Section 13 in Andhra Pradesh Compulsory Registration of Marriages Act, 2002
13. Marriage Officer to keep registers in the prescribed form.
(1)Every Marriage Officer shall keep in the prescribed form a Register of Marriages for the registration area or any part thereof in relation to which he exercises jurisdiction.(2)The Registrar General shall cause to be printed and supplied sufficient number of registers for making entries of marriages according to such form and instructions as he may, from time to time prescribe, a copy of such forms in the local language shall be pasted in some conspicuous place on or near the other door of office of every Marriage Officer.
