Section 10 in Andhra Pradesh Compulsory Registration of Marriages Act, 2002
10. Penalty for neglecting to comply with the provisions of Sections 8 and 9 or for making false statement in memorandum.
- Any person who,-(1)Wilfully omits or neglects to get the marriage registered as required in Sections 8 and 9 shall be punished with fine which may extend to one thousand rupees, or;(2)Any person who makes any statement in the memorandum which is false in any material particulars and which he/she knows or has reason to believe to be false, shall be punished with imprisonment for a term which may extend to one year or fine which may extend to one thousand rupees or with both.
