Section 5 in The Jharkhand Compulsory Registration of Marriages Act, 2017
5.
The State Government may by notification in the official Gazette make rules for carrying out the purposes of this Act for all any of the matter mentioned below.(a)The form of submitting online application for Compulsory Marriage Registration.(b)The fee, fine and penalty to be paid under this Act and the manner of its payment.(c)The condition and circumstances in which entries may be corrected or cancelled regarding marriage registration.(d)Any other matter required to be prescribed by or under this Act.Every rule made under this Act shall be laid as soon as may be before the State Legislature for its approval.
