Section 12(1) in Bihar Marriage Registration Rules, 2006
(1)Any person who does not get his/her marriage registered within 30 days of solemnization of marriage shall be liable to pay a fine of Rs. 100/- upto 90 days and thereafter for Rs.50/- for each month delay, upto a maximum of Rs. 1000/- only. In case of couple being guilty, fine amount shall be payable by the husband :Provided that no fine will be imposed in those cases where applications have been submitted in time under the provisions of Rule 5(1) and Rule 9(5).
