Section 6(1) in The Delhi Anand Marriages Registration Rules, 2018
(1)within a period of sixty daysThe parties to Anand Marriage shall prepare Memorandum is duplicate, in Form-II and submit the same to the Registrar alongwith documents to prove the solemnization of the marriage to the satisfaction of the Registrar, alongwith Registration fee of Rs.500/- (Rupees Five Hundred Only), provided that for Registration of Marriages solemnized before the commencement of these rules, Memorandum shall be submitted within a period of one year from the date of commencement of these rules.
