LexThe Telangana Compulsory Registration of Marriages Act, 2002.
Telangana · state statute
Open in Lexace · Ask the AI about this actTHE TELANGANA COMPULSORY REGISTRATION OF
MARRIAGES ACT, 2002.
(ACT NO. 15 OF 2002)
ARRANGEMENT OF SECTIONS
Sections
CHAPTER - I
PRELIMINARY
1. Short title, extent and commencement.
2. Definitions.
3. Application of other laws not barred.
4. Registrar General of Marriages.
5. District Registrar of Marriages.
6. Marriage Officer.
CHAPTER - II
REGISTRATION OF MARRIAGES
7. Every marriage in State to be registered.
8. Memorandum of marriage.
9. Memorandum of marriage presented after 30 days.
CHAPTER - III
PENALITIES
10. Penalty for neglecting to comply with the provisions of
sections 8 and 9 or for making false statement in
memorandum.
11. Penalty for failing to register the marriage.
CHAPTER - IV
12. Marriage Certificate to be given to the couple.
2 [Act No. 15 of 2002]
13. Marriage Officer to keep registers in the prescribed
form.
14. Search of Marriages Register.
15. Marriage Officers to send periodical returns to the
District Registrar for compilation.
16. Non registration not to invalidate marriage.
17. Offence under this Act triable summarily by a
Magistrate.
18. Sanction for prosecution.
19. Registrars/Marriage Officers to be deemed to be public
servants.
20. Protection of action taken in good faith.
21. Power to make rules.
Schedule.
THE TELANGANA COMPULSORY REGISTRATION OF
MARRIAGES ACT, 2002.1
ACT No.15 OF 2002.
CHAPTER - I
PRELIMINARY
1. (i) This Act may be called the 2Telangana Compulsory
Registration of Marriages Act, 2002;
(ii) It extends to the whole of the State of 2Telangana;
(iii) It shall come into force on such date as the State
Government may, by notification, in the 2Telangana Gazette,
appoint.
2. In this Act, unless the context otherwise requires:-
(a) “Marriages” include all the marriages performed by
persons belonging to any caste or religion and also the
marriages performed as per any custom, practices or any
traditions including the marriages performed in the tribal
areas and the word “Marriages” also includes
“remarriages”;
(b) “Local Authority” means the Gram Panchayat or the
Municipality or the Municipal Corporation, as the case may
be;
1. The Andhra Pradesh Compulsory Registration of Marriages Act, 2002
received the assent of the Governor on the 21 st May, 2002. The said Act
in force in the combined State, as on 02.06.2014, has been adapted to
the State of Telangana, under section 101 of the Andhra Pradesh
Reorganisation Act, 2014 (Central Act 6 of 2014) vide. the Notification
issued in G.O.Ms.No.16, D epartment for Women, Child ren, Disabled &
Senior Citizens (Schemes), dated 23.12.2014.
2. Substituted by G.O.Ms.No.16, Department for Women, Children,
Disabled & Senior Citizens (Schemes), dated 23.12.2014.
Short title, extent
and
commencement.
Definitions.
2 [Act No.15 of 2002]
(c) “Government” means the State Government of
3Telangana;
(d) “Notification” means any notif ication published in
the 3Telangana Gazette and the word “Notified” shall be
construed accordingly;
(e) “Prescribed” means prescribed by rules made by
the Government under this Act;
(f) “Public Servant ” means any employee of the
Government, a local Gram Panchayat, Mandal 4Praja
Parishad, Zilla 4Praja Parishad, Municipality or Municipal
Corporation owned or controlled by the Government or any
Government Agency;
(g) “Register” means a register of marriages
maintained under this Act;
(h) “Memorandum” means a memorandum of marriage
mentioned in section 8;
(i) “Registrar” means a Registrar of marriages
appointed by the Government under this Act;
(j) “Marriage Officer” means an Officer appointed under
this Act;
(k) “Registrar General” means the Reg istrar General of
Marriages appointed by the Government under this Act;
(l) The expression “custom and tradition ” signifies any
custom or tradition which, having been continuously and
3. Substituted by G.O.Ms.No.16, Department for Women, Children,
Disabled & Senior Citizens (Schemes), dated 23.12.2014.
4. Substituted by Act No.41 of 2006. (Now see the Telangana Panchayat
Raj Act, 2018 (Act No.5 of 2018).
[Act No.15 of 2002] 3
uniformly observed for a long time, and prevalent in the
force of law in any local area, tribal community etc;
(m) “Magistrate” means a Judicial Magistrate of First
Class.
3. Save as otherwise provided the provisions of this Act
shall be in addition to and not in derogation of any other law
for the time being in force, except to the extent the
provisions of other laws are inconsistent with any provisions
of this Act.
4. (1) The State Government may, by notification in the
official gazette, appoint a person known as Registrar
General of Marriages.
(2) The State Government may appoint such officers
with such designations as it thi nks fit for purpose of
discharging under the superintendence and directions of
the Registrar General of Marriages such f unctions of the
Registrar General under this Act, as he may, think fit from
time to time authorise and delegate them to discharge such
functions as may be prescribed.
5. (1) The State Government may appoint a District
Registrar of Marriages for each District and such number of
Additional Deputy Registrars of Marriages as it thinks fit,
who shall subject to the general control , supervision and
directions of the District Registrar, discharge such functions
of the District Registrar as the District Registrar may, from
time to time, authorise them to discharge.
(2) The District Registrar of Marriages shall manage
and supervise subject to the directions of the Registrar
General of Marriages , the registration of marriages in the
district and shall be responsible for carrying into execution
in the district the provisions of this Act and the orders of the
Application of
other laws not
barred.
Registrar General
of marriages.
District Registrar
of Marriages.
4 [Act No.15 of 2002]
Registrar General of Marriages issued from time to time for
the purpose of this Act.
6. (1) The local authority may appoint a Marriage Officer
for each local area comprising the area within the
jurisdiction of a Municip al Corporation, Municipality, Gram
Panchayat or any other area or a combi nation of any two or
more areas.
(2) Every Marriage Officer shall, enter in the Register of
Marriages maintained for the purpose, all information given
to him under section 7 or sect ion 8 and register the
marriage.
(3) Every Marriage Officer shall have an office in the
local area for which he is appointed.
(4) Every Marriage Officer shall attend his office for the
purpose of registering the marriages on such days at such
hours as the Registrar General of Marriages or District
Registrar of Marriages may direct and shall cause to be
placed in some conspicuous place on or near the outer
door of the office of the Marriage Officer, a Board bearing in
the local language, his name with the addition of “Marriage
Officer” for the local area for which he is appointed, and the
days and hours of his attendance.
CHAPTER - II
REGISTRATION OF MARRIAGES
7. (1) After the commencement of the Act , every marriage
performed in the State shall be registered under this Act in
the m anner p rovided in section 8 not withstanding the fact
that the said marriage had been entered in the Marriage
Registers governed by the any other personal laws of the
bride or bridegroom or customs and traditions.
Marriage Officer.
Every marriage in
State to be
registered.
[Act No.15 of 2002] 5
(2) This Act does not apply to the marriages already
registered with the Registrar of Marriages appoin ted by the
Government.
8. (1) The parties to a marriage either bride or bridegroom
or their parents or guardian shall inform the Marriage Officer
about the factum of the marriage to be registered in the
Form as prescribed in the Schedule duly signed by the said
person, within 30 days from the date of the marriage in
duplicate.
(2) The Memorandum shall be signed by the bride and
bridegroom and two witnesses on each side of bride and
bridegroom before the Marriage Officer.
(3) The Marriage Officer shall maintain the Register of
Marriages in the Form as provided in the Schedule and
enter in the Register all the information supplied to him in
the memorandum and obtain the signatures of the bride and
bridegroom and two witnesses on each side.
(4) On receipt of the memorandum of the factum of
marriage or the proposed marriage and on payment of the
such charges, the Marriage Officer may go to the place
specified within his jurisdiction and obtain the signatures of
the bride and bridegroom and two witnesses on each side.
9. The memorandum of factum of ma rriage may be
presented to the Marriage Officer after expiry of a period of
30 days as specified in sub -section (1) of section 8, and
thereafter within a period of 60 days with the payment of fee
of Rs. 100/- (one hundred only).
Memorandum of
marriage.
Memorandum of
marriage
presented after 30
days.
6 [Act No.15 of 2002]
CHAPTER - III
PENALITIES
10. Any person who,-
(1) Wilfully omits or neglects to get the marriage
registered as required in sections 8 and 9 shall be punished
with fine which may extend to one thousand rupees; or
(2) Any person who makes any statement in the
memorandum which is false in any material p articulars and
which he/she knows or has reason to believe to be false,
shall be punished with impr isonment for a term which may
extend to one year or fine which may extend to one
thousand rupees or with both.
11. Any Marriage Officer who fails to register a marriage
pursuant to section 8 shall be punished with imprisonment
for a term which may extend to three months or fine which
may extend to five hundred rupees or with both.
CHAPTER - IV
12. (1) The Marriage Officer shall, as soon as the
registration of marriage has been completed, give free of
costs, to the couple a Marriage Certificate in the form as
provided in the Schedule under his hand and seal.
(2) Such Certificate issued by the Marriage Officer shall
be the conclusive proof of the factum of the said marriage.
13. (1) Every Marriage Officer shall keep in the prescribed
form a Register of Marriages for the registration area or any
part thereof in relation to which he exercises jurisdiction.
(2) The Registrar General shall cause to be printed and
supplied sufficient number of registers for making entries of
Penalty for
neglecting to
comply with the
provisions of
sections 8 and 9
or for making
false statement in
memorandum.
Penalty for failing
to register the
marriage.
Marriage
Certificate to be
given to the
couple.
Marriage Officer
to keep registers
in the prescribed
form.
[Act No.15 of 2002] 7
marriages according to such form and instructions as he
may, from time to time prescribe, a copy of such forms i n
the local language shall be pasted in some conspicuous
place on or near the other door of office of every Marriage
Officer.
14. (1) Subject to any rules made in this behalf by the State
including the rules relating to payment of fee, any person
may,-
(a) c ause a search to be made by the Marriage
Officer for any entry in the Register of Marriages; and
(b) obtain an extract from such Registrar relating to
marriages.
(2) All extracts given under this section shall be signed
by the Marriage Officer or any other Officer authorised by
the State Government to give such extracts and shall be
admissible in e vidence for the purpose of providing the
marriage to which the entry relates.
15. Every Marriage Officer shall send to the Distr ict
Registrar of Marriages or to any Officer specified by him, at
such intervals and in such form as may be prescribed, a
return regarding the entries of marriages in the Register kept
by such Marriage Officer.
16. No marriage performed in this State to which this Act
applies shall be deemed to be invalid solely by reason of the
fact that it was not registered under this Act.
17. An offence under this Act shall be tried summarily by
the Judicial Magistrate of First Class, in accordance with the
procedure as laid down in the Code of Criminal Procedure,
1973.
Search of
Marriages
Register.
Marriage Officers
to send periodical
returns to the
District Registrar
for compilation.
Non registration
not to invalidate
marriage.
Offence under this
Act triable
summarily by a
Magistrate.
Central Act II of 1974.
8 [Act No.15 of 2002]
18. No prosecution for an offence punishable under this
Act shall be instituted except by an o fficer authorised by
Registrar General by general or spec ial order in this behalf
without his prior sanction.
19. All Registrars of Marriages or Marriage officers and
other officers appointed under this Act, shall while acting or
purporting to act in pursuance of the provisions of this Act
or any rule or order made thereunder, shall be deemed to
be public servants wit hin the me aning of section 21 of the
Indian Penal Code.
20. No suit, prosecution or other legal proceedings shall lie
against the Government, the Registrar General, any
Registrar or Marriage Officer or any person exercising any
power of performing any duty under this Act, for anything in
good faith done or intended to be done in pursuanc e of this
Act or any rule or orders made thereunder.
21. (1) The State Government may, by notifica tion in the
official gazette, make rules to carr y out the purpose of this
Act.
(2) In particular and without prejudice to the generality
of the foregoing powers, such rules may provide for all or
any of the following matters, namely:-
(a) the duties a nd powers of the Registrars of
Marriages or Marriage officers;
(b) the forms and the manner in which the registers
or records required to be kept by or under this Act shall be
maintained;
(c) the custody in which the registers and records are
to be k ept and the preservation of such registers and
records; and
Sanction for
prosecution.
Registrars/
Marriage Officers
to be deemed to
be public
servants.
Protection of
action taken in
good faith.
Power to make
rules.
[Act No.15 of 2002] 9
(d) the fee to be paid under the relevant provisions of
the Act.
(3) Every rule made under the Act shall immediately
after it is made, be laid before the Legislature of the State if it
is in session, and if it is not in session, in the session
immediately following for a total period of fourteen days
which may be comprised in one session or in two
successive sessions and if before the expiration of the
session in which it is so laid or the ses sion immediately
following, the Legislature agrees in making any modification
in the rule or in the annulment of the rule, the rule shall, from
the date on which the modification or annulment is notified,
have effect only in such modified form or shall sta nd
annulled, as the case may be, so however that any such
modification or annulment shall be without prejudice to the
validity or anything previously done under that rule.
10 [Act No.15 of 2002]
SCHEDULE
FORM - A
(See section 12)
MARRIAGE CERTIFICATE
I,…………………………………………hereby certify that
I have register ed under the Compulsory Registration of
Marriage Act, 2002, the marriage of bridegroom AB with
bride CD on this………………day of……………200…. in
pursuance of the memorandum dated the……………..day of
…………..received by me and the same ha s been entered
as Serial No……….in Page… …of the Register of Marriages
maintained by me for the year.
Date:
District Registrar of
Marriages/Marriage Office
of the Local Area
Address:
[Act No.15 of 2002] 11
MEMORANDUM OF MARRIAGE
(See section 8)
1. Date of Marriage.
2. Place of marriage (with
sufficient particulars to
locate the place).
BRIDEGROOM’S PARTICULARS.
3. (a) Full Name of the bridegroom.
(b) Father’s Name/Mother’s Name
(c) His age at the time of marriage
(d) Usual place of residence.
(e) Address:
(f) Status of the bridegroom
at the time of marriage.
(Whether unmarried/
widower/divorced).
Signature of the Bridegroom.
WITNESSES:
1. (a) Name.
(b) S/o, W/o, D/o.
(c) Age.
12 [Act No.15 of 2002]
(d) Usual place of residence.
(e) Address:
Signature of the Witness.
2. (a) Name.
(b) S/o, W/o, D/o.
(c) Age.
(d) Usual place of residence.
(e) Address:
Signature of the Witness.
BRIDE’S PARTICULARS:
3. (a) Full Name of the bride.
(b) Father’s Name/Mother’s Name.
(c) Her age at the time of marriage.
(d) Usual place of residence.
(e) Address:
(f) Status of the Bride at the
time of marriage. (Whether
Unmarried/Widow/Divorced).
Signature of the Bride.
[Act No.15 of 2002] 13
WITNESSES:
1. (a) Name.
(b) S/o, W/o, D/o
(c) Age.
(d) Usual place of residence.
(d) Address:
Signature of the Witness.
2. (a) Name.
(b) S/o, W/o, D/o.
(c) Age.
(d) Usual place of residence.
(e) Address:
Signature of the Witness.
* * *