Obtain Marriage Certificate: Uttar Pradesh

Concerned Authority

The Addl. District Magistrate of the D.M. Office is designated as the Marriage Officer.

Condition, Formalities & Procedure to Solemnise Marriage under section 5 of the Special Marriage Act-1954

Conditions

·         Indian citizens above the age of 18 years (for brides), and 21 years (for grooms).

·         The parties (bride & groom) should be unmarried, or the spouse should not be alive in case of an already married person, or the parties should be legally divorced.

·         The parties should be physically and mentally healthy.

·         The parties should not be related with the relations prohibited under law.

Formalities

·         Duly filled form (Section-5) [Download form (External website that opens in a new window)] in three copies.

·         Three photographs of the bride.

·         Three photographs of the groom.

·         Age certificate of the bride and the groom.

·         An affidavit on a stamp paper of Rs. 10.00 by both the bride & the groom.

·         A court fee of Rs. 50.00 in the form of stamps.

Procedure

Submit the application in the prescribed form, along with the ,necessary documents as mentioned above, in the court of the Marriage Officer (Addl. District Magistrate, Collectorate). The Court will verify all the declarations of the parties, and shall solemnise the marriage in the presence of three witnesses, after 30 days of and before three months from the date of submission of application in the Court. The Marriage Certificate will be issued after the marriage.

Condition, Formalities & Procedure to Register Marriage under Section 15 of the Special Marriage Act-1954

Conditions

·         The parties (husband & wife) should be already married, and must be living together.

·         The parties should not be less than 21 years of age.

·         There should not be more than one spouse of any of the parties at the time of marriage registration.

·         The parties should not be related with the relations prohibited under law.

·         The parties must have lived for at least one month in the district where marriage is to be registered, at the time of marriage registration.

Formalities

·         Duly filled form (Section-15) [Download form (External website that opens in a new window)] in three copies.

·         Three photographs of the wife.

·         Three photographs of the husband.

·         Age certificates of the wife and the husband.

·         An affidavit on a stamp paper of Rs. 10.00 by both the wife & the husband.

·         Proof of marriage.

·         A court fee of Rs. 50.00 in the form of stamps.

Procedure

Submit the application in the prescribed form, along with the necessary documents as mentioned above, in the court of the Marriage Officer (Addl. District Magistrate, Collectorate). The Court will get all the declarations of the parties verified, and shall register the marriage in the presence of three witnesses, after 30 days of and before three months from the date of submission of the application in the Court. The marriage registration certificate will be issued after the registration of the marriage.