Section 8 in Bihar Marriage Registration Rules, 2006
8. Marriage Registration Certificate.
- The Marriage Registrar may issue Marriage Registration Certificate to the husband or wife or to both on their request in Form C of the Appendix on the basis of entries in the Marriage Register:Provided that in cases where any objection is received, Marriage Registration Certificate shall not be issued without getting guidance of the Marriage Deputy Registrar General and if the Marriage Deputy Registrar General has concluded that the said marriage cannot be registered, then Marriage Registration Certificate shall not be issued to the couple.
