Section 11 in Tamil Nadu Registration of Marriages Rules, 2009
11. Form of Register of Marriages and manner of keeping it.
(1)The Registrar shall maintain a register of marriages in Form V for every year. Information regarding refusal to register a marriage shall be maintained separately in a register in Form VI.(2)The Registrar shall certify under his signature on the title page of every blank register issued to him, the number of pages actually contained in such register and shall note the date on which the register was received and opened by him.
