Section 5(1) in The Maharashtra Regulation Of Marriage Bureaus And Registration Of Marriages Act, 1998
(1)Any person or group of persons desirous of conducting or running a marriage bureau shall apply for registration of such marriage bureau to the Registrar, in such manner and along with such fees and document as may be prescribed:Provided that, the marriage bureaus existing on the date of commencement of this Act shall apply for registration within a period of three months from the date of such commencement.
