Section 6(3) in The Delhi Anand Marriages Registration Rules, 2018
(3)The parties to the marriage who have not registered their marriage within the period specified under Sub-rule (i) shall get their marriage registered by submitting the memorandum to the Registrar in Form-II and a declaration in Form-III along-with documents to prove the solemnization of the marriage to the satisfaction of the Registrar of Marriages.
