Section 20 in Andhra Pradesh Compulsory Registration of Marriages Rules, 2003
20. Duties of the District Registrar of Marriages.
-The District Registrar of Marriages: -(i)Shall inspect the marriage registration offices periodically and issue such instruction as are required for proper implementation of the provisions of the Act.(ii)Shall consolidate the quarterly returns and annual returns of all the Marriage Officers under his control and submit the same to the Registrar General of marriages with his observations.(iii)In the absence of any Marriage Officer, the District Registrar of Marriages shall register the marriage following the due formalities.
