Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 5 in Tamil Nadu Registration of Marriages Rules, 2009

5. Procedure for Registration of Marriage.

(1)
(a)Every memorandum for registration of marriage shall be in Form-I and it shall be delivered in person or sent to the Registrar along with an application in Form-II within ninety days from the date of marriage. Form-I shall be supplied free of cost to the parties to a marriage by the Registrar.
(b)An Acknowledgement for having received the memorandum for registration of marriage in Form-I along with the application in Form-II, shall be given by the Registrar.
(2)The memorandum shall be in duplicate, signed by the parties to the marriage, the priest and two witnesses and accompanied by a fee of Rs.100/- (Rupees one hundred only), if the memorandum is sent within a period of ninety days from the date of marriage.
(3)If the memorandum for registration of marriage is not delivered or sent to the Registrar within ninety days from the date of marriage, the parties to the marriage may deliver or send the memorandum within a further period of sixty days after the expiry of the period of ninety days along with a fee of Rs.150/- (Rupees one hundred and fifty only).
(4)The memorandum shall also be accompanied by the following documents issued by the competent authority to the parties and witnesses, namely:-
(a)
(i)Copy of the Voter's Identity Card issued by the Election Commission of India, or
(ii)Copy of passport; or
(iii)Copy of PAN/GIR Card issued by the Income Tax Department; or
(iv)Copy of Ration Card; or
(v)Copy of Photo Identity Card issued by the Government; or Government Undertakings or Local Bodies; or
(vi)Copy of Pass Book issued by Banks or Post Offices (With Photo); or
(vii)Copy of Pension Book; or
(viii)Copy of certificate issued to handicapped persons; or
(ix)Copy of Gun licence; or
(x)Copy of identity card issued to "Freedom fighters".
(b)
(i)Copy of birth certificate; or
(ii)School/College leaving certificate; or
(iii)any other proof of age of parties to the marriage; and
(c)Marriage invitation card or any other proof of place of 'Marriage'.
(5)On receipt of a memorandum, the Registrar shall scrutinise the same and if on scrutiny it is found that the memorandum is defective or insufficient in particulars or not accompanied with the fee or the documents required for scrutiny, he shall return the same to the parties to the marriage for rectification of the defects and resubmission of the memorandum within seven days from the date of receipt of the memorandum by the parties to the marriage.
(6)After verification of the memorandum and after being satisfied about the identity of the parties to the marriage and witnesses, the Registrar shall file the memorandum in the File of memorandum in the format given below consisting of blank butts serially numbered:-
The memorandumis filed at Serial No.................................... of 20….........on page of volume …...........of the Fileof memorandum of marriages maintained under the Tamil NaduRegistration of Marriages Act, 2009.
Dated the.........................day of…..........................20.........
    Signature
    Registrar of Marriages
(7)The Registrar of Marriages after filing the memorandum as contemplated in sub-rule (6) shall cause to scan the memorandum in the electronic storage device and on filing the memorandum along with the application the Registrar shall register the marriage and issue a certificate of registration of marriage in Form-III and deliver it to the parties to the marriage either in person or by post in the self addressed stamped envelope given by the parties.
(8)In case, the Registrar is not satisfied about the identity of the parties or the witnesses, or about the correctness of the statements made in the memorandum, the Registrar may, after hearing the parties and after recording the reasons in writing, pass an order of refusal to register the marriage in Form-IV and send a copy thereof to the District Registrar.