Section 2 in Bihar Marriage Registration Rules, 2006
2. Definitions.
- In these Rules unless there be something repugnant in the subject or context:-i. "Solemnization of marriage" means solemnization of marriage under provisions of any custom, personal law or under Special Marriage Act, 1954, or any other Act.ii. "Marriage Registrar" means Mukhia of a Gram. Panchayat or Ward Commissioner/ Counsellor of an urban local body for the marriages solemnized in his jurisdiction,iii. "Marriage Register" means the Register maintained under Rule 5(2) of these Rules,iv. "Marriage Deputy Registrar General" means the Sub-Registrar appointed under section 6 of the Registration Act, 1908 of relevant jurisdiction,v. "Marriage Registrar General" means the Collector of the District,vi. "Inspector General of Registration" means the Inspector General of Registration appointed by the State Government under Registration Act, 1908,vii. "Registration of Marriage" means registration of marriages under Rule 3 of these Rules,viii. "Marriage Records" means Applications filed, Marriage Registration Register and Information maintained in computer of the office of Marriage Deputy Registrar General under Rules 3, 5 & 8 of these Rules,ix. "Community Marriage Place" means those places where generally marriages are solemnized. They may include Community Halls, Clubs, Hotels, Public places, Temples, Churches, Religious places etc,x. "Marriage Reporter" means a Manager of the Community Marriage Place authorized by the Marriage Registrar under Rule 5 (1) of these Rules.
