Section 5(3) in Tamil Nadu Registration of Marriages Rules, 2009
(3)If the memorandum for registration of marriage is not delivered or sent to the Registrar within ninety days from the date of marriage, the parties to the marriage may deliver or send the memorandum within a further period of sixty days after the expiry of the period of ninety days along with a fee of Rs.150/- (Rupees one hundred and fifty only).
