Section 3(2) in Jammu and Kashmir Muslims Marriages Registration Act, 1981
(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.
