Section 7 in Himachal Pradesh Registration of Marriages Act, 1996
7. Memorandum of marriage.
(1)The parties to a marriage or their fathers or guardians when they shall not have completed the age of 21 years, shall prepare and sign a memorandum in the form in the Schedule and shall deliver or send by registered post the said memorandum in duplicate to the Registrar of Marriages of the area, within a period of 30 days from the date of the marriage:Provided that where the marriage is contracted without the consent of the father or guardian of a party, such party and not the father or guardian shall comply with the provisions of this sub-section.(2)The memorandum shall also be signed by the officiating priest, if any and where such marriages is solemnised before a Marriage Officer, the memorandum shall be supported by certified copies of the entries made in the Marriage Certificate Book being maintained by the said Marriage Officer under any other enactment for the time being in force.(3)The Memorandum shall be accompanied by a fee of rupees five.(4)On receipt of the Memorandum, the Registrar of Marriages shall file the same in the marriage register maintained by him and shall send the duplicate copy thereof to the Chief Registrar of Marriages.
