Section 8(1) in Rajasthan Compulsory Registration of Marriages Act, 2009
(1)The parties, or in case the parties have not completed the age of twenty one years, the parents or as the case may be, guardian of the parties, shall be responsible to submit the memorandum within a period of thirty days from the date of solemnization of the marriage to the Registrar within whose jurisdiction the marriage is solemnized or both or any of the parties resides.
