The KARNATAKA MARRIAGES (REGISTRATION AND MISCELLANEOUS PROVISIONS) ACT, 1976.

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THE KARNATAKA MARRIAGES (REGISTRATION AND MISCELLANEOUS
PROVISIONS) ACT, 1976.
Arrangement of Sections
Statement of Objects and Reasons:
Sections:
CHAPTER-I
PRELIMINARY
1. Short title, extent and commencement
2. Definitions
CHAPTER-II
REGISTRATION OF MARRIAGES
3. Every marriage to be registered
4. Appointment of Registrar of Marriages, etc
5. Memorandum of Marriages
6. Memorandum of marriage submitted after thirty days, etc.
7. Register to be open for public inspection
8. Non-registration not to invalidate the marriage.

CHAPTER-III
DOWRY
9. Giving or taking of dowry prohibited
10. Agreement for giving or taking dowry to be void.
11. Dowry to be for the benefit of the wife or her heirs

CHAPTER-IV
LUXURY MARRIAGE TAX
12. Levy of luxury marriage tax
13. Levy and collection of marriage tax

CHAPTER-V
INTER –CASTE MARRIAGES
14. Inter-Caste marriage
CHAPTER-VI
CERTAIN RESTRICTIONS
15. Restriction on preparation and consumption of food-stuffs in connection
with marriages
16. Presents Prohibited

CHAPTER – VII
OFFENCES AND PENALTIES
17. Penalty for omission to deliver or send memorandum under section 5 or
for making false statement in memorandum
18. Penalty for failure to file a memorandum
19. Penalty for secreting, destroying or altering register
20. Penalty for giving, taking or demanding dowry
21. Penalty for contravening provisions of Section 11
22. Penalty for depriving any party to a marriage of the rights and privileges
of the marriage
23. Penalty for omission to furnish return under sub-section (2) of section 13
24. Penalty for contravening provisions of section 15
25. Penalty for contravening provisions of section 16
26. Offences to be cognizable and non-bailable
27. Burden of proof.
CHAPTER-VIII
MISCELLANEOUS
28. Protection of persons acting under this Act
29. The Registrar to be a public servant
30. Power to make rules
31. Act to overide other laws
32. Amendment of Mysore Act 69 of 1949
33. Amendment of Karnataka Act 10 of 1959
34. Amendment of Karnataka Act 22 of 1964
35. Amendment of Karnataka Act 27 of 1966
36. Repeal and savings
Schedules
NOTIFICATION
* * *

STATEMENT OF OBJECTS AND REASONS
At Present all marriage need not be registered. Registration will provide
proof of marriage and consequently will limit the scope for avoidable litigation. It
is therefore proposed to provide for compulsory registration of all marriages.
Dowry and wasteful pageantry have become pernicious incidents of
marriages. Inspite of the Dowry Prohibition Act, 1961 (Central Legsilation), dowry
is still playing havoc. Similary the pomp and pageantry, involving as they do
lavish expenditure. It is necessary to provide for stringent measures to eliminate
the said evils. Therefore, it is proposed to make dowry prohibition more rigorous
and to tax marriage involving lavish expenditure.

In order to achieve the aforesaid provisions are made in the Bill for—
(1) compulsory registration of all marriages by a simple procedure of
applying for registration by post;
(2) expandign the scope of the expression dowry to include various froms
of seeking it and penalising the demand and taking of dowry;
(3) making contravention of dowry prohibition a cognizable offence;
(4) placing in prosecutions for contravention the burden of proof on the
accused;
(5) imposing disability to hold certain public offices on the culprit; and
(6) levying a luxury tax on a slab basis where the expenses of any
marriage exceeds Rs. 5,000.
The Bill incidentally makes provisions to encourage inter-caste marriages
and restricts the serving of food in connection with a marriage.
* * *

KARNATAKA ACT NO. 2 OF 1984
(First published in the Karnataka Gazette Extraordinary on the Twenty fifth
day of February, 1984)
THE KARNATAKA MARRIAGES (REGISTRATION AND
MISCELLANEOUS PROVISIONS) ACT, 1976
(Received the assent of the President on the Fifteenth day of July, 1983)
An Act to provide for uniform law for registration of marriages and
certain other matters in the State of Karnataka.
Whereas it is expedient to provide for compulsory registration of
marriages, to prohibit giving or taking of dowry, to provide for the levy of
luxury tax on certain marriages and fo r certain other matters connected
therewith;
Be it enacted by the Karnataka State Legislature in the Twenty-
seventh Year of the Republic of India as follows:-
CHAPTER I
PRELIMINARY
1. Short title, extent and commencement.- (1) This Act may be
called the Karnataka Marriages (Registration and Miscellaneous
Provisions) Act, 1976.
(2) It extends to the whole of the State of Karnataka.
(3) It shall come into force on su ch date as the State Government
may, by notification, appoint and different dates may be appointed for
different provisions of the Act.
2. Definitions.- In this Act unless the context otherwise requires,-
(a) "appointed day" means the date notified under sub-section (3)
of section 1;
(b) "to contract a marriage" means to solemnize or enter into a
marriage in any form or manner;
(c) 'dowry' means any property (including cash) or valuabel security
given or agreed to be given either directly or indirectly,-
(i) by one party to a marriage to the other party to the
marriage; or
(ii) by the parents of either party to marriage or by any
other person, to either party to the marriage or to any
other person.
at or before or after the marriage as consideration for the marriage of the
said parties, but does not include dower or mahr in the case of persons to
whom the Muslim Personal Law (Shariat) applies.
Explanation.- (1) For the removal of doubt s, it is hereby delcared
that,-
(i) any presents made at, before or after a marriage in the form
of cash, ornaments, clothes or other articles, the total value
of which does not exceed five hundred rupees shall not be
deemed to be dowry within the meaning of this section
unless they are made as cons ideration for the marriage of
the said parties;
(ii) any person financially assist ing a boy, whether related to him
or not, either in his education, business or otherwise with the
intention of giving his daughter or any other relation in
marriage to such boy shall be deemed to give and the boy
so receiving such assistanc e shall be deemed to receive,
dowry;

(2) The expression "valuable securi ty" has the same meaning as in
section 30 of Indian Penal Code;
(d) "expenses of marriage" in re lation to a marriage means all
expenses incurred in connection ther ewith by the parties to the
marriage and the person celebrating it;
(e) "marriage" includes remarriage;
(f) "marriage tax" means the luxury marriage tax payable under
section 12;
(g) "marriage tax officer" means the Luxury Marriage Tax Officer
appointed under section 13;
(h) "memorandum" means a memor andum of marriage mentioned
in section 5 and 6;
(i) "register" means a register of marriages maintained under this
Act;
(j) "registrar" means a Regist rar of Marriages appointed under
section 4;
(k) "Registrar General" means the Rigistrar General of Births,
Deaths and Marriages appointed under any law for the time
being in force relating to the r egistration of births, deaths and
marriages.

CHAPTER II
REGISTRATION OF MARRIAGE
3. Every marriage to be registered.- Every marriage contracted in
the State on or after the appointed day shall be register ed in the manner
provided in this Act.
4. Appointment of Regist rar of Marriages, etc.- (1) For the
purpose of this Act, the St ate government may, by notification, appoint, as
may Registrars of Marriages as it th inks necessary for such area or areas
as may be specified in the notification.
(2) The Registrar shall maintain in the prescribed manner a register
of marriage and such other registers as may be prescribed.
5. Memorandum of marriages.- (1) The parties to a marriage shall,
prepare and sign a memorandum in the form specified in Schedule A and
deliver or send by registered post t he said memorandum in duplicate to
the Registrar or the area in which the marriage was contracted, within a
period of thirty days from the date of marriage.
(2) The memorandum shall be accompanied by the prescribed fee
in the form of court fee stamps and shall be attested by a prescribed
person.
(3) On receipt of the memorandum , the Registrar shall file the
same, enter the particulars thereof in the register, send the duplicate copy
thereof to the Registrar General and issue a marriage certificate in such
form and manner as may be prescribed.
6. Memorndum of marriage submitted after thirty days, etc.- (1)
The Registrar may suo-motu or otherwis e issue notice to the parties to a
marriage which has not been registered under this Act, to appear before
him and get the memorndum of marriage signed and delivered with the
prescribed fee in such manner and within such time as may be specified in
the notice.
(2) On receipt of a memor andum under sub-section (1) the
Registrar shall file the same, enter the particulars thereof in the register,
send the duplicate copy thereof to the Registrar General and issue the
marriage certificate as provided in section 5.
(3) Nothing contained in sub-section (1) shall affect the liability of
any person under the provisions of section 17.
7. Register to be open for public inspection.- The register
maintained under this Act shall, at all reasonable times, be open to
inspection and certified extracts ther efrom shall, on application, be given
by the Registrar on payment of the prescribed fee. T he entries in the
memorandum or the register or the certified extract thereof or the marriage
certificate issued under section 5 or section 6 shall be admissible in
evidence and be proof of the statement contained therein.
8. Non-registration not to invalidate the marriage.- No marriage
contracted in the State shall be deemed to be invalid solely by reason of
the fact that it was not registered under this Act or that the memorandum
was not delivered or sent to the Regi strar or that such memorandum was
defective, irregular or incorrect.

CHAPTER III
DOWRY
9. Giving or taking of dowry prohibited.- No person shall, after
the appointed day, demand, give or take or abet the dem anding, giving or
taking of dowry.
10. Agreement for giving or taking to be void.- Any agreement
whether written or otherwise for giving or taking of dowry shall be void.
11. Dowry to be for the benefi t of the wife or her heirs.- (1)
Where any dowry is received by any person other than the woman in
connection with whose marriage it is given, that person shall transfer it to
the woman,-
(a) if the dowry was receiv ed before marriage, within one
year after the date of the marriage; or
(b) if the dowry was received at the time or after the
marriage, within one year after the date of its receipt; or
(c) if the dowry was received when the woman was a minor,
within one year after she has attained the age of
eighteen years and pending such tr ansfer shall hold it in
trust for the benefit of the woman.

(2) Where the woman entitled to any property under sub-section (1)
dies before receiving it, the heirs of t he woman shall be entitled to claim it
from the person holding it for the time being.
(3) Nothing contained in this section shall affect the liability of any
person holding it for the time being.
CHAPTER IV
LAXURY MARRIAGE TAX
12. Levy of luxury marriage tax.- (1) Every marriage including any
function connected therewith celebr ated after the appointed day, the
expenses of which exceed five thousand rupees, shall be considered to be
a luxury marriage and there shall be levied and collected by the State
Government from the parties to such marriage and the persons
celebrating such marriage a tax call ed luxury marriage tax at the rate
specified in Schedule B.
(2) For the purpose of this secti on and clause (d) of section 2, the
parents or the guardians of the parties to the marriage shall, unless it is
proved otherwise, be deemed to be persons who celebrated the marriage.

13. Levy and collecti on of marriage tax.- (1) The State
Government may by notification appoin t, for the purposes of levying and
collecting the marriage tax payable under section 12, as many Luxury
Marriage Tax Officers as it may thin k necessary and the officers so
appointed shall have jurisdiction withi n such area or areas as may be
specified in the notification.
(2) Every person liable to pay marri age tax in respect of a marriage
shall within a period of seven days from the date of such marriage funish
to the Marriage Tax Officer having juri sdiction a return indicating the
expenses of the marriage in the prescribed form.
(3) (a) If the Marriage Tax Officer is satisfied that the return
submitted under sub-section (2) is correct he shall determine the
amount of marriage tax payable on the basis thereof.
(b) If any person liable to furnis h a return under sub-section (2)
either fails to furnish a return or furnishes a return which, in the
opinion of Marriage Tax Officer, is incorrect or incomplete, such
officer may, in such manner as may be prescribed, require any
person to furnish such information and particulars, as he may deem
necessary to determine the expens es of the marriage, and after
giving the person or persons concerned a reasonable opportunity of
being heard determine the expenses of the marriage and the
amount of marriage tax payable by such person or persons.
(4) A copy of the order made under sub-section (3) determining the
amount of marriage tax payable shall be served on the person or persons
liable to pay it and any person aggriev ed thereby may, within thirty days
from the date of such se rvice, appeal to the prescribed authority who shall
after giving the appellant an opportuni ty of being heard pass such orders
as it thinks fit.
(5) The person or persons liable to pay the marriage tax determined
under sub-section (3) as modified in appeal, if any, under sub-section (4)
shall be jointly and severally liable to the payment thereof and the same
shall be recovered as arrears of land revenue.
CHAPTER V
INTER-CASTE MARRIAGE
14. Inter-caste marriage.- Each party to an inter-caste marriage
shall, subject to such rules as may be prescribed, be eligible for grant of
one thousand rupees and for such other facilities as may be prescribed.
Explanation.- 'Inter-caste marri age' means a marriage between two
persons belonging to different religions or different castes of Hindus.
CHAPTER VI
CERTAIN RESTRICTIONS

15. Restriction on preparation and consumption of foodstuffs
in connection with marriages.- No person shall, in connection with a
marriage, on any one day, prepare, or se rve, distribute or provide for
consumption, or cause to be prepared or served, distributed or provided
for consumption, any foodstuffs prepar ed from or containing cereals or
pulses or sweet for more than fi ve hundred persons including the
members of the family of such person.
16. Presents prohibited.- (1) No person other than a party or
parents of a party to a marriage shall give any present to a party or to the
parents of a party to a marriage or to the person celebrating the marriage
at the time of marriage or any other functon or ceremony connected with
the marriage of such party.
(2) No party to a marriage or the parents of a party to a marriage or
a person celebrating a marriage shall a ccept any presents prohibited by
sub-section (1).
CHAPTER VII
OFFENCES AND PENALTIES
17. Penalty for omission to deliver or send memorandum
under section 5 or for making fa lse statement in memorandum.- (1)
Any person who,-
(a) after the appointed day, wilfully om its or neglects to deliver or
send the memorandum as required by section 5;
(b) makes any statement in a memorandum delivered or sent to the
Registrar under section 5 or under section 6 is false in any
material particular and which he k nows or has reason to believe
to be fase,
shall, on conviction, be punishable with imprisonment which may extend to
three months or with fine which may extend to five hundred rupees or with
both.
(2) The Registrar or any officer authorised by the State Government
in this behalf may prosecute any person for an offence punishable under
sub-section (1).
18. Penalty for failure to file a memorandum.- Any Registrar who
wilfully fails to file a memorandum de livered or sent to him or to make
entries in the register as required by section 5 or section 6 shall, on
conviction, be punishable with impris onment which may extend to three
months or with fine which may extend to five hundred rupees or with both.
19. Penalty for secreting, dest roying or altering register.- Any
person secreting, destroying or dis honestly or fraudulently altering the
memorandum or the register or any par t thereof shall, on conviction, be
punishable with imprisonment for a term which may extend to two years
and with fine which may extend to two thousand rupees.
20. Penalty for giving, taking or demanding dowry.- Any person,
who, after the appointed day,-
(a) gives or takes or abets the giving or taking of dowry;
(b) demands, directly or indirectly , from the parents or guardians of
a bride or bride-groom or any other person any dowry,
shall, on conviction, be punishable wit h imprisonment which shall not be
less than three months but may ext end to one year and with fine which
shall not be less than one thousand r upees but may extend to five
thousand rupees.
21. Penalty for contravening provisions of section 11.- Any
person who fails to transfer any property as required by sub-section (1) of
section 11 within the time specified therein, shall on conviction be
punishable with imprisonment which sha ll not be less than three months
but may extend to one y ear and with fine which shall not be less than one
thousand rupees but may extend to five thousand rupees. Any such
punishment shall not absolve the person from his obligation to transfer the
property as required by sub-section (1) of section 11.
22. Penalty for depriving any pa rty to a marriage of the rights
and privileges of the marriage.- If, after the marriage, for non-payment
of dowry, any party to the marriage wit h or without the assistance of his
parents or guardian or any other person, deprives the other party of the
rights and privileges of marriage, or tort ures or refuses to maintain the
other party, he shall, on conviction be punishable with imprisonment which
shall not be less than six months but ma y extend to one year or with fine
which shall not be less than two thous and rupees but may extend to five
thousand rupees or with both.
23. Penalty for omission to fu rnish return under sub-section
(2) of section 13.- Any person who being liable to furnish a return under
sub-section (2) of section 13, wilfully omits or neglects to furnish a return
as required by the said sub-secti on shall, on conviction, be punishable
with imprisonment which may extend to three months or with fine which
may extend to one thousand rupees or with both.
24. Penalty for contravening provisions of section 15.- Any
person who prepares, serves, distributes or provides for consumption or
causes to be prepared, served, dist ributed or provided for consumption
any sweet or foodstuff in contraventi on of section 15, s hall on conviction,
be punishable with imprisonment for a term which may extend to three
months or with fine which may ex tend to one thousand rupees or with
both.
25. Penalty for contravening provisions of section 16.- Any
person contravening the provisions of section 16 shall on conviction be
punishable with imprisonment for a term which may extend to three
months or with fine which may extend to five hundred rupees or with both.
26. Offences to be cognizable and non-bailable.- (1) Every
offence punishable under this Act, ex cept those punishable under section
17, 22 and 23 shall be cognizable.
(2) Every offence punishable under section 20 shall be non-bailable
and non-compoundable.
27. Burden of proof.- Notwithstanding anything in any other law, in
a prosecution for an offence punis hable under section 20 the burden of
proving that he has not abetted given, taken or demanded dowry or that
he has not the giving, taking or demanding dowry shall lie on the accused.
CHAPTER VIII
MISCELLANEOUS
28. Protection of persons acting under this Act.- No suit or
prosecution or other legal proceedings shall be instituted against any
person for anything which is in good faith done or intended to be done
under this Act.
29. The Registrar to be a public servant.- Every Registrar acting
in pursuance of the provisions of this Act or rules or orders made
thereunder shall be deemed to be a public servant within the meaning of
section 21 of the Indian Penal Code.
30. Power to make rules.- (1) The State Government, may, by
notification and after previous publicat ion, make rules to carry out the
purposes of this Act.
(2) In particular and without prej udice to the generality of the
foregoing powers such rules may prov ide for all or any of following
matters, namely:-
(a) the duties and the powers of the Registrar;
(b) the menner in which the memorandum shall be filed;
(c) the registers or records required to be kept under this Act;
(d) the custody in which the regi sters and records are to be kept
and the preservation of such records;

(e) powers and duties of the Marriage Tax Officers;
(f) manner and procedure for the levy and collection of marriage
tax;
(g) manner of determining the expenses of a marriage;
(h) rules subject to which grants may be made under section 14;
(i) facilities that may be granted under section 14;
(j) such other matter as is required to be prescribed under this Act;
(k) any other matter for which there is no provision or no sufficient
provision in this Act and for which provision is, in the opinion of
the State Government, necessary for giving effect to the
purposes of the Act.

(3) Every rule made under this section shall be laid as soon as may
be, after it is made, befor e each House of the State Legislature, while it is
in session for a total period of thir ty days which may be comprised in one
session or in two or more successive sessions and if, before the expiry of
the session in which it is so laid or the sessions immediately following,
both Houses agree in making any modifica tions in the rule or both Houses
agree that the rule shoul d not be made, the rule shall thereafter have
effect only in such modified form or be of no effect, as the case may be; so
however, that any such modifica tion or annulment shall be without
prejudice to the validity of anything previously done under such rule.
31. Act to override other laws.- The provisions of this Act and the
Rules made thereunder shall have e ffect notwithstanding anything
inconsistent therewith contained in any other law for the time being in
force or any custom usage, contract or decree or order of the Court or
other authority.
32. Amendment of Mysore Act 69 of 1949.- In the City of
Bangalore Municipal Corporation Act, 1949 (Mysore Act 69 of 1949)-
(1) for sub-section (1) of section 56, the following sub-section shall
be substituted, namely:-
"(1) A person who has been sentenced by a Criminal Court to,-
(i) imprisonment for life or to imprisonment for a
period of more than six months for any offence
other than an offence of a po litical character or an
offence not involving moral turpitude; or
(ii) imprisonment of an offence punishalbe under
section 20, 21 or 22 of the Karnataka Marriages
(Registration and Miscellaneous Provisions) Act,
1976

such sentence not having been reversed or the offence pardoned, shall be
disqualified for election or appointm ent as a councillor while undergoing
the sentence and for five years from the date of expiration of the
sentence";
(2) in sub-section (1) of section 69-X, after clause (b), the following
clause shall be inserted, namely:-
"(c) offence punishable under section 20, 21 or 22 of the Karnataka
Marriages (Registration and Miscellaneous Provisions) Act, 1976."
33. Amendment of Karnataka Act 10 of 1959.- In the Karnataka
Village Pachayats and Local Boards Act, 1959--
(1) in sub-section (1) of section 11, for clause (c), the following
clause shall be substituted, namely:-
"(c) if he has been sentenced by a Criminal Court to
imprisonment—
(i) for an offence which involves moral turpitude and which is
punishable with imprisonment for a term exceeding six
months; or
(ii) for an offence punishable under section 20, 21 or 22 of the
Karnataka Marriages (Registration and Miscellaneous
Provisions) Act, 1976,

such santence not having been subsequently reversed or remitted".
(2) in sub-section (1) of secti on 103, for clause (a), the following
clause shall be substituted, namely:-
"(a) if he has been sentenced by a Criminal Court to imprisonment,-
(i) for an offence which involves moral turpitude and which is
punishable with imprisonment for a term exceeding six
months; or
(ii) for an offence punishable under sections 20, 21 or 22 of the
Karnataka Marriages (Registration and Miscellaneous
Provisions) Act, 1976,

such sentence not having been subsequently reversed or remitted; or".

34. Amendment of Karnataka Act 22 of 1964.- In the Karnataka
Municipalities Act, 1964, for clause (a) of sub-section (1) of section 16, the
following clause shall be substituted, namely:-
"(a) if he has been sentenced by a Criminal Court to imprisonment,-
(i) for an offence which involves moral turpitude and which is
punishable with imprisonment for a term exceeding six
months; or
(ii) for an offence punishable under sections 20, 21 or 22 of the
Karnataka Marriages (Registration and Miscellaneous
Provisions) Act, 1976,

such sentence not having been reve rsed or quashed or the offence
pardoned, or".

35. Amendment of Karnataka Act 27 of 1966.- In the Karnataka
Agricultural Produce Marketing (Regul ation) Act, 1966 for clause (b) of
sub-section (2) of section 16, the following clause shall be substituted,
namely:-
(b) if he has been sentenced by a Criminal Court to imprisonment,-
(i) for an offence which involves moral turpitude and which is
punishable with imprisonment for a term exceeding six
months;
(ii) for an offecne punishable under sections 20, 21 or 22 of the
Karnataka Marriages (Registration and Miscellaneous
Provisions) Act, 1976,
such sentence not having been subsequently reversed or remitted; or".

36. Repeal and savings.- The Bombay Registration of Marriage
Act, 1953 (Bombay Act 5 of 1954) as in force in the Belgaum Area is
hereby repealed:
Provided that the provis ions of section 6 of the Karnataka General
Clauses Act, 1899 (Karnataka Act 3 of 1899) shall be applicable in respect
of such repeal and sections 8 and 24 of the said Act shall be applicable as
if the said enactment had been repealed and re-enacted by this Act.

SCHEDULE A
(See section 5)
Memberandum of Marriage
1. Date of marriage
2. Place of marriage (with sufficient
Particulars to locate
the place)
3. (a) Name of the bridegroom
(b) His age
(c) Residential address
(d) Status of the bridegroom
at the time of marriage
whether unmarried wido-
wer/divorced
(e) Signature of the bride-
groom with date.
4. (a) Name of the bride
(b) Her age

(c) Residential address
(d) Status of the bride at the
time of marriage whether
unmarried / widow / divorced
(e) Signature of the bride
with date.
5. (a) Full name of the father
or guardian of the bride-
groom.
(b) His age
(c) Residential address
(d) Signature of the father or
guardian of the bride-
groom, with date if he is
a consenting party.
6. (a) Full name of the father
or guardian of the bride.
(b) His age
(c) Residential address
(d) Signature of the father
or guardian of the bride,
with date if he is a
consenting party
7. (a) Name of the witnesses (1) (2)
(b) Addresses of the witnesses
with the name of the father
(1) (2)
(c) Signature of the witnesses
with date.
(1) (2)

Date
Place
Attested
(Prescribed
Person)
Signature name
Designation Address

Received by Post / in person on . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .
Date Seal Registrar

SCHEDULE B
(See Section 12)
(1) Where the expenses of marriage
exceed Rs. 5,000.00 but does
not exceed Rs. 10,000.00.
10 percent of the amount by
which the expenses exceed Rs.
5,000.00
(2) Where the expenses of marriage
exceed Rs. 10,000.00 but does
not exceed Rs. 20,000.00.
Rs. 500.00 plus 25 percent of
the amount by which the
expenses exceed Rs. 10,000.00
(3) Where the expenses of marriage
exceed Rs. 20,000.00 but does
not exceed Rs. 50,000.00.
Rs. 3,000.00 plus 40 percent of
the amount by which the
expenses exceed Rs. 20,000.00
(4) Where the expenses of marriage
exceed Rs. 50,000.00.
Rs. 15,000.00 plus 60 percent of
the amount by which the
expenses exceed Rs. 50,000.00

GOVERNMENT OF KARNATAKA

WCD.278.SWW.2001 17.12.2003

NOTIFICATION

Department of Women & Child Development hereby notifies that, section
3,4,5,6,7,8 of chapter II, section 17,18,19 of chapter VII, and section 29,30 & 31
of chapter VIII of Karnataka Marriage (Registration and Miscellaneous
Provisions)Act, 1976 will come into force with effect from 1.1.2004.

By Order and in the name of
Governor of Karnataka

(P.D.SIDDHANTI)
Under Secretary to Government
Department of Women & Child Development

To,
The complier, Karnataka Gazette
with request to publish in next Gazette and supply of 200 copies.

1. The Accountant General, Karnataka, Bangalore,
2. The R.G. of Stamps & Registration, Bangalore,
3. The Director, Women & Child Development Department,
4. All Deputy Commissioners,
5. All Chief Executive Officers of Zilla Panchayat,
6. All Assistant Directors/Deputy Directors of WCD,
7. Spare Copies,
8. Sections Guard file.

¸ÀÄªÀtð PÀ£ÁðlPÀKA/ BG - GPO/ 2515 /WPP-47/ 2006 - 2008

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C¢üPÀøvÀªÁV ¥ÀæPÀn¸À¯ÁzÀÄzÀÄ
«±ÉÃµÀ ¥ÀwæPÉ
¨sÁUÀ Š IVA ÏêªgâÔâ³pâ°, µâ°dâZÀÖpâ, Àê°© 5, 2006 (ÀêôµÖÙ 15, µâdâ
ÀâÍâË 1928)
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ÀÐÔÍÎÑ ÀÐÔ³ÐÔê ÀÐÔ‘ÐÜÎÐ ƒ¿°ÀÐØ¸í ÊÐœÀÑÃ ¦ÐÔ
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ÊÐ”Ùô : ÀÐÔÀÐÔ….278.ÀÐÔÀÐÔƒ.2001, ¾Ù –ÐÎÐÖ¤ÐÔ, ¸¹Ñ‘Ð:18-04-2006
‘Ð¹Ñþ©‘Ð ÁÀÑÌÐ (¹ÙÖÓ ·Ð±Ò ÀÐÔ³ÐÔê …³Ð¤Ù ‡»Ð ½ ·°Ð–ÐÎÐÔ) º ¦ÐÔÀÐÔ–ÐÎÐÔ 2004¤Ð
‘Ð¤Ð®ÐÔ º¦ÐÔÀÐÔ–ÐÎÐ¹ÐÔî ‘Ð¹Ñþ©‘Ð ÁÀÑÌÐ (¹ÙÖÓ ·Ð±Ò ÀÐÔ³ÐÔê …³Ð¤Ù ‡»Ð½ ·°Ð –ÐÎÐÔ) ‘Ñ ¦ÙÔì
1976¤Ð »Ðõ‘Ð¤Ð± 30¤Ð ‡»Ð »Ðõ‘Ð¤Ð± (1)¤ÐÅö ƒ»ÙÓ’ùË¤ÐÔÀÐ ³Ù ÊÐ·Ð§ ‘Ð¤Ð®ÐÔ º ¦ÐÔÀÐÔ¸·Ð
¾°Ñ¸³Ð¤Ñ–ÐÃï®ÐÔÀÐ ÀÐô’ê–ÐÎÐ ÀÐ¦ÑÍ´–Ñ— ƒ¸°ÊÐÖ›Ð¹Ù ÊÐ ”Ùô:ÀÐÔÀÐÔ….278.ÀÐÔÀÐÔƒ.2001¹ÐÔî
¸¹Ñ‘Ð:1¹ÙÓ ‹¼õÄý 2004¤Ð ·ÐÔ ÊÐ ”Ùô:452¤Ð ‘Ð¹Ñþ©‘Ð ÁÆÙÓÈÐ ¤Ñ¡ô»Ð³Ðõ·Ð ¾°Ñ–Ð-IV(Š)
¤ÐÅö »Ðõ‘Ð«ÊÐÄÑ—³ÐÔê. ÊÐ·Ð§ ‘Ð¤Ð®ÐÔ º ¦ÐÔÀÐÔ–ÐÎÐ¹ÐÔî ƒ ´ÀÐÔ –ÙÖÏÊÐÃÔ ‘Ð¹Ñþ©‘Ð ¤Ñ¡ô»Ð³Ðõ·ÐÅö
»Ðõ‘Ð©–ÙÖÏÊÐÄÑ·Ð ¸¹Ñ‘Ð¸·Ð 30 ¸¹Ð–ÐÎÐ ¹Ð³Ð¤Ð »Ð§–Ð±¹Ù–Ù ³Ù–Ù·ÐÔ‘ÙÖÎÐüÄÑ–ÐÔÀÐÕ·ÐÔ Š·ÐÔ
ÊÐÖœÊÐÄÑ—³ÐÔê.
»Ð¤Ð³ÐÔ ÊÐ·Ð§ ¤Ñ¡ô»Ð³Ðõ ÊÑÀÐþ¡º‘Ð§–Ù ¸¹Ñ ‘Ð:01-04-2004¤Ð·ÐÔ
Ã¾°Ðô–ÙÖÏÊÐÄÑ—·Ù.
»Ð¤Ð³ÐÔ, ‘Ð¤Ð®ÐÔ º ¦ÐÔÀÐÔ–ÐÏ–Ù ¤Ñ¡ô ÊÐ‘Ñþ¤Ð‘ÙÜ ½ ·Ð „‘ÙùÓ»Ð²Ù ÀÐÔ³ÐÔê ÊÐÃÌÙ–ÐÎÐ¹ÐÔî
»Ð§–Ð±¹Ù–Ù ³Ù–Ù·ÐÔ‘ÙÖÎÐüÄÑ—·Ù.
†–Ð, „·ÐÔ·Ð§ ·Ð, ‘Ð¹Ñþ©‘Ð ÁÀÑÌÐ (¹ÙÖÓ ·Ð±Ò ÀÐÔ³ÐÔê …³Ð¤Ù ‡»Ð ½ ·°Ð–ÐÎÐÔ)
‘Ñ¦ÙÔì 1976¤Ð »Ðõ‘Ð¤Ð± 30¤Ð ‡»Ð »Ðõ‘Ð¤Ð±(1) ¤ÐÅö »Ðõ·Ð³ÐêÀÑ·Ð ƒ¸°‘Ñ¤Ð ›ÐÄÑÂÔË ‘Ð¹Ñþ©‘Ð
ÊÐ‘Ñþ¤ÐÀÐÕ † ‘ÙÎÐ—¹Ð ³Ù º¦ÐÔÀÐÔ–ÐÎÐ¹ÐÔî ¤ÐœË¤ÐÔ³Ðê·Ù.
º¦ÐÔÀÐÔ–ÐÎÐÔ
1. ÌÙÊÐ¤ÐÔ ÀÐÔ³ÐÔê »Ñõ¤Ð ¾°Ð: (1) † º ¦ÐÔÀÐÔ–ÐÎÐ¹ÐÔî ‘Ð¹Ñþ©‘Ð ÁÀÑÌÐ (¹ÙÖÓ·Ð±Ò ÀÐÔ³ÐÔê
…³Ð¤Ù ‡»Ð ½ ·°Ð–ÐÎÐÔ) º¦ÐÔÀÐÔ–ÐÎÐÔ 2006 Š ·ÐÔ ‘Ð¤Ù¦ÐÔ³Ð‘ÐÜ·ÐÔì;
(2) …·ÐÔ ¤Ñ¡ô »Ð³Ðõ·ÐÅö ƒ¸°‘ÐØ³ÐÀÑ— »Ðõ‘Ð«Ë·Ð ¸¹Ñ ‘Ð¸·Ð ¢Ñ§–Ù ½¤Ð³Ð‘ÐÜ·ÐÔì.
ƒ·°Ñô ¦ÐÔ-I
2. »Ð§¾°ÑÈÙ–ÐÎÐÔ (1) † º ¦ÐÔÀÐÔ–ÐÎÐÅö ÊÐ·Ð¾°ÐþÀÐÕ ƒ¹ÐôµÑ ƒ–Ð³Ðô»Ð¯Ë·Ð ÌÙÖ¤Ð³ÐÔ-
ƒ. ``‘Ñ ¦ÙÔì`` ƒ ·Ð¤Ù `‘Ð¹Ñþ©‘Ð ÁÀÑÌÐ (¹ÙÖÓ·Ð±Ò ÀÐÔ³ÐÔê …³Ð¤Ù ‡»Ð½ ·°Ð–ÐÎÐÔ)
‘Ñ¦ÙÔì 1976. (1984¤Ð ‘Ð¹Ñþ©‘Ð ‘Ñ¦ÙÔì 2)`
½. ``¹ÐÀÐÔÖ¹Ù`` Š ·Ð¤Ù † º ¦ÐÔÀÐÔ–ÐÎÐ ¢ÙÖ³Ù¦ÐÔÅö Ã–Ð´êË·Ð ¹ÐÀÐÔÖ¹Ù;
‘Ð. `ÁÀÑÌÐ ¹ÙÖÓ ·Ð²Ñ »Ñõ¸°‘Ñ¤Ð` Š ·Ð¤Ù ‘Ð·Ñ¦ÐÔ …ÄÑ”Ù ¦ÐÔ ÀÐÔÔ·Ñõ‘Ð ÀÐÔ³ÐÔê
¹ÙÖÓ·Ð±Ò …ÄÑ”Ù ¦ÐÔ ‡»Ð ¹ÙÖÓ ·Ð²Ñ¸°‘Ñ§–ÐÎÐÀÐ¤Ð ‘Ñ ¦ÐÔþÀÑô¼ê¦ÐÔ
‘ÙùÓ³Ðõ·ÐÅö ÁÀÑÌÐ ¹ÙÖÓ·Ð²Ñ »Ñõ¸°‘Ñ¤Ð;
®Ð. † º ¦ÐÔÀÐÔ·Ð¯¦ÐÔÅö ‡»Ð ¦ÙÖÓ—Ë·Ð …³Ð¤Ù ÆÐ½ì–ÐÎÐÔ ÀÐÔ³ÐÔê ÀÑ‘Ðô–ÐÎÐ¹ÐÔî …Åö
ÀÑô”ÑôºÊÐ·Ù …·ÐìÅö ƒÀÐÕ–ÐÎÐÔ ‘Ñ ¦ÙÔì¦ÐÔÅö ºÓ¯·Ð ƒµÐþÀÐ¹ÙîÓ ÌÙÖ ·Ð³Ð‘ÐÜ·ÐÔì.
ƒ·°Ñô ¦ÐÔ-II
¹ÙÖÓ·Ð²Ñ¸°‘Ñ§¦ÐÔ ƒ¸°‘Ñ¤Ð–ÐÎÐÔ
3. ¹ÙÖÓ ·Ð²Ñ¸°‘Ñ§¦ÐÔ ƒ¸°‘Ñ¤Ð ÌÑ–ÐÖ ‘Ð³ÐþÀÐô–ÐÎÐÔ - ¹ÙÖÓ·Ð²Ñ¸°‘Ñ§¦ÐÔÔ,
ƒ. ³Ð¹Ðî ‘Ñ ¦ÐÔþÀÑô¼ê¦ÐÔÅö ¹Ð®Ù ¦ÐÔÔ´ê¤ÐÔÀÐ ÁÀÑÌÐ–ÐÎÐ ½–ÙÞ ƒ–Ð³ÐôÀÑ·Ð
ÀÐ¦ÑÍ´¦ÐÔ¹ÐÔî ÊÐ–ÐõÍÊÐ³Ð‘ÐÜ·ÐÔì;
„. ÀÐ¦ÑÍ´ ¦ÐÔ¹ÐÔî ÊÐ–ÐõÍÊÐÔÀÐ ÊÐÃÔÀÑ— ÁÀÑÌÐ ¹Ð®Ù ¦ÐÔÔÀÐ ÊÐëÎÐ‘ÙÜ »ÐõÀÙÓÆÑÀÐ‘ÑÆÐ;
…. ‘Ñ ¦ÙÔì¦ÐÔ¯¦ÐÔÅö ´ÏË·Ð³Ù ÁÀÑÌÐ »ÐõÀÐ¦Ñ±»Ð³ÐõÀÐ¹ÐÔî ºÓ®ÐÔÀÐÕ·ÐÔ;
†. † ‘Ñ ¦ÙÔì ÌÑ–ÐÖ º ¦ÐÔÀÐÔ–ÐÎÐ ‡Ãö ˜Ð¹Ù¦Ð¦Ñ·ÐÅö ‘Ñ¹ÐÖº¹Ð¹Ð÷ ¦ÐÔ ‘ÐõÀÐÔ
‘ÙÚ–ÙÖÎÐÔüÀÐÕ·ÐÔ;
‡. † ‘Ñ ¦ÙÔì¦ÐÔ ‡»Ð½ ·°Ð–ÐÎÐ ½–ÙÞ ÀÑô»Ð‘Ð »Ðõ›Ñ¤Ð ºÓ®ÐÔÀÐÕ·ÐÔ ÀÐÔ³ÐÔê † ‘Ñ¦ÙÔì¦ÐÔ
ƒ¹ÐÔÈÑæ¹Ð‘ÑÜ— ƒ–Ð³ÐôÀÑ·Ð ‘ÐõÀÐÔ ‘ÙÚ–ÙÖÎÐüÄÑ–ÐÔÀÐÕ·ÐÔ.
4. »Ñ«þ–ÐÏ–Ù ¹ÙÖÓ«ÓÊý ºÓ®ÐÔÀÐÕ·ÐÔ -ÁÀÑÌÐ‘ÙÜ ÊÐ½¸°Ë·Ð³Ù ¹ÙÖÓ·Ð²Ñ¸°‘Ñ§¦ÐÔÔ
»Ñ«þ–ÐÏ–Ù ºÓ®ÐÔÀÐ ¹ÙÖÓ«ÓÊý (ÊÐÖ›Ð¹Ñ »Ð³Ð õ) ÊÙ‘Ðù¹ý(6)¤Ð ‡»ÐÊÙ‘Ðù¹ý(1)¤Ð »Ðõ‘Ñ¤Ð,
¹ÐÀÐÔÖ¹Ù(1)¤ÐÅö …¤Ð³Ð‘ÐÜ·ÐÔì.
5. ‘ÐÄÑô± ÀÐÔ ©»Ð·Ð ÀÐôÀÐÊÑë»Ð‘Ð¤Ð ‘Ð³ÐþÀÐô–ÐÎÐÔ: (1) ‘ÐÄÑô± ÀÐÔ ©»Ð·Ð
ÀÐôÀÐÊÑë»Ð‘Ð¤ÐÔ, ·ÙÓÀÑÃ ¦ÐÔ·Ð ÀÐÔÔ“ô ƒ›Ðþ‘Ð¤ÐÔ ƒµÐÀÑ »ÑõµÐþ¹Ù ƒµÐÀÑ ÁÀÑÌÐ–ÐÎÐ ³ÐÌÐ
¦Ð¦ÑÀÐÕ·ÙÓ ·°ÑÁÔþ‘Ð ‘Ñ¤Ðô ¹Ð®Ù¦ÐÔÔÀÐ ÊÐëÎÐ‘ÙÜ ÊÐ½¸°Ë·Ð ÀÐô’ê–ÐÎÐÔ ¹ÐÀÐÔÖ¹Ù-2¤Ð ³Ù ¹ÙÖÓ·Ð±Ò
»ÐÔÊÐê‘ÐÀÐ¹ÐÔî ºÀÐþÍÊÐ³Ð‘ÐÜ·ÐÔì ÌÑ–ÐÖ ƒÅö ¹Ð®Ù ¦ÐÔÔÀÐ ÁÀÑÌÐ·Ð »ÐÖ±þ ÌÑ–ÐÖ ÊÐ³ÐôÀÑ·Ð
ÀÐ¦ÑÍ´¦ÐÔ¹ÐÔî ƒ·Ð¤ÐÅö ³ÐÔ ½³Ð‘ÐÜ·ÐÔì ÀÐÔ³ÐÔê »Ñ«þ–ÐÎÐ ÌÑ–ÐÖ ÁÀÑÌÐÀÐ¹ÐÔî ¹Ð®ÙÊÐÔÀÐ ÀÐô’ê ¦ÐÔ
ÊÐÍ¦ÐÔ¹ÐÔî ³Ù–Ù·ÐÔ‘ÙÖÎÐü³Ð‘ÐÜ·ÐÔì.
(2) ‡»Ð º ¦ÐÔÀÐÔ(1)¤ÐÅö ´ÏË·Ð ÀÐô’ê ¦ÐÔÔ † ÌÙÓÏ‘Ù ¦ÐÔ¹ÐÔî ƒµÐÀÑ ÀÐ¦ÑÍ´ ¦ÐÔ¹ÐÔî
¹ÙÖÓ·Ð²Ñ¸°‘Ñ§–ÐÎÐÔ ¦Ð¦ÑÀÑ–Ð ‘ÙÓÎÐÔ³Ñê¤ÙÖÓ „–Ð ¹ÙÖÓ·Ð²Ñ¸°‘Ñ§–ÐÏ–Ù ‘ÐÎÐÔÍÊÐ³Ð‘ÐÜ·ÐÔì.
6. ÁÀÑÌÐ·Ð ºÀÙÓ·Ð¹Ñ »Ð³Ðõ: (1) ÁÀÑÌÐ·Ð ºÀÙÓ·Ð¹Ñ »Ð³ÐõÀÐ¹ÐÔî ¤ÐÖ.10/-¤Ð
ÆÐÔÃÜ·ÙÖ®Ð¹Ù ÊÐ ½¸°Ë·Ð ¹ÙÖÓ ·Ð²Ñ¸°‘Ñ§–ÐÏ–Ù ÊÐÅöÊÐ³Ð‘ÐÜ·ÐÔì. † ºÀÙÓ·Ð¹Ñ »Ð³ÐõÀÐÕ
…ÀÐÕ–ÐÎÐ¹ÐÔî ÎÐ–ÙÖ¯¤Ð³Ð‘ÐÜ·ÐÔì.
(i) ÀÐ·°ÐÔ ÀÐÔ³ÐÔê ÀÐ¤Ð¤Ð »ÑÊý »ÙÖÓªýþ ƒÎÐ³Ù ¦ÐÔ »°ÙÖÓªÙÖÓ, ¡¹Ðó ¸¹Ñ‘Ð·Ð »ÐõÀÐ¦Ñ±
»Ð³Ðõ, ƒµÐÀÑ ÀÐ ¦ÐÔËú¹Ð ¤ÐÔ¡ÔÀÑ´–Ñ— ÆÑÄÙÂÔ ·Ð ¿®ÐÔ–Ð®Ù ¦Ð¦Ñ·Ð »ÐõÀÐ¦Ñ±
»Ð³Ðõ ƒµÐÀÑ ÀÙÚ·Ðô’Ó ¦ÐÔ »ÐõÀÐ¦Ñ± »Ð³Ðõ.
(ii) ÁÎÑÊÐ·Ð ¤ÐÔ¡ÔÀÑ´–Ñ— „ÌÑ¤Ð »Ð¯³Ð¤Ð œÓ« ƒµÐÀÑ ÊÐ ½¸°Ë·Ð …³Ð¤Ð
¦Ð¦ÑÀÐÕ·ÙÓ ·Ñ“ÄÙ–ÐÎÐÔ.
(iii) ÁÀÑÌÐ·Ð ÊÐ ·Ð¾°Ðþ·ÐÅö Ë÷Ó‘Ð§Ë·Ð ¤ÐÖ.2,000/-’Ü ³ÐÃÖ ÌÙœà¹Ð ¾ÙÄÙ ¦ÐÔ
‡®ÐÔ–ÙÖ¤Ù–ÐÎÐ »Ð«å ¦ÐÔ¹ÐÔî ¯£©Äý »°Ñ¤Ð ¹ÐÅö ÊÐÅöÊÐÔÀÐÕ·ÐÔ ÀÐÔ³ÐÔê †
‡®ÐÔ–ÙÖ¤Ù–ÐÎÐÔ ½ªÙå, ÀÐ®ÐÀÙ–ÐÎÐ ¤ÐÖ»Ð·ÐÅö¤Ð½ÌÐÔ·ÐÔ ƒµÐÀÑ ÁÀÑÌÐ·Ð
ÊÐ·Ð¾°Ðþ·ÐÅö ºÓ®Ð½ÌÐÔ·Ñ·Ð ÀÐÊÐÔêÀÑ—¤Ð½ÌÐÔ·ÐÔ.
(2) ‡»Ð º ¦ÐÔÀÐÔ (1) ¤Ð¯ ¦ÐÔÅö ÁÀÑÌÐ·Ð ºÀÙÓ·Ð¹Ñ »Ð³ÐõÀÐ¹ÐÔî Ë÷Ó‘Ð§Ë·Ð
¹ÙÖÓ·Ð²Ñ¸°‘Ñ§–ÐÎÐÔ ÀÐ·°ÐÔ ÀÐÔ³ÐÔê ÀÐ¤Ð¹Ð ÀÐ ¦ÐÔËú¹Ð ÀÐÔ³ÐÔê ÁÎÑÊÐ ·Ñ“ÄÙ–ÐÎÐ¹ÐÔî »Ð§ÇÓÅË
ƒÀÐ¤Ð »°ÙÖÓªÙÖÓ·ÙÖ ¸–Ù –ÐÔ¤ÐÔ´ÊÐ¾ÙÓ‘ÐÔ. ƒ¹Ð ³Ð¤Ð ƒÀÐ¤ÐÔ ¹ÐÀÐÔÖ¹Ù-3¤ÐÅö ÊÐÍ ÀÐ¦Ñ¯
»ÐõÀÐ¦Ñ± »Ð³ÐõÀÐ¹ÐÔî Á³Ð§ÊÐ¾ÙÓ‘ÐÔ. ÀÐÔ³ÐÔê ¹Ð‘ÐÃÔ »Ðõ´ ¦ÐÔ¹ÐÔî ÁÀÑÌÐ ¹ÙÖÓ ·Ð²ÑÀÐÍ¦ÐÔÅö
ƒ «ÊÐ¾ÙÓ‘ÐÔ.
(3) ¹ÙÖÓ ·Ñ²Ñ¸°‘Ñ§ ºÓ®ÐÔÀÐ ÁÀÑÌÐ »ÐõÀÐ¦Ñ± »Ð³ÐõÀÐÕ º ¦ÐÔÀÐÔ 6¤Ð ‡»Ð º ¦ÐÔÀÐÔ (1)
‘ÐÃ(iii)¤Ð¯ ºÓ®ÐÔÀÐ ‡®ÐÔ–ÙÖ¤Ù–ÐÎÐ »Ð«å ¦ÐÔ »Ðõ´¦ÐÔ¹ÐÔî ÎÐ–ÙÖ¯¤Ð³Ð‘ÐÜ·ÐÔì.
7. ÁÀÑÌÐ »ÐõÀÐ¦Ñ± »Ð³Ðõ:
(1) ¹ÙÖÓ ·Ð²Ñ¸°‘Ñ§–ÐÎÐÔ ÁÀÑÌÐ ¹ÙÖÓ ·Ð±Ò ½–ÙÞ ÀÐÍ ·Ð¹ÐÔî ºÀÐþÍÊÐ³Ð‘ÐÜ·ÐÔì.
ÌÑ–ÐÖ …·Ð¤ÐÅö ÁÀÑÌÐ ºÀÙÓ·Ð¹Ñ »Ð³Ðõ ÀÐÔ³ ÐÔê ÁÀÑÌÐ ¹Ð‘ÐÃÔ »ÐõÀÐ¦Ñ± »Ð³ÐõÀÐ¹ÐÔî ·Ð¤Ð
‘ÙÎÐ–ÙÖ·Ð¤Ð³Ù ƒ «ÊÐ³Ð‘ÐÜ·ÐÔì.
(2) ÁÀÑÌÐ ºÀÙÓ·Ð¹Ñ »Ð³ÐõÀÐ¹ÐÔî ÊÐÅöË·Ð ³Ð‘Ðù± ÁÀÑÌÐ »ÐõÀÐ¦Ñ± »Ð³ÐõÀÐ¹ÐÔî
ºÓ®Ð³Ð‘ÐÜ·ÐÔì. † ÁÀÑÌÐ »ÐõÀÐ¦Ñ± »Ð³ÐõÀÐÕ ÊÐÌÐ ‘Û ©¤ý »°ÙÚÄý (¤ÐÇÓ¸) §Ó´¦ÐÔÅö …¤Ð³Ð‘ÐÜ·ÐÔì.
(3) ¹ÙÖÓ ·Ð²Ñ¸°‘Ñ§–ÐÎÐÔ ÁÀÑÌÐ »ÐõÀÐ¦Ñ± »Ð³ÐõÀÐ¹ÐÔî ´õ»Ðõ´ ¦ÐÔÅö ÊÐÍÀÐ¦Ñ¯ ÀÐÔÖÃ
»Ðõ´¦ÐÔ¹ÐÔî ƒ£þ·Ñ¤Ð§–Ù ºÓ®Ð³Ð‘ÐÜ·ÐÔì. Š¤Ð®Ð¹ÙÓ »Ðõ´ ¦ÐÔ¹ÐÔî ÁÀÑÌÐ ¹ÙÖÓ ·Ð±ÒÀÐÍ¦ÐÔÅö
ƒ «ÊÐ¾ÙÓ‘ÐÔ. ÌÑ–ÐÖ ÀÐÔÖ¤Ð¹ÙÓ »Ðõ´ ¦ÐÔ¹ÐÔî ³ÑÃÖö‘ÐÔ ‘ÐÙÓ§–Ù ÌÑ–ÐÖ ³ÑÃÖö‘ÐÔ »Ð›Ñ¦ÐÔ³ý
‘Ñ¦ÐÔþºÀÑþÌÐ‘Ð ƒ¸°‘Ñ§–ÐÏ–Ù ·Ñ“ÄÙ–Ñ— ºÓ®Ð³ Ð‘ÐÜ·ÐÔì. † ÁÀÑÌÐ »ÐõÀÐ¦Ñ± »Ð³ÐõÀÐ¹ÐÔî
¾ÙÓ¤Ù¦ÐÔÀÐ¤ÐÔ ¾ÙÓ¯·ÐìÅö ¤ÐÖ.50/-¤Ð ÆÐÔÃÜ·ÙÖ¸–Ù ºÓ®Ð½ÌÐÔ·Ñ—·Ù.

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Women and Child Development Secretariat
Notification
No. WCD.278.SWW.2001, Bangalore, Dated 18th April, 2006
Whereas, the draft of the Karnataka Marriages (Registration and Miscellaneous
Provisions) Rules, 2004 was published as requi red by sub-section (1) of section 30 of
the Karnataka Marriages (Registration and Miscellaneous Provisions) Act, 1976
(Karnataka Act 2 of 1984) in notif ication No.WCD.278.SWW.2001, dated:1
st April
2004 in part IV(A) of the Karnataka Gazette extra-ordinary No.452 dated 1 st April
2004, inviting objections and suggestions fro m all persons likely to be affected
thereby within thirty days from the date of its publication in the official Gazette;
And whereas, the said Gazette was made available to the public on 1st April 2004.
And whereas, the objections and Suggestions received in respect of the said draft
rules have been considered by the State Government.
Now, therefore, in exercise of the powers conferred by sub-section (1) of section 30
of the Karnataka Marriages (Registration & Miscellaneous Provisions) Act 1976,
(Karnataka Act 2 of 1984) the Government of Karnataka hereby makes the following
rules, namely.
RULES
1. Title and commencement:- (1) These rules may be called the
Karnataka Marriage (Registration and Miscellaneous Provisions) Rules, 2006.
(2) They shall come into force on the date of their publication in the
official Gazette.
CHAPTER-I.
2. Definitions:- (1) In these rules unless the context otherwise requires:-
(a) “Act” means, “The Karnataka Marriages (Registration and
Miscellaneous Provisions) Act, 1976 (Karnataka Act 2 of 1984);”
(b) “Form” means, a form appended to these rules;
(c) “Marriage Registration Authority” means Sub-registrars of
Stamps and Registration Department under the Revenue
Department;
(d) Other words and expressions used in these Rules but not
defined shall have the same meanings as assigned to them in
the Act.
CHAPTER – II
POWERS OF THE REGISTRAR
3. Duties and Powers of the Registrar:- The Registrar shall,
(a) Collect necessary information as regards the marriages taking
place within his jurisdiction;
(b) have access to the place of marriage for the purpose of collection
of information;
(c) issue Marriage Certificates as provided under the Act;
(d) take action as per law the contravention of provisions of the Act
and these rules;
(e) give wide publicity to the provisions of the Act and take such steps
as may be necessary for the implementation of the same.
4. Notice to the Parties:- The notice by the Registrar to the parties to a
marriage as required under sub-section(1) of section 6 shall be in Form. I.
5. Duties of Manager of Choultry :- (1) The Manager of a Choultry,
Chief Priest of a temple or a person in charge of any place of worship or prayer
or marriage shall maintain a register in form II entering full and correct
information regarding marriages performed there and shall obtain signature of
the parties to the marriage and the person performing marriage.
(2) the person referred to in sub-rule(1) shall send such statement or
information to the Registrar as and when so required by the Registrar.
6. Memorandum of Marriage:- ( 1) Memorandum of Marriages shall be
submitted to the concerned Registrar along with a fee of rupees ten. The
Memorandum shall also be accompanied by,
(i) passport size photograph of bride and bridegroom, date of birth
certificate or school leaving certificate or medical certificate in proof of
age;
(ii) ration card or any other document in proof of residences;
(iii) the list of gifts/presents received should be furnished in digital form
and these presents may be in the form of clothes, ornaments etc.,
which are customary at marriages provided the value thereof exceeds
Rs.2000/-.
(2) On receipt of the Memorandum of marriages under sub-rule (1) the
Registrar shall examine the proof of age and residence and identify the bride and
the bridegroom with their photographs. He shall then sign and issue the marriage
certificate in form III and paste the duplicate in the Register.
(3) The Marriage Certificate issued by the Registrar will have a copy of
the gifts/presents submitted as per clause (iii) of sub rule (1) of rule 6.
7. Marriage Certificate:- (1) The Registrar shall maintain a Register of
marriages consisting of memorandum of marriages and duplicate of certificate of
marriage pasted one below the other.
(2) The marriage certificate shall be issued immediately after filing of
memorandum of marriage. This marriage certificate shall be in the form of
counterfoil.
(3) The Marriage Certificate shall be signed in triplicate by the Registrar,
the original copy shall be given to the applicant, the duplicate be pasted in the
register and the third copy of the certificate shall be sent to Taluk office and the
office of the Executive officer of the Taluk Panchayat for record. This marriage
certificate may be issued to other on request and subject to payment of a fee of
rupees fifty.

By Order & in the name of the Governor of Karnataka

R.M.CHANDRAMMA
Under Secretary to Government,
Department of Women & Child Development.

FORM –1
(See Rule-4)
Notice to the parties to a marriage for registration under the Act.
To,.
Smt./Shri._________________
___________________________
____________________________

The Manager of the chowltry /marriage hall/priest or head of the place of
worship in the periodic returns has informed that marriage has been solemnized
between you on _________________________
You are hereby asked to appear before the Registrar to register your
marriage by submitting a memorandum of marriage in form specified in schedule
A as per section 5 of Karnataka Marriages (Registration and Miscellaneous
Provisions) Act 1976 within 15 days of the receipt of this notice.

Registrar.

FORM –II
(See rule 5)
Periodical information required to be sent to the Registrar.
Sl
No Date
Total
No. of
Marriage
take
place
Name
of the
Bride/
Bride
groom
Caste/
Religion Age
Address Of
the Bride/
Bridegroom
Name of the
witness of
marriage
Whether
the bride/
bridegroom
is a divorce/
widow/un
married
Any
other
inform-
ation
1 2 3 4 5 6 7 8 9 10

FOR

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