Section 12 in The Jharkhand Compulsory Registration of Marriages Act, 2017
12. Conditions relating to registration of marriage.
- For the registration of marriage the following conditions need to be fulfilled:-(i)The bride must have completed 18 years of age and bride groom 21 years.(ii)Neither party should have a spouse living, unless specifically provisioned in the personal law of the party.(iii)Neither of them should be mentally insane or lunatic.(iv)Neither parties should be within degree of prohibited relationship.(v)Neither of them should be incapable of giving a valid consent to it in consequence of unsoundness of mind.(vi)Either of the parties must be a citizen of India and a resident of the jurisdiction of concerned marriage officer or the marriage should have been solemnized in that jurisdiction.
