Section 63(i) in Andhra Pradesh Rules Under the Registration Act, 1908
(i)A Registering Officer may require any executant, claimant, or identifying or other witness regarding whose identity he has to satisfy himself but who is not personally known to him to affix in his presence, whether such person can write his name or not, the impression of bulb of his left thumb both in the register of thumb impressions maintained in each registration office in the form shown in Appendix-IV as well as on the document presented for registration.
