Section 5 in Karnataka Marriages (Registration and Miscellaneous Provisions) Act, 1976
5. Memorandum of marriages.
(1)The parties to a marriage shall, prepare and sign a memorandum in the form specified in Schedule A and deliver or send by registered post the said memorandum in duplicate to the Registrar or the area in which the marriage was contracted, within a period of thirty days from the date of marriage.(2)The memorandum shall be accompanied by the prescribed fee in the form of court fee stamps and shall be attested by a prescribed person.(3)On receipt of the memorandum, the Registrar shall file the same, enter the particulars thereof in the register, send the duplicate copy thereof to the Registrar General and issue a marriage certificate in such form and manner as may be prescribed.
