Section 12 in Bihar Marriage Registration Rules, 2006
12. Penalty and Fines.
(1)Any person who does not get his/her marriage registered within 30 days of solemnization of marriage shall be liable to pay a fine of Rs. 100/- upto 90 days and thereafter for Rs.50/- for each month delay, upto a maximum of Rs. 1000/- only. In case of couple being guilty, fine amount shall be payable by the husband :Provided that no fine will be imposed in those cases where applications have been submitted in time under the provisions of Rule 5(1) and Rule 9(5).(2)Any person who wilfully furnishes wrong declaration and witness thereto shall be liable for action under Section 192 of Indian Penal Code.
