii)collects more than scheduled fees specified in Appendix-X,(iii)contravenes any of these rules or any of the conditions of his licence or is found guilty of disobedience to any lawful order passed under these rules,(iv)if found guilty or any abetment of or participation in any illegal transaction or dealings with the staff attached to the registration offices, or(v)if he has acted as a tout.
