Section 7(1) in The M.P. Compulsory Registration of Marriages Rules, 2008
(1)(a)The parties to a marriage shall submit a memorandum in the Form No. 1 and shall deliver it in person or send by registered post in duplicate to the Registrar of Marriages of the area where marriage is solemnized or performed within a period of thirty days from the date of marriage.(b)The Registrar of Marriages may accept memorandum of the marriage beyond the limitation prescribed, if party to the marriage establishes that he was prevented by any cause beyond his control.(c)After examining the memorandum submitted by the parties, the Registrar of Marriages shall enter the entries of the memorandum in the register specified in Form No. 2.(d)Each memorandum entered in the Register shall be treated as separate entry and each entry shall be numbered in a consecutive series which will commence and terminate with each calendar year and a fresh series being commenced with the beginning of each calendar year.
