Section 8(1) in Himachal Pradesh Registration of Marriages Act, 1996
(1)A memorandum, accompanied by a fee, not exceeding rupees ten as may be prescribed, regarding any particular marriage may be, submitted to the Registrar of Marriages after the expiry of period of 30 days specified under sub-section (1) of section 7 and the Registrar of Marriages shall file the same in the marriage register maintained by him and shall also send the duplicate copy thereof to the Chief Registrar of Marriages as provided in section 7.
