Section 5(1) in Bihar Marriage Registration Rules, 2006
(1)Every married couple shall furnish information and photograph and sign a declaration as required in prescribed application form in triplicate in Form A of Appendix of these Rules before the Marriage Registrar having jurisdiction over the place of solemnization of marriage. A witness each of both sides shall affix his signature on the application form as a token of affirmation of the said marriage having been solemnized legally. The three copies of the application shall be for the use of Applicants (Form A-I), Marriage Deputy Registrar General (Form A-2) and Marriage Registrar (Form A-3) respectively:Provided that The Marriage Registrar may authorize caretakers in community marriage places of his jurisdiction to receive the applications from the married couples married in his establishment by appointing them as Marriage Reporters.
