Section 5 in Bihar Marriage Registration Rules, 2006
5. Procedure for registration of marriage.
(1)Every married couple shall furnish information and photograph and sign a declaration as required in prescribed application form in triplicate in Form A of Appendix of these Rules before the Marriage Registrar having jurisdiction over the place of solemnization of marriage. A witness each of both sides shall affix his signature on the application form as a token of affirmation of the said marriage having been solemnized legally. The three copies of the application shall be for the use of Applicants (Form A-I), Marriage Deputy Registrar General (Form A-2) and Marriage Registrar (Form A-3) respectively:Provided that The Marriage Registrar may authorize caretakers in community marriage places of his jurisdiction to receive the applications from the married couples married in his establishment by appointing them as Marriage Reporters.(2)The Marriage Registrar shall enter the information of the application form in Marriage Register maintained in Form B of the Appendix to these Rules. He shall record serial number (hereinafter known as Application Number) of marriages on all copies of the application and return applicants' copy to the couple after signing the certificate mentioned therein :Provided that, the declaration made and signature affixed by the couple and the witnesses before Marriage Reporter in Community Marriage Places, shall be deemed to have been done before the Marriage Registrar himself:Provided further that on the application forms received through Marriage Reporter the serial number shall be recorded by the Marriage Registrar only and if he feels that an inquiry is needed then he may make necessary inquiry.(3)Marriage Registrar shall make available, one copy of the remaining two copies of the applications to Marriage Deputy Registrar General of his area by the 15th day of the next month and maintain the receipt in his record. Marriage Registrar shall maintain his copies of the applications in his record.(4)The Marriage Deputy Registrar General shall maintain the information regarding marriage of his area in his computer. In addition to maintaining this in Form B-2, panchayat/ward wise, he shall maintain a record of the names, tenure and specimen signature of Mukhias/Ward Commissioners in Form B-1 :Provided that the Marriage Deputy Registrar General till the arrangement of computer in his office, may maintain such information in a Register.(5)Where Marriage Registrar finds apparent objection in registering the marriage in any case, he shall record the objections on the application (Form A-2) and solicit guidance of Marriage Deputy Registrar General of his area. Such cases shall also be entered in the Marriage Register and objections shall be recorded in the relevant column. In such cases, Marriage Registration Number shall not be given at that instant. Marriage Registration Certificate shall also be not given at that time. The married couple shall be advised to appear before the Deputy Marriage Registrar General of the area.(6)In such cases the Marriage Deputy Registrar General if satisfied after making necessary inquiry will provide his guidance in writing to the Marriage Registrar who shall enter it in relevant column of the Marriage Register.Marriage Registration Number shall be given in such cases only when permitted by the Marriage Deputy Registrar General, otherwise Registration number shall not be filled up.
