State of Odisha - Act
The Orissa Hindu Marriages Registration Rules, 1960
ODISHA
India
India
The Orissa Hindu Marriages Registration Rules, 1960
Rule THE-ORISSA-HINDU-MARRIAGES-REGISTRATION-RULES-1960 of 1960
- Published on 27 July 1960
- Commenced on 27 July 1960
- [This is the version of this document from 27 July 1960.]
- [Note: The original publication document is not available and this content could not be verified.]
1.
2.
In these rules, unless the context otherwise require-3.
The State Government may, by notification from time to time, appoint any officer to be a Registrar for the purposes of these rules having jurisdiction over such local area as may be specified in the notification.4. [ [Substituted vide O.G.E. No. 996 dated 15.7.2006.]
The parties to the marriage duly solemnised in accordance with the provisions of the Act shall within a period of 30 days from the date of solemnisation of the marriage compulsorily submit the application in Form B before the Registrar for registration of the marriage.4A.
Any party to the marriage contravening the provisions of Rule 4, shall be punishable with fine which may extend to Rs. 25 (Rupees twenty five) only.4B.
An application for registration of the marriage after the expiry of the period of thirty days from the date of solemnisation shall be submitted by the applicant after payment of fine which shall be registered by the Registrar.]5.
Every Registrar shall maintain a register which shall be a bound book, the pages of which shall be machine numbered, in Form 'A'.6.
6A. [ [Inserted vide O.G.E. No. 996 dated 15.7.2006.]
Any person who makes any false statement in such application in any material particular or has reason to believe to be false, shall, on conviction, be punished with fine which may extend to twenty five rupees.]7.
If an application received by the Registrar is not accompanied by a treasury challan as aforesaid or is defective in any respect the Registrar shall refuse to entertain it unless the parties to the marriage deposit the said fee in treasury and produce the challan or remedy the defect, as the case may be, within such time as may be specified by the Registrar.8.
9.
The application for registration of Hindu marriage shall be preserved in the office of the Registrar as permanent record.10.
The State Government may, themselves or through specified authorities exercise general supervision over the work of the Registrar and may call for reports or returns relating to the registration from him.11.
Any person may on application obtain certified copies of the entries in the register from the Registrar on payment of the fee specified in Rule 12 and on production of the treasury challan showing the deposit of such fees.12.
| (i) | For registration of a marriage | Rs. 2 |
| (ii) | For obtaining a certified copy of an entry made in theRegister | Rs. 5 |
| Serial No. | Date of application | Name and present address of the applicant parties | Date and place of marriage | Age of parties at the time of marriage | Name and present address of the guardians of theparties to the marriage | Name and address of the witness to the marriage | Remarks |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 |