Obtain Marriage Certificate: Delhi

A marriage which has already been solemnised can be registered either under the Hindu Marriage Act, 1955 or under the Special Marriage Act, 1954. The Hindu Marriage Act is applicable in cases where both the husband and the wife are Hindus, Buddhists, Jains or Sikhs, or in cases where they have converted into any of these religions. In case either the husband or the wife or both are not Hindus, Buddhists, Jains or Sikhs, the marriage is registered under the Special Marriage Act, 1954. Further, the marriage can be solemnised between any two persons under the provisions of the Special Marriage Act, 1954.

Concerned Authority

Office of the Additional-Divisional Magistrate(ADM) in whose jurisdiction either the husband or the wife resides

Necessary papers/documents

·         The application form duly signed by both the husband and the wife.

·         Documentary evidence of the date of birth of parties (Matriculation Certificate/Passport/Birth Certificate). The minimum age of both parties is 21 years at the time of registration under the Special Marriage Act.

·         The Ration Card of the husband or wife in whose area the ADM has been approached for the certificate.

·         In case of the Special Marriage Act, documentary evidence regarding stay in Delhi of the parties for more than 30 days (ration card or report from the concerned SHO).

·         Affidavit by both the parties stating the place and the date of marriage, the dates of birth, marital status at the time of marriage and nationality.

·         Two passport sized photographs of both the parties and one marriage photograph.

·         Marriage invitation card, if available.

·         If the marriage was solemnized in a religious place, a certificate from the priest who solemnized the marriage is required.

·         An affirmation that the parties are not related to each other within the prohibited degree of relationship as per the Hindu Marriage Act or the Special Marriage Act as the case may be.

·         An attested copy of the divorce decree/ order in the case of a divorcee and death certificate of spouse in the case of a widow/widower.

·         In case one of the parties belongs to a religion other than Hinduism, Buddhism, Jainism and Sikhism, a conversion certificate from the priest who solemnized the marriage (in case of the Hindu Marriage Act).

·         All documents excluding the receipt should be attested by a Gazetted Officer.

Fee

Rs. 100/- in case of the Hindu Marriage Act and Rs.150/- in case of the Special Marriage Act is to be deposited with the cashier of the district, and the receipt to be attached with the application form.

Forms

Click here (368 KB) for the Application Form for registration of marriage under the Hindu Marriage Act.

Click here (68 KB) for the Application Form for registration of marriage under the Special Marriage Act.