Section 213 in Andhra Pradesh Rules Under the Registration Act, 1908
213.
(a)A licensee shall maintain:(i)a register in Form 'E' of Appendix-IX.(ii)a receipt book in Form 'F' of Appendix-IX, and(iii)shall issue receipts for all moneys received on account of the work connected with every document written by him.(b)The completed registers and receipt books maintained under this rule, shall be surrendered to the licensing authority at the end of each calendar year:Provided that if the licensee should die or his licence expires or be revoked or suspended the registers, and receipt books shall be surrendered within 15 days from the date of such death, expiry, revocation or suspension by the representative in the case of the deceased licensee and by the licensee in other cases.
