Section 6(3) in The Maharashtra Regulation Of Marriage Bureaus And Registration Of Marriages Act, 1998
(3)Notwithstanding anything contained in this section, any marriage which is solemnized before the coming into force of this Act and a period of not less than one year has elapsed since its solemnization, and which for any reason has not been registered, may be registered on presentation of a memorandum along with a penalty of one hundred rupees, in relaxation of any of the provisions of this section:Provided that, any marriage solemnised within a period of one year, prior to the date of commencement of this Act, shall be registered in accordance with the provisions of sub-section (1), on payment of penalty of one hundred rupees.
