Section 7 in Haryana Compulsory Registration of Marriages Act, 2008
7. Memorandum of marriages.
(1)The parties to a marriage shall prepare and sign a memorandum, in such form, as may be prescribed and deliver or send by registered post, the said memorandum in duplicate to the Registrar of the area concerned in which the marriage was solemnized or the ordinary place of residence of the bride her parents, or the bride groom/ his parents, within a period of ninety days from the date of marriage.(2)The memorandum shall be accompanied by such fee in the form of court fee stamps and shall be attested by such person, as may be prescribed.(3)Where the Registrar, before whom the memorandum is presented under sub-section (1), on scrutiny of the documents submitted with the memorandum or, on the other facts noticed or brought to his notice, is satisfied or has reason to believe that-(a)the marriage between the parties is not performed in accordance with the personal law of the parties; or(b)the identity of the parties or the witnesses or the persons testifying the identity of the parties and the solemnization of the marriage is not established beyond reasonable doubt; or(c)the documents tendered before him do not prove the marital status of the parties,He may after hearing the parties and recording the reasons in writing, refuse to register the marriage and may -(i)call upon the parties to produce such further information or documents as deemed necessary, for establishing the identity of the parties and the witnesses or correctness of the information or documents presented to him; or(ii)if deemed necessary also refer the papers to the local police station within whose jurisdiction the parties reside, for verification.(4)Where on scrutiny of documents presented to him or on further verification as provided in sub section (3), the Registrar concerned is satisfied that there is no objection to register the marriage, he shall register the same within the period as may be prescribed. If in the opinion of the Registrar, the marriage is not fit for registration, he shall pass an order of refusal in writing, after recording the reasons therefore and send the duplicate copy thereof to the District Registrar.(5)Such parties to a marriage who were married prior to the date of commencement of this Act may, also get their marriage registered if they are residents of the State at the time of registration of the marriage, subject to the terms and conditions as mentioned in sub-sections (2),(3) and (4).(6)Such parties to a marriage who have married outside the State but are residents of the State, may also get their marriage registered in the State as per provisions of sub-section (1), subject to the terms and conditions as mentioned in sub-sections (2), (3) and (4).(7)If the marriage is already registered outside the State, it shall not be registered again in the State.
