Section 5(2) in Bihar Marriage Registration Rules, 2006
(2)The Marriage Registrar shall enter the information of the application form in Marriage Register maintained in Form B of the Appendix to these Rules. He shall record serial number (hereinafter known as Application Number) of marriages on all copies of the application and return applicants' copy to the couple after signing the certificate mentioned therein :Provided that, the declaration made and signature affixed by the couple and the witnesses before Marriage Reporter in Community Marriage Places, shall be deemed to have been done before the Marriage Registrar himself:Provided further that on the application forms received through Marriage Reporter the serial number shall be recorded by the Marriage Registrar only and if he feels that an inquiry is needed then he may make necessary inquiry.
