Section 131 in Andhra Pradesh Rules Under the Registration Act, 1908
131.
Fees for searches shall be payable in advance, but in the following cases the fees may be adjusted in the Treasury accounts:(i)Searches for Encumbrances:(a)On property pledged as security for loans under the Loans Acts, and(b)On property pledged as security for the due performance of their duties by public servants, andNote: The term "Public Servant" in this sub-rule should be interpreted to mean "an officer serving directly under Government".(ii)Requisitions from a Public Officer for a certificate of encumbrance in his official capacity.
