Section 11(3) in Haryana Compulsory Registration of Marriages Act, 2008
(3)Any marriage of which delayed information is given to the Registrar after the Period specified in sub-section (1) of Section 7 but within one year of its solemnization, shall be registered only with the written permission of the District Registrar and on payment of such fee along with such fine as may be prescribed and on production of an affidavit attested by Notary Public or Magistrate justifying the cause of delay.
