Section 3 in Bihar Marriage Registration Rules, 2006
3. Registration of Marriages.
- Every couple shall get their marriage compulsorily registered before the Marriage Registrar within 30 days of solemnization of their marriage, in accordance with the procedure as laid down under Rule 5 of these Rules :Provided that in case of marriage not getting registered within 30 days for some reason it may be got registered thereafter after paying the penalty as laid down in Rule 9(1) of these Rules.
