Section 7(1) in Himachal Pradesh Registration of Marriages Act, 1996
(1)The parties to a marriage or their fathers or guardians when they shall not have completed the age of 21 years, shall prepare and sign a memorandum in the form in the Schedule and shall deliver or send by registered post the said memorandum in duplicate to the Registrar of Marriages of the area, within a period of 30 days from the date of the marriage:Provided that where the marriage is contracted without the consent of the father or guardian of a party, such party and not the father or guardian shall comply with the provisions of this sub-section.
