Section 3 in Jammu and Kashmir Muslims Marriages Registration Act, 1981
3. Registration of Marriages.
(1)Every marriage contracted between Muslims after the commencement of this Act, shall be registered as herein after provided, within thirty days from the conclusion of the Nikah ceremony.(2)In the case of each such marriage, the duty of causing it to be registered is hereby imposed upon the following persons concerned in the marriage :-(a)the bridegroom or the person who consented to the marriage on his behalf;(b)the bride or the person who consented to the marriage on her behalf; and(c)the person who conducted the Nikah Ceremony.(3)It shall be duty of the person specified in sub-section(2) to deliver personally or by registered post a copy of Nikah-Nama or where no Nikah-Nama is written , a copy of memorandum in the form contained in the Schedule dully filled in by the person specified in clause (c) of sub-section (2) to the Sub-Registrar of the Sub-District in which the marriage is contracted.(4)There shall be recorded on every copy of the Nikah-Nama or memorandum, as the case may be, the amount of dower prompt and deferred separately also the manner of payment thereof.
