Section 13(2) in Andhra Pradesh Compulsory Registration of Marriages Act, 2002
(2)The Registrar General shall cause to be printed and supplied sufficient number of registers for making entries of marriages according to such form and instructions as he may, from time to time prescribe, a copy of such forms in the local language shall be pasted in some conspicuous place on or near the other door of office of every Marriage Officer.
