Section 15 in The Maharashtra Regulation Of Marriage Bureaus And Registration Of Marriages Act, 1998
15. Registration of marriage where a party is a minor
Subject to the provisions of the Child Marriage Restraint Act, 1929, any marriage solemnized when parties are minor, or where either of the party is a minor shall be registered as provided in sub-section (1) of section 6:Provided that, the Registrar shall, immediately, report such marriage to the local police station within whose jurisdiction, the parties ordinarily reside, for necessary action under the provisions of the Child Marriage Restraint Act, 1929.
