Section 10 in The Delhi Anand Marriages Registration Rules, 2018
10. Correction of the Entries in the Register.
- The Registrar may on an application made by any party to the marriage, within thirty days of registration, if satisfied that there is typographical or clerical mistakes in the entries made in the register or on the certificate or registration in relation to the name, age or date of marriage, may make suitable corrections with previous sanction of the District Registrar and affix his signatures to each such correction.
