Revolutionising Law Reporting !
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Registration (Andhra Pradesh Second Amendment) Act, 1999
(Act No. 16 of 1999)
Last Updated 21st October, 2019 [ap656]
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Object & Reasons6 |
"The State Government shall provide for the office of every Registering Officer the books and also the information processing and storage devices like computer and scanners along with the software prescribed by the Inspector General, from time to time necessary for purpose of this Act".
4. Amendment of Section 51. - In Section 51 of the principal Act, in subsection (1), in the opening portion, for the words 'The following books" the words "The following books and the information storage devices as specified in subsection (1) of the Section 16" shall be substituted. 5. Amendment of Section 61. - In Section 61 of the principal Act, after subsection (1), the following proviso shall be added, namely:-"Provided that the copying of the items referred to above may be done using electronic devices like scanner".
6. Insertion of Part XI-A. - After Part-XI of the principal Act the following Part-XI-A shall be inserted, namely:-"PART - XI-A
Registration of Documents by Means of Electronic Devices
70A. Application of this Part. - This part shall apply to the areas only in respect of which a notification is issued by the Government of Andhra Pradesh under Section 70-B.
70B. Documents scanned by electronic devices in areas notified by the Government. - (1) The Government of Andhra Pradesh may, by notification, in the Official Gazette, direct that in any office as may be specified therein, the process of registration of any category or categories of documents may be completed and copying done with the help of the electronic devices like computers, scanners and the Compact disks and copies preserved on such devices and retrieved when required.
(2) Notwithstanding anything contained in this Act or any other law for the time being in force, a copy of any document registered and scanned using the electronic devices and certified or attested by the Registering Officer in-charge of the office shall also be received in evidence of any transaction as is described in the said document.
70C. Saving. - Nothing in this part shall apply,-
(i) to any document which in the opinion of Registering Officer is not in a condition fit to be processed by means of electronic devices;
(ii) in the case of unforeseen eventuality like break down of the computerized system of registration:
Provided that the Registering Officer shall record the reasons in writing therefor:
Provided further that the Registering Officer shall ensure that the data and images of the documents registered during the period of non-application of this part, due to a breakdown of the computerized system, are duly incorporated into the computer system, after the same is restored, in the manner prescribed by the Inspector General of Registration".
7. Amendment of Section 89. - In Section 89 of the principal Act, after the words "shall file the copy in his Book No. 1" wherever they occur, the words "or get scanned" shall be added. 8. Repeal of Ordinance 10 of 1998. - The Registration (Andhra Pradesh Amendment) Ordinance, 1998 is hereby repealed.
