Section 19(2) in Haryana Compulsory Registration of Marriages Act, 2008
(2)In particular, and without prejudice to the generality or the foregoing power, such rules may provide for all or any of the following matters, namely :-(a)the manner and interval at which the report of working of this Act is to be submitted under sub-section (4) of section 3 ;(b)the fee of the memorandum and the person who shall attest the same under sub-section (2) of section 7;(c)the period within which the marriage is to be registered under sub-section (4) of section 7;(d)the manner and fee for filing an appeal under sub-section (1) of section 8;(e)the manner and fee for filing of second appeal under sub-section (1) of section 9;(f)the form and manner in which register is to be maintained under sub-section (1) of section 10;(g)the form in which certificate of marriage shall be issued under sub-section (2) of section 10;(h)the fee and fine to be paid under sub-section (1) of section 11;(i)the fee for obtaining certified copy under sub-section (1) of section 12;(j)the form and manner in which register of marriages is to be maintained and forms for making entries of marriage under section 14;(k)the conditions and circumstances in which entries of marriage shall be corrected or cancelled under section 15;(l)any other matter which is to be or may be prescribed under this Act.
