Section 10 in Himachal Pradesh Registration of Marriages Act, 1996
10. Voluntary registration of marriages contracted in areas in which this Act is not applicable.
(1)In any area in which the provisions of this Act are not in force the parties to a marriage contracted in that area, or that their fathers or guardians when they shall not have completed the age of 21 years, may if they so desired, prepare and sign a memorandum in the form in the Schedule and deliver or send by registered post the said Memorandum in duplicate to such Registrar of Marriages, as the State Government may, from time to time by notification in the Official Gazette, specify in this behalf.(2)The Memorandum shall also be signed by the officiating priest, if any, and where such marriage is solemnised before a Marriage Officer, the memorandum shall be supported by certified copies of entries made in the Marriage Certificate Book being maintained by the said Marriage Officer under any other enactment for the time being in force.(3)The Memorandum shall be accompanied by a fee of rupees five if it is sent or delivered within a period of 30 days from the date of marriage and a fee, not exceeding rupees ten, as may be prescribed if it is sent or delivered after the expiry of 30 days from the date of marriage.(4)On receipt of any such memorandum, the Registrar of Marriages shall file the same in the Marriage Register maintained by him and shall send the duplicate copy thereof to the Chief Registrar of Marriages as provided in section 7.
