Section 21 in Andhra Pradesh Compulsory Registration of Marriages Rules, 2003
21. Duties of the Marriage Officers.
- The Marriage Officers: -(i)Shall maintain and update the prescribed registers referred to in the Rules.(ii)Shall submit monthly returns along with the duplicate copies of the Memorandums of Marriage received to the District Registrar of Marriages on or before 30th of every succeeding month regarding the marriage registered by him in the preceding month.(iii)The Marriage Officer shall institute prosecution with the prior sanction of the Registrar General under Section 18 of the Act.(iv)On application for grant of certified copies of the extracts of the Marriage Register or certificate or other records, the Marriage Officer or the District Registrar shall grant the same under his signature and official seal.
