Section 5(2) in Andhra Pradesh Compulsory Registration of Marriages Act, 2002
(2)The District Registrar of Marriages shall manage and supervise subject to the directions of the Registrar General of Marriages the registration of marriages in the district and shall be responsible for carrying into execution in the district the provisions of this Act, and the orders of the Registrar General of Marriages issued from time to time for the purpose of this Act.
