Section 3(1) in Andhra Pradesh Compulsory Registration of Marriages Rules, 2003
(1)Where marriages are.(a)registered under the Hindu Marriage Act, 1955, Special Marriages Act, 1954, Indian Christian Marriage Act, 1872, Parsi Marriage and Divorce Act, 1936, officers designated to register the marriages;(b)performed by Christian Priests or Kazis or Parsi Priests and records are maintained regarding the marriages performed by them, the Christian Priests, Kazis and Parsi Priests; and(c)performed by the persons appointed or licensed under law to perform the marriages and records are maintained regarding the marriages performed by them those appointed or licensed persons.In case of all modes of marriages the concerned officer, priest, Kazi or licensed persons shall send a copy of the marriage certificate issued to the parties to the marriages, on or before 30th of every succeeding month regarding the marriage registered by them in the preceding month to the concerned Marriage Officer of the locality appointed under sub-section (1) of Section 6 of the Act.The above sub-rule shall not preclude the parties to such marriage from directly approaching the local Marriage Officer appointed under the Act and get the same registered.
