Section 8 in Himachal Pradesh Registration of Marriages Act, 1996
8. Memorandum of marriages submitted after 30 days.
(1)A memorandum, accompanied by a fee, not exceeding rupees ten as may be prescribed, regarding any particular marriage may be, submitted to the Registrar of Marriages after the expiry of period of 30 days specified under sub-section (1) of section 7 and the Registrar of Marriages shall file the same in the marriage register maintained by him and shall also send the duplicate copy thereof to the Chief Registrar of Marriages as provided in section 7.(2)Nothing in sub-section (1) shall affect the liability of any person who has wilfully omitted or neglected to deliver or send the memorandum within the period specified in sub-section (1) of section 7 to any penalty under section 16 of this Act.(3)Any marriage of which delayed information is given to the Registrar of Marriages after ninety days but within one year of `its occurrence shall be registered only with the written permission of the prescribed authority and on payment of prescribed fee and production of an affidavit made before a Notary Public or any other officer authorised by the State Government in this behalf.(4)Any marriage which has not been registered within one year of its occurrence, shall be registered only on an order made by a Magistrate of the First Class after verifying the correctness of marriage and on payment of the prescribed fee:Provided that nothing contained in this sub-section shall apply to the registration of a foreign marriage under section 11.
