Section 13(k) in The Jharkhand Compulsory Registration of Marriages Act, 2017
(k)The applicant would have the choice of adopting a paper based process wherein the prescribed application and other proofs as mentioned in 12(C)(D) may be submitted to the Registrar in paper form. The payment of all fees shall be made online at the time of submission of application at the treasury or such authorized service outlets.
