Section 6(2) in The Maharashtra Regulation Of Marriage Bureaus And Registration Of Marriages Act, 1998
(2)Any marriage which is not registered within the time limit specified in sub-section (1), may be registered as provided in the said sub-section, by the Registrar within whose jurisdiction the parties ordinarily reside, on submission of the memorandum within a period of one year from the date of the marriage along with such penalty, not exceeding rupees one hundred, as may be prescribed:Provided that, any marriage which is not registered as provided under this sub-section may, subject to the provisions of sub-section (1) of section 12, be registered at any time as provided in subsection (1), after charging a penalty not exceeding rupees five hundred, as may be prescribed.
