Section 4(3) in The U.P. Hindu Marriage Registration Rules, 1973
(3)[ The application mentioned in sub-rule (2) shall be accompanied by a certificate by a Member of Parliament, Member of State Legislature, Gazetted Officer, Pradhan of a Gaon Sabha, Sarpanch of a Nayaya Panchayat, Pramukh of a Kshettra Samiti or the President of any other local body and where any party to the marriage resides outside India by the Indian Consul or Vice-Consul, as to the identity of the parties to the marriage and the correctness of other particulars appearing in the application, and shall be presented personally to the Registrar concerned ; Provided that where the applicant resides outside India it may be sent through Indian Consul or Vice-Consul by registered post. Where the person presenting the application so desires he shall be given a receipt for the application in the following form:] [Substituted by Notification No. 1346/VII-AN-664-55, date April 10, 1980.]"Received an application for registration of marriage between.......and...........presented...........by...............Dated.....................(Signature)...................................Registrar of Hindu Marriage........'
