Section 11 in Himachal Pradesh Registration of Marriages Act, 1996
11. Registration of foreign marriages.
(1)Where -(a)the Chief registrar of Marriages is satisfied that a marriage has been duly solemnized in a foreign country in accordance with the law of that country between the parties of whom one at least was a citizen of India; and(b)a party to the marriage submits a Memorandum in the form given in the Schedule, along with a certificate from the Indian Consulate, in the country where marriage has been solemnised, that the marriage is valid and has been duly solemnised, and informs the Chief Registrar of Marriages,that he or she desires the marriage to be registered, the Chief registrar of Marriages may upon payment of prescribed fee, register the marriage.(2)No marriage shall be registered under this section unless at the time of registration it satisfies the conditions laid down in section 4 of the Foreign Marriage Act, 1969.(3)The Chief Registrar of Marriages may, for reasons to be recorded in writing, refuse to register a marriage under this Act on the ground that in his opinion the marriage is inconsistent with international law or the comity of nations.(4)Where the Chief Registrar of Marriages accepts the application, he shall, cause the marriage to be registered.(5)Where a party to a marriage happens to be outside India and he returns to India with a view to settling therein, he may, at any time within 60 days from the date of their arrival in India, get the marriage registered under this Act in the same manner as if the marriage has been solemnised in India and the provisions of section 8 shall apply to such a marriage after the expiry of the said period of 60 days.
