Section 5(4) in Bihar Marriage Registration Rules, 2006
(4)The Marriage Deputy Registrar General shall maintain the information regarding marriage of his area in his computer. In addition to maintaining this in Form B-2, panchayat/ward wise, he shall maintain a record of the names, tenure and specimen signature of Mukhias/Ward Commissioners in Form B-1 :Provided that the Marriage Deputy Registrar General till the arrangement of computer in his office, may maintain such information in a Register.
