Section 14 in Bihar Marriage Registration Rules, 2006
14. Maintenance of records.
(1)Panchayats/urban local bodies shall maintain Marriage Registration Register permanently. It will be the personal responsibility of Marriage Registrar to get it received to his successor in office in writing.(2)The hard copy of the information maintained on computer in the office of Marriage Deputy Registrar General shall be printed each year and shall be got bound which shall be the permanent record of that office and read as public document within the meaning of the Indian Evidence Act, 1872.
