Section 5 in Himachal Pradesh Registration of Marriages Act, 1996
5. Registrar of Marriages.
(1)The State Government may appoint a Registrar of Marriages for each local area comprising the area within the jurisdiction of a tehsil or taluka or a municipal corporation, municipality or a cantonment board or any other local authority or a combination of any two or more of them;Provided that the State Government may appoint in the case of municipal corporation, municipality or other local authority, any officer or other employees thereof as a Registrar of Marriages under this Act.(2)Every Registrar of Marriages shall, without fee or reward, enter in the Marriage Register maintained under this Act and shall also take steps to inform himself carefully of every marriage, which takes place in his jurisdiction and to ascertain and register the particulars required to be registered.(3)Every Registrar of Marriages shall have an office in the local area for which he is appointed.(4)Every Registrar shall attend his office for the purpose of registering marriages on such days and at such hours as the Chief Registrar of Marriages may direct and shall cause to be placed in conspicuous place on or near the out door of the office of the Registrar of Marriages a board bearing, in the local language, his name with the addition of Registrar of Marriages for the local area for which he is appointed, and the days and hours of his attendance.Chapter-III Registration of Marriages
