Section 10 in The M.P. Compulsory Registration of Marriages Rules, 2008
10. Register of Marriages.
(1)The Registrar of Marriages shall maintain a register of marriage solemnized or performed in the local area for which he is appointed in the Form No. 2 and enter description given by parties in memorandum and authenticate the same.(2)The Registrar of Marriages shall issue a certificate of the registration of marriage to the parties prescribed in Form No. 3 on payment of fees of rupees thirty in cash at the time of registration of marriage and for duplicate certificate as and when required. The certificate of registration of marriage shall be issued in Form No. 3 in Hindi but if the party to the marriage requires that it be issued in English version, the same shall be provided.(3)Upon being required by either party to the marriage, the certificate of registration of marriage shall be sent by registered post on the address given by the applicant and the postal charges shall be borne by the applicant.
