Section 6 in Andhra Pradesh Compulsory Registration of Marriages Act, 2002
6. Marriage Officer.
(1)The [Government or Local Authority] [Substituted 'Local Authority' by Act No. 28 of 2018, dated 25.10.2018.] may appoint a Marriage Officer for each local area comprising the area within the jurisdiction of a Municipal Corporation Municipality, Gram Panchayat or any other area or a combination of any two or more areas;(2)Every Marriage Officer shall, enter in the Registrar of Marriages maintained for the purpose, all information given to him under Section 7 or Section 8 and register the marriage;(3)Every Marriage Officer shall have an office in the local area for which he is appointed.(4)Every Marriage Officer shall attend his office for the purpose of registering the marriages on such days at such hours as the Registrar General of Marriages or District Registrar of Marriages may direct and shall cause to be placed in some conspicuous place on or near the outer door of the office of the Marriage Officer, a Board bearing in the local language, his name with the addition of "Marriage Officer" for the local area for which he is appointed and the days and hours of his attendance.
