Section 11 in Haryana Compulsory Registration of Marriages Act, 2008
11. Memorandum of marriage submitted after ninety days.
(1)A memorandum accompanied by such fee along with such fine as may be prescribed regarding any particular marriage, may be submitted in the Registrar after the expiry of the period specified under sub-section (l) of section 7 and the Registrar shall proceed accordingly after following the due procedure enumerated in Section 7.(2)Nothing in sub-section (1) shall affect the liability of any person who has wilfully omitted or neglected to deliver or send the memorandum within the period specified in sub-section (1) of Section 7 any penalty that may be imposed under Section 16.(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.(4)Any marriage of which delayed information is given to the Registrar after one year of its soleninization shall be registered only with the written permission of the Chief Registrar and on payment of such fee along with such fine as may be prescribed any on production of an affidavit attested by Notary Public or Magistrate justifying the cause of delay.(5)Nothing contained in sub-sections (1),(2),(3) and (4) shall affect the liability of any person under the provisions of Section 16.
