Obtain Marriage Certificate: Puducherry

Before independence, the Union Territory of Pondicherry was under the rule of the French Government. During their regime, they conducted/registered marriages in the Local Bodies. The same has been followed till date in the Union Territory of Pondicherry.

There are two types of Marriages

·         Civil Marriage

·         Declaration Marriage

Civil Marriage

Civil Marriages are conducted in the Local Body itself.

Marriage Registration for Renoncant Indians (Person who has obtained family name during the French Regime) : The Renoncant Indians may register their marriages if the bride has completed 15 years of age and the bridegroom's age is not more than 18 years, with consent of their parents and the Law Department order/ permission.

Marriage Registration for French Nationality: The French National may register their marriages, inspite of the Bride?s age 15 years completed and the Bridegrooms age is 18 completed with the consent of their parents and to submit the bachelor certificate obtained from French Embassy at Pondicherry.

Marriage Registration for Indians: If the bride and bridegroom's age is 18 years, their marriages may be registered with consent of their parents.

Marriage Registration for Indians: If the bride and bridegroom's age is 21 years, their marriages may be registered with out consent of their parents.

Declaration Marriage

The marriages which are conducted in Kalyanamandapam/temple/houses and other places may register for a declaration marriage.

For registration of Declaration Marriage, two stages are followed:

·         For marriages which are conducted in Kalyanamandapam/Temples and other places, the bride and bridegroom, have to obtain progidar certificates with two witnesses, and complete 18 years and 21 years respectively and then register.

·         If the bride and bridegroom have completed 21 years of age, then they can register their marriage after obtaining the progidar certificate which were conducted in Kalyanamandapam / Temples. There is no need for witnesses.

Procedure

For Civil Marriage: 11 days after publication of ?BAN? before the calander year.

For the Declaration Marriage :

Marriage Certificate in Union Territory of Pondicherry is issued by Local Bodies like Pondicherry Municipality, Oulgaret Municipality, Ariyankuppam Commune Panchayat, Bahoor Commune Panchayat, Nettapakkam Commune Panchayat, Mannadipet Commune Panchayat and Villianur Commune Panchayat. In Karaikal Region, Karaikal Municipality, Kottucherry Commune Panchayat, Neravy Commune Panchayat, Nedungadu Commune Panchayat, Thirunallar commune Panchayat and T.R.Pattinam Commune Panchayat issues the certificate. In Mahe and Yanam regions, both the respective Municipalities issues the certificate, on receipt of application, provided the marriage has already been registered.

Marriage details are computerized in the Pondicherry Municipality from the current year and the public can access it in two ways. One by input of data through the keyboard and another, by scanning the filled application form receipt within 7 days of event.

Documents and Fee

·         Application in prescribed form @ Rs. 1.00

·         Each copy Marriage certificate @ Rs.25.00

·         Family Book @ Rs.50.00

Note: The information regarding the date of marriage, both bride and bridegroom name, date of birth, place of birth, parents name, occupation is available when it is being issued. Later on all the birth and death occurred in respect of their family may be recorded for the reference.

Application form for Intercaste Marriage (Award)

Grant of incentive to marriages between disabled and normal persons

Application Form for Grant of Financial Assistance for Performance of Marriage of Poor Brides

Application form - Incentive to Widow's Remarriage