Section 21(2) in Andhra Pradesh Compulsory Registration of Marriages Act, 2002
(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely:-(a)the duties and powers of the Registrars of Marriages or Marriage Officers:(b)the forms and the manner in which the registers or records required to be kept by or under this Act shall be maintained:(c)the custody in which the registers and records are to be kept and the preservation of such registers and records: and(d)the fee to be paid under the relevant provisions of the Act.(e)[ the automated marriage registration process.] [Inserted by Act No.28 of 2018, dated 25.10.2018.]
