Section 13(i) in The Jharkhand Compulsory Registration of Marriages Act, 2017
(i)In the office of Marriage Registrar, all documents, regarding applicant's age, dwelling place, identity Certificate from the level of Mukhiya/Ward Commissioner, etc. will be examined. If the Registrar of Marriages finds everything proper, the photograph of the applicants along with 3 witnesses will be captured and the certificate of marriage will be generated online by the Registrar of Marriages. The applicant will be able to download the certificate of marriage issued by the Registrar of Marriage.
