Section 9 in Himachal Pradesh Registration of Marriages Act, 1996
9. Places of registration of marriages.
- The registration shall be affected in the office of the Registrar of Marriages within whose jurisdiction the marriage was solemnised or within whose jurisdiction, either or both parties to the marriage have their permanent place of residence or at any place outside his office provided there is any application in writing in this behalf and signed by either of the parties to the marriage and the additional fee prescribed therefor is paid and the hour is not unreasonable.
