Section 11(1) in Himachal Pradesh Registration of Marriages Act, 1996
(1)Where -(a)the Chief registrar of Marriages is satisfied that a marriage has been duly solemnized in a foreign country in accordance with the law of that country between the parties of whom one at least was a citizen of India; and(b)a party to the marriage submits a Memorandum in the form given in the Schedule, along with a certificate from the Indian Consulate, in the country where marriage has been solemnised, that the marriage is valid and has been duly solemnised, and informs the Chief Registrar of Marriages,that he or she desires the marriage to be registered, the Chief registrar of Marriages may upon payment of prescribed fee, register the marriage.
