Section 128 in Andhra Pradesh Rules Under the Registration Act, 1908
128.
An application for a search or for a copy of an entry in Books 1 to 4 may be received and complied with through the medium of the post, the postage charges being borne by the applicant. In such cases special care shall be taken to ensure that the provisions of sub-sections (2) and (3) of Section 57 are satisfied, and the title of the applicant to have the copies shall be proved to the satisfaction of the Registering Officer.
