Section 11 in The Jharkhand Compulsory Registration of Marriages Act, 2017
11. Compulsory registration of marriages.
(1)After the commencement of this Act, it shall be compulsory for all citizen residing in Jharkhand, whose marriage has been solemnised in the jurisdiction of a particular Marriage Registrar or if the marriage is solemnised outside the jurisdiction of Marriage Registrar but either of the parties of marriage is a resident of the particular Marriage Registrar jurisdiction, to get their marriage registered before the office of that Marriage Registrar.(2)Provided that in case of any marriage, where one of the parties is Non-Resident Indian or Foreign National, it shall be mandatory for such parties to disclose and mention in writing, his/her passport number, name of country from which it has been issued and its period of validity, besides his/her permanent residential/official address in the country of current overseas abode and his/her valid, present social security number or any such similar other identification proof officially issued by the country of foreign abode, which information shall be entered in the certificate of marriage as also in the marriage register.(3)Provided that a marriage registered under any other enactment relating to registration of marriage for the time being in force, need not be registered under this Act:Provided further that nothing contained in any other Act or law shall preclude the parties to a marriage from registering their marriage under the provisions of this Act.(4)It shall be a duty of both the parties to the marriage to take all necessary steps for compulsory registration of marriage.
