1. Short title. 2. Definitions. 3. Registrars to register marriage. 4. Appointment of Registrars. 5. Application of Registration. 6. Procedure for registration. 7. Appeal against refusal to Registrar. 8. Applications to be preserved and copies of entry to be granted. 9. Fees. 10. General Supervision.
Published vide Punjab Government Notification No. 5786-J-59/10343 dated 30.3.1960. See Punjab Government Gazette, Part 1, dated April 8, 1960.
hl254
Home Department
The 30th March, 1960
No. 5786-J-59/10343. - In exercise of the powers conferred by section 9 of the Hindu Marriage Act, 1955 (Act 25 of 1955), the Government of Punjab is pleased to make the following rules for the registration of Hindu marriages, namely :-
- Short title.- These rules may be called the Hindu Marriage (Punjab) Registration Rules, 1960.
- Definitions.- In these rules, unless there is anything repugnant in the subject or context :-
(i) 'the Act' means the Hindu Marriage Act, 1955;
(ii) 'Registrar' means the person appointed for registration of Hindu marriages under the Act; and
(iii) 'Schedule' means a Schedule to these rules.
- Registrars to register marriage.- A Hindu marriage which has been solemnized may be registered by the Registrar.
- Appointment of Registrars.- The Tehsildar and in his absence the Naib- Tehsildar will be the Registrar for the area of his Tehsil for registering Hindu marriages.
- Application of Registration.- A party to a Hindu marriage which has been solemnized, or the guardian of such party may apply in the form specified in Schedule A, for registration of the marriage, to the Registrar for the local area in which the marriage was solemnized or in which the applicant resides :
Provided that in the case of a minor, the application shall be made in this behalf by the guardian.
- Procedure for registration.- (1) When an application for registration of a Hindu marriage is presented before the Registrar by a party to the marriage or his or her guardian, the Registrar shall, except when both the parties to the marriage and their guardians appear before him personally and are identified to his satisfaction, give notice of the application in the form specified in Schedule B to the other party or the parties by registered post and make such inquiries of a summary character as he thinks fit regarding the marriage.
(2) On being satisfied about the fact of marriage, the Registrar shall register the marriage and enter the particulars thereof, as given in the application for registration, in the Hindu Marriage Register which shall be in the form specified in Schedule C.
(3) If the notice referred to in sub-rule (1) cannot be served or if the Registrar is not satisfied about the identity of the parties or about the fact of marriage, he shall, by an order in writing, refuse to register the marriage.
- Appeal against refusal to Registrar.- (1) Any person aggrieved by the order refusing to register a marriage may, within thirty days from the date of the order, appeal to the Deputy Commissioner concerned.
(2) If the appellate authority, after such inquiry as he may think fit to make, be satisfied about the identity of the parties to the marriage and the fact of marriage, he shall order that the marriage be registered and communicate the order to the Registrar concerned; and if he be not satisfied he shall dismiss the appeal.
(3) On receipt of the order of the appellate authority referred to in sub- rule (2) the Registrar concerned shall register the marriage.
(4) The order of the appellate authority shall be final.
- Applications to be preserved and copies of entry to be granted.- (1) The applications for registration of Hindu marriages shall be preserved in the office of the Registrar and shall be bound in convenient volumes periodically and shall be open for inspection on such days and during such hours as the Registrar's office remains open.
(2) Any person may, on application, obtain certified copies of the entries in the Hindu Marriage Register from the Registrar on payment of the fee prescribed therefor in rule 9.
- Fees.- (1) Fees shall be charged by the Registrar for the proposes and at the rates specified below :-
| Rs. | |
| (i) for a registration of a marriage | 5 |
| (ii) for a certified copy of an entry in the Hindu Marriage Register | 2 |
Provided that if the application for obtaining certified copy does not contain sufficient particulars or containing incorrect particulars of the entry, copy whereof is required, a search fee of fifty naye paise will be charged if the entry relates to the current year and rupee one per year if the entry relates to any previous year.
(2) All fees realised under sub-rule (1) shall be credited to the State revenues.
- General Supervision.- The Registrar General of Births, Deaths and Marriages shall exercise general supervision over the work of the Registrars and shall have power to call for reports or returns from them relating to such work.
Schedule A
Form of application for registration of marriage under the Hindu Marriage Act, 1955
[See rule 5]
To
The Registrar,
________________________
I ____________, son of/daughter of ____________, resident of ___________ Tehsil ______________, District _____________, do hereby apply for registration of my/my ward's marriage under section 8 of the Hindu Marriage Act, 1955. The particulars of the marriage are given here below :-
- Date of marriage.
- Place of marriage.
- (a) Name of bridegroom.
(b) His father's name.
(c) Usual place of residence.
(d) Full address.
(e) Age of the bridegroom at the time of marriage.
(f) Civil condition at the time of marriage, whether unmarried or widower or divorcee.
- (a) Name of bride.
(b) Her father's name.
(c) Usual place of residence.
(d) Full address.
(e) Age of the bride at the time of marriage.
(f) Civil condition at the time of marriage, whether unmarried or widower or divorcee.
(Signature of applicant)
Schedule B
Form of notice.
[See rule 6(1)]
Shree ________________________
________________________
Whereas an application (copy enclosed) for registration of marriage has been presented to the undersigned under rule 5 of the Hindu Marriage (Punjab) Registration Rules, 1960 by ________ son/daughter of _____, resident of ______, tehsil ______, district _________
You are, therefore, hereby requested to intimate to the undersigned within ____________ days of the receipt of this notice whether you admit the correctness of the particulars mentioned in the aforesaid application and whether you have any objection to the registration of the marriage under section 8 of the Hindu Marriage Act, 1955.
If no objection is received within the aforesaid period it will be presumed that you have no objection to the registration of the marriage.
Registrar, ______________________
Schedule C
(Form of Hindu Marriage Register)
[See rule 6(2)]
- Name of applicant _______________________________________________________
- Date on which application for registration made _________________________________
- Date of marriage ________________________________________________________
- Place of marriage _______________________________________________________
| Particulars of bridegroom | Particulars of bride |
- Name ________________________________________________________________
- Father's name __________________________________________________________
- Usual place of residence __________________________________________________
- Full address ___________________________________________________________
- Age at the time of marriage ________________________________________________
- Civil condition at the time of marriage whether unmarried or widower/widow or divorcee ________________________________________
Registered at No. ___________________________ on ___________________________
Registrar _____________________
Schedule D
Form of extract from Hindu Marriage Register
[See rule 10]
- Name of applicant _______________________________________________________
- Date on which application for registration made _________________________________
- Date of marriage ________________________________________________________
- Place of marriage _______________________________________________________
| Particulars of bridegroom | Particulars of bride |
- Name ________________________________________________________________
- Father's name __________________________________________________________
- Usual place of residence __________________________________________________
- Full address ___________________________________________________________
- Age at the time of marriage ________________________________________________
- Civil condition at the time of marriage whether unmarried or widower/widow or divorcee ________________________________________
Registered at No. ___________________________ on ___________________________
Register
Dated the __________________________ day of ___________________________1996.
Certified that the above which contains entries from No. _________ regarding _______________ to No. _____________ regarding ____________ is true extract of all the entries in the Hindu Marriage Register.
Registrar. ---------------------------
