Section 8 in Tamil Nadu Registration of Marriages Rules, 2009
8. Transmission of memorandum received in a wrong office.
(1)If the Registrar receiving a memorandum has no jurisdiction to receive the same, he shall transmit it to the Registrar having such jurisdiction and inform the persons who had sent or delivered the memorandum accordingly.(2)If the Registrar receiving such memorandum has no jurisdiction but inadvertently files the same in the register maintained by him, he shall send a certified copy thereof together with the copy of endorsement of filing recorded thereon to the Registrar having jurisdiction for the purpose of filing and inform the persons who had sent or delivered the memorandum accordingly. He shall then make a suitable endorsement on the memorandum indicating the action taken by him and for cancellation of registration from his register.(3)The Registrar on receipt of the memorandum of a certified copy of the memorandum under sub-rules (1) and (2) shall file it in the register maintained by him without levying any additional fee and register the marriage following the procedure and inform the action taken by him to the District Registrar.
