Section 8(3) in Himachal Pradesh Registration of Marriages Act, 1996
(3)Any marriage of which delayed information is given to the Registrar of Marriages after ninety days but within one year of `its occurrence shall be registered only with the written permission of the prescribed authority and on payment of prescribed fee and production of an affidavit made before a Notary Public or any other officer authorised by the State Government in this behalf.
