Section 9 in The Parsi Marriage And Divorce Act, 1936
9. Copy of certificate to be sent to Registrar-General of Births, Deaths and Marriages
.Every Registrar, except the Registrar appointed by the Chief Justice of the High Court of Judicature at Bombay, shall, at such intervals as the State Government by which he was appointed from time to time directs, send to the Registrar-General of Births, Deaths and Marriages for the territories administered by such State Government, a true copy certified by him in such form as such State Government from time to time prescribes, of all certificates entered by him in the said register of marriages since the last of such intervals.
