Section 6(1) in The Maharashtra Regulation Of Marriage Bureaus And Registration Of Marriages Act, 1998
(1)(a)On solemnization of a marriage, it shall be the responsibility of the husband to present, within a period of ninety days from the date of the solemnization of the marriage, a memorandum in the prescribed form before the Registrar within whose jurisdiction the husband ordinarily resides or where either one of the parties ordinarily reside;(b)the parties and three witnesses to the marriage shall appear in person before the Registrar and sign the memorandum;(c)the memorandum shall be accompanied by such fee and other documents as may be prescribed;(d)the Registrar before whom the memorandum is presented shall, after verification of the identity of the parties and the witnesses in the prescribed manner, register the marriage in the register of marriages;(e)on registration of the marriage, the Registrar shall issue a certificate of registration of marriage to the parties in the prescribed form.
