Section 7 in Andhra Pradesh Compulsory Registration of Marriages Rules, 2003
7.
If any Memorandum received by the Marriage Officer is not accompanied by the duplicate Memorandum or is defective in any respect, he may require the parties to the marriage to furnish the duplicate thereof, or to rectify the defects or the same may be returned to them for rectification and resubmission within the time to be fixed by him.
