Section 6 in The Delhi Anand Marriages Registration Rules, 2018
6. Procedure for Registration.
(1)within a period of sixty daysThe parties to Anand Marriage shall prepare Memorandum is duplicate, in Form-II and submit the same to the Registrar alongwith documents to prove the solemnization of the marriage to the satisfaction of the Registrar, alongwith Registration fee of Rs.500/- (Rupees Five Hundred Only), provided that for Registration of Marriages solemnized before the commencement of these rules, Memorandum shall be submitted within a period of one year from the date of commencement of these rules.(2)The memorandum shall be signed by both the parties to the marriage and at least two other persons who have witnessed the marriage.(3)The parties to the marriage who have not registered their marriage within the period specified under Sub-rule (i) shall get their marriage registered by submitting the memorandum to the Registrar in Form-II and a declaration in Form-III along-with documents to prove the solemnization of the marriage to the satisfaction of the Registrar of Marriages.
