Section 16 in Haryana Compulsory Registration of Marriages Act, 2008
16. Penalty.
- any person who-(a)wilfully omits or fails to deliver or send memorandum as required by Section 7, shall be punishable with fine which may extend to five hundred rupees; or(b)(i)makes any statement in such memorandum which is false in material particulars, and which he knows or has reason to believe to be false; or(ii)secretly destroys or dishonestly or fraudulently alters the marriage register or any part thereof, shall be punishable with fine which may extend to one thousand rupees or imprisonment for one year, or both.
