Section 10(1) in Himachal Pradesh Registration of Marriages Act, 1996
(1)In any area in which the provisions of this Act are not in force the parties to a marriage contracted in that area, or that their fathers or guardians when they shall not have completed the age of 21 years, may if they so desired, prepare and sign a memorandum in the form in the Schedule and deliver or send by registered post the said Memorandum in duplicate to such Registrar of Marriages, as the State Government may, from time to time by notification in the Official Gazette, specify in this behalf.
