Section 24 in The Jharkhand Compulsory Registration of Marriages Act, 2017
24. Penalty.
- (i) A penalty of Rs 5/- per day, subject to a maximum of Rs 100/- will be levied from the parties at the time of marriage registration, in case of non-registration of marriage within time without reasonable cause. The Marriage Registrar may remit the fine on proper cause being shown.(ii)Any person who makes a false statement regarding his marriage or other details shall be punished which may extend upto Rs. 5,000/-.(iii)Making baseless and false objection about the registration of marriage shall also attract a penalty of Rs. 5,000/-.(iv)All Registrar of Marriages, who fail to register marriage without proper reason will be liable of departmental proceeding under their service rule.
