Obtain Marriage Certificate: Uttarakhand

Eligibility

·         Any person who is a Hindu by religion, in any of its forms or developments, including a Virashaiva, a Lingayat or a follower of the Brahmo, Prarthana or Arya Samaj;

·         Any person who is a Buddhist, Jain or Sikh by religion; and

·         Any other person domiciled in the territories to which this Act extends, who is not a Muslim, Christian, Parsi or Jew by religion, unless it is proved that any such a person would not have been governed by the Hindu Law or by any custom or usage as part of that law, in respect of any of the matters dealt with herein if this Act has not been passed.

Concerned Authority

Every Sub-Registrar (Hindu Marriages) within the limits of his jurisdiction and every Registrar (Hindu Marriages) of the district

Procedure

An application for the registration of a marriage shall be made in duplicate to the Registrar within whose jurisdiction the marriage is solemnised, or within whose jurisdiction the husband permanently resides, and shall be in Form 'A' of the Schedule appended to these rules:

·         Provided that, if the application is made to the Registrar within whose territorial jurisdiction the marriage is solemnised, and the husband does not permanently reside within such jurisdiction, it shall be made in triplicate and the third copy of the application shall be forwarded by the Registrar receiving the application to the Registrar within whose jurisdiction the husband permanently resides.

·         Provided further that an application for the registration of a marriage shall ordinarily be presented to a Sub-Registrar having jurisdiction, but that the Registrar of the District may, in his discretion, also entertain any such application.

An application in Form-A shall be accompanied by a certificate by a Gazetted Officer, Pradhan of a Gaon Sabha, Sarpanch of a Nyaya Panchayat or Pramukh of a Kshettra Samiti or the President of any other local body, or in case any party to the marriage resides outside India, by the Indian Consul or Vice-Consul, as to the identity of the parties to the marriage and the correctness of other particulars appearing in the application, and may either be delivered personally to the Registrar concerned or sent to him by registered post.

Necessary documents/papers

·         Duly filled application (Form-A) in duplicate/triplicate

·         Age Certificates of the bridegroom and the bride

·         Individual latest photographs of the bridegroom and the bride

·         Certificate/Proof of Marriage by Gram Pradhan/Chairman Nagar Palika/Any Gazetted Officer

Fee

·         Rs. 2.00, if the application for the registration of a marriage is made within two months of the date of its solemnisation,

·         Rs. 4.00, if the application for the registration of a marriage is made after two months of the date of its solemnisation.

Forms

Form-A (application for the registration of Hindu Marriage). As on date, the form is not available online.