Obtain Marriage Certificate: Goa

NORMAL PROCEDURE FOR REGISTRATION OF A MARRIAGE (Completed in 2 stages)

Procedure

STAGE I : Filling the Declaration of Marriage in the Office

** Necessary :-

·         Presence of the bridegroom & the bride, plus both parents of bride below 21 years. (issued within)

·         Birth Certificate of the bridegroom. (3 months and/or)

·         Birth Certificate of the bride. (additional auto)

·         Domicile/ Residence Certificate (Continuous residence proof issued by Mamlatdar/ Sarpanch of Taluka/ Village).

·         Fee Rs.50/- only. ( ** Special documents/requirements: See below).

Between StageI and Stage II, there is a statutary waiting period of 10 days including two Sundays for publication of notices.

(CAUTION:- Waiver of the waiting period could be obtained in deserving cases from the Delegado ( A.P.P.). This may be resorted to only in unavoidable circumstances since the parties stand to lose the easy option of desisting from proceeding with the registration in case bad antecedents of the groom/ bride come to notice after the marriage registration).

STAGE II :- Actual Registration of a Marriage

Necessary :- Only the presence of the bridegroom, the bride and two witnesses (plus parents, additional witnesses, interpreter, etc., if so advised at the declaration stage).

(Roman Catholics opting for Canonical Marriage in Church need come only once. It would be in their interest to verify personally that their marriage papers actually reached the Civil Registration Office after their religious marriage.)