LexThe Uttarakhand Compulsory Registration of Marriage Act,
Uttarakhand · state statute
Open in Lexace · Ask the AI about this act - 1 -
dze la[;k& 92 iathd`r la[;k&;w0,0@Mh0vks0@Mh0Mh0,u0@30@2009&11
¼ykblsUl Vw iksLV fonkmV izhisesUV½
ljdkjh xtV] mRrjk[k.M
mRrjk[k.M ljdkj }kjk izdkf”kr
vlk/kkj.k
fo/kk;h ifjf”k’V
Hkkx&1] [k.M ¼d½
¼mRrjk[k.M vf/kfu;e½
nsgjknwu] “kqdzokj] 26 ekpZ 2010 bZ0
pS= 5] 1932 “kd lEor~
mRrjk[k.M “kklu
fo/kk;h ,oa lalnh; dk;Z foHkkx
la[;k 144@fo/kk;h ,oa lalnh; dk;Z@2009
nsgjknwu] 26 ekpZ] 2010
vf/klwpuk
fofo/k
**Hkkjr dk lafo/kku** ds vuqPNsn 200 ds v/khu jkT;iky egksn; us mRrjk[k.M fo/kku lHkk }kjk
ikfjr mRrjk[k.M fookgksa dk vfuok;Z jftLVhªdj.k fo/ks;d] 2010 dks fnukad 25 ekpZ] 2010 dks vuqefr
iznku dh vkSj og mRrjk[k.M vf/kfu;e la[;k 19 o’kZ 2010 ds :i esa loZ&lk/kkj.k dh lwpukFkZ bl
vf/klwpuk }kjk izdkf”kr fd;k tkrk gSA
- 2 -
mŸkjk[k.M fookgksa dk vfuok;Z jftLVªhdj.k vf/kfu;e] 2010
ømŸkjk[k.M vf/kfu;e la[;k 19 o’kZ 2010À
cky fookgksa ds izfr’ks/k] f}fookg vFkok cgqiRuhRo jksdus] ifr ls Hkj.k&iks’k.k ,oa larku dh vfHkj{kk ds vius
vf/kdkj dks izkIr djus esa efgykvksa dh lgk;rk d jus] fo/kokvksa dks fojklr ds nkos izkIr djus gsrq leFkZ cukus rFkk
Hk;ksijfrdkjh ifr;ksa }kjk vius ifRu;ksa dk ifjR;kx djus ls cpkus ds fy, mŸkjk[k.M jkT; esa lEiUUk gksus okys fookgksa
ds vfuok;Z jftLVhdj.k vkSj muls lEcfU/kr ;k vuq’kafxd fo’k;ksa ds lEcU/k esa O;oLFkk djus ds fy,
vf/kfu;e
Hkkjr x.kjkT; ds bdlBosa o’kZ esa jkT; fo/kku lHkk }kjk fuEufyf[kr :Ik esa ;g vf/kfu;fer gks %&
laf{kIr uke] foLrkj vkSj
izkjEHk 1- ¼1½ bl vf/kfu;e dk laf{kIr uke mÙkjk[k.M fookgksa dk vfuok;Z jftLVªhdj.k vf/kfu;e]
2010 gSA
¼2½ ;g ml rkjh[k dks izo`Ùk gksxk] tks jkT; ljdkj mÙkjk[k.M jkti= esa vf/klwpuk }kjk
fu;r djsaA
¼3½ bldk foLrkj lEiw.kZ mÙkjk[k.M jkT; esa gksxkA
ifjHkk’kk,a 2- bl vf/kfu;e esa] tc rd fd lUnHkZ ls vU;Fkk visf{kr u gks &
¼d½ ^^jkT; ljdkj** ls mŸkjk[k.M dh ljdkj vfHkizsr gS(
¼[k½ ^^egkfucU/kd** ls jftLVªhdj.k vf/kfu;e] 1908 ¼vf/kfu;e la[;k 16 o’kZ 1908½ dh
/kkjk 3 ds v/khu fu;qDr egkfujh{kd] jftLVªhdj.k vfHkizsr gS(
¼x½ ^^ftyk fucU/kd** ls jftLVªhdj.k vf/kfu;e] 1908 ¼vf/kfu;e la[;k 16 o’kZ 1908½ dh
/kkjk 6 ds v/khu fu;qDr ftyk fucU/kd vfHkizsr gS vkSj blesa vf/kfu;e dh /kkjk 10
vkSj 11 ds v/khu fucU/kd ds drZO;ksa dk fuoZgu djus okyk vf/kdkjh Hkh lfEefyr
gS(
¼?k½ ^^LFkkuh; fucU/kd** ls bl vf/kfu;e ds v/khu jkT; ljdkj }kjk fu;qDr fookgksa dk
LFkkuh; fucU/kd vfHkizsr gS(
¼M½ ^^fookg** esa fdlh tkfr] tutkfr ;k /keZ ls lEcfU/kr O;fDr;ksa }kjk fdlh :f<+ izFkk
;k ijEijk ds vuq:Ik fu’ikfnr leLr fookg vfHkizsr gS rFkk blesa iqufoZokg Hkh
lfEefyr gS(
¼p½ ^^fookg dk lEiknu** ls lEiUu fdlh :Ik ;k izdkj ls izpfyr fdlh izFkk] :f<+ ;k
ijEijk ds vuqlkj gks vFkok fookg jpuk vfHkizsr gS(
¼N½ ^^Kkiu** ls /kkjk 5 ;k 6 esa fufnZ’V fookg dk Kkiu vfHkizsr gS(
¼t½ ^^iqtkjh** ls lEcfU/kr leqnk; dh izFkk ds vuqlkj fookg lEikfnr djkus okyk dksbZ
O;fDr vfHkizsr gS(
¼>½ ^^jftLVj** ls bl vf/kfu;e ds v/khu vuqjf{kr fookgksa dk jftLVj vfHkizsr gS(
¼¥½ ^^fofgr** ls bl vf/kfu;e ds v/khu cuk, x, fu;eksa }kjk fofgr vfHkizsr gSA
fookg dk vfuok;Z
jftLVhdj.k
3- ¼1½ rRle; izo`Ÿk fdlh vU; fof/k ;k fdlh :f<+ ;k izFkk esa fdlh ckr d s izfrdwy gksrs
gq, Hkh bl vf/kfu;e ds izkjEHk ds Ik”pkr~ jkT; esa lEiUUk leLr fookg] fookg
lEiUu gksus ds uCcs fnu ds Hkhrj ,slh jhfr ls] tSlh fofgr dh tk;s] jftLV ªhd`r
fd, tk;saxsA
¼2½ izR;sd ifr fookg jftLVhdj.k ds fy, nk;h gksxk %
- 3 -
ijUrq ;g fd tgka ifr 18 o’kZ dh vk;q ls U;wu gS ;k tM+ gS ;k ikxy gS ;k
chekj gS ;k v”kDr gS ;k fdlh l”kL= lsok esa dk;Zjr gS vkSj vius fookg
iathdj.k ds fy, vodk”k izkIr djus esa vleFkZ gS] ogka iRuh fookg jftLVªhdj.k ds
fy, nk;h gksxh %
ijUrq ;g vkSj fd tgka iRuh 18 o’kZ dh vk;q ls U;wu gS ;k tM+ gS ;k
ikxy gS ;k chekj gS ;k v”kDr gS ;k fdlh l”kL= lsok esa dk;Zjr gS vkSj vius
fookg iathdj.k ds fy, vodk”k izkIr djus esa vleFkZ gS ;k ftls LFkkuh; :f<+
vkSj jhfr;ksa ds vuqlkj ckgj fudyus ds fy, ck/; ugha fd;k tk ldrk] ogka ekrk
;k firk ;k laj{kd fookg jftLVªhdj.k ds fy, nk;h gksaxsA
LFkkuh; fucU/kd dh
fu;qfDr
4- ¼1½ jkT; ljdkj] vf/klwpuk }kjk] ,sls O;fDr;ksa dks] ftUgsa og ,sls LFkkuh; {ks= ds fy,
tSlk vf/klwpuk esa fofufnZ’V fd;k tk;] LFkkuh; fucU/kd fu;qDr djsxhA
¼2½ ftyk fucU/kd ;k LFkkuh; fucU/kd fofgr jhfr ls fookg dk ,d jftLVj rFkk ,sls
vU; jftLVj j[ksxk] tSlk fd fofgr fd;k tk;A
fookg dk Kkiu vkSj
jftLVªhdj.k
5- ¼1½ fookg ds i{kdkj vuqlwph ^^d** esa fofufnZ’V iz:Ik esa Kkiu rS;kj vkSj gL rk{kfjr
djsaxs vkSj ml {ks= ds fucU/kd dks tgka fookg fu’i kfnr gqvk gS] fookg dh rkjh[k
ds 90 fnu ds Hkhrj mDr Kkiu dh nks izfr;ka nsaxs ;k iathd`r Mkd ls HkstsaxsA
¼2½ Kkiu fofgr Qhl ds lkFk vkSj fofgr O;fDr }kjk lR;kfir dj Hkstk tk;sxkA
¼3½ Kkiu ds izk Ir gksus ij fucU/kd mls lkr fnu ds Hkhrj Qkby djsxk rFkk jftLVj
esa mldh foojf.k;ksa dh izfof’V djsxk vkSj mldh nwljh izfr ftyk fucU/kd dks
Hkstsxk rFkk ,sls iz:Ik esa vkSj ,slh xfr ls] tSlk fofgr fd;k tk;] fookg izek.k&i=
tkjh djsxkA
fookg dk jftLVªhdj.k
u djkus okys i{kdkjksa
dks uksfVl
6- ¼1½ fucU/kd Lo;a vFkok vU;Fkk uksfVl tkjh djds bl vf/kfu;e ds v/khu fookg dk
jftLVªhdj.k u djus okys i{kdkjksa dks vius lEeq[k mifLFkr gksus vkSj ,slh jhfr ls
rFkk uksfVl esa fofufnZ’V ,sls le; ds Hkhrj fookg ds Kki u dks gLrk{kfjr rFkk
fofgr Qhl ds lkFk nsus ds fy, vkns”k ns ldsxkA
¼2½ mi/kkjk ¼1½ ds v/khu Kkiu izkIr gksus ij fucU/kd] mls Qkby djsxk rFkk jftLVj
esa mldh foojf.k;ksa dh izfof’V djsxk rFkk mldh nwljh izfr ftyk fucU/kd dks
Hkstsxk vkSj /kkjk 5 esa micfU/kr fookg izek.k&i= tkjh djsxkA
¼3½ mi/kkjk ¼1½ dh dksbZ ckr /kkjk 13 ds izkfo/kkuksa ds v/khu fdlh O;fDr ds nkf;Roksa
dks izHkkfor ugha djsxhA
¼4½ tgka fookg dk dksbZ i{kdkj ;k nksuksa i{kdkj vo;Ld gS rks fucU/kd LFkkuh; iqfyl
dks cky fookg vojks/k vf /kfu;e] 1929 ¼dsUnzh; vf/kfu;e la0 19 o’kZ 1929½ ds
mYya?ku esa fookg fu’ikfnr djus dh lwpuk nsxkA
jftLVj tulk/kkj.k ds
fujh{k.k ds fy, [kqyk
jgsxk
7- bl vf/kfu;e ds v/khu vuqjf{kr jftLVj dk;Zfnol ds ;qfDr;qDr le; esa fdlh
O;fDr }kjk fujh{k.k fd;s tkus ds fy, [kqyk jgsxk vkSj vkosnu djus ij fofgr Qhl
ds lank; ij fucU/kd vFkok LFkkuh; fucU/kd }kjk mldk lR;kfir m)j.k tkjh
fd;k tk ldsxkA Kkiu dh izfof’V;ka ;k jftLVj ;k mldk lR;kfir m)j.k ;k
/kkjk 5 vFkok /kkjk 6 ds v/khu tkjh fookg izek.k&i= lk{; ds :Ik esa vuqeU; gksxk
vkSj mlesa fuEufyf[kr fooj.k dk izek.k gksxkA
- 4 -
vjftLVªhd`r fookg dks
vfof/kekU; ugha djsxk
8- jkT; esa fu’ikfnr dksbZ fookg bl dkj.k vfof/kekU; ugha le>k tk;sxk fd og bl
vf/kfu;e ds v/khu jftLVªhd`r ugha Fkk ;k Kkiu fucU/kd dks igqapk;k ;k Hkstk ugha
x;k Fkk ;k ,slk Kkiu =qfViw.kZ] vfu;fer ;k xyr FkkA
fucU/kd fofgr iz:Ik esa
jftLVj j[ksxk
9- ¼1½ izR;sd fucU/kd fofgr iz:Ik esa ,d mlds {ks=kf/kdkj ds v/khu ds {ks= esa fookg
jftLVªhdj.k dk fookg jftLVj j[ksxkA
¼2½ egkfucU/k d bl gsrq le;&le ; ij fofgr iz:Ik esa Ik;kZIr la[;k esa jftLVj
Niok;sxk vkSj fucU/kdksa dks vkiwfrZ djsxkA
jftLVj dh ryk”kh 10- Qhl ds lank; ls lEcfU/kr fu;eksa lfgr] jkT; ljdkj }kjk bl fufeŸk cuk;s x;s
fu;eksa ds v/;k/khu dksbZ O;fDr &&
¼d½ fookg jftLVªhdj.k ds jftLVj esa dh xbZ fdlh izfof’V ds fy, jftLVj dh ryk”kh
ys ldsxk( vkSj
¼[k½ ,sls jftLVj ds m)j.k izkIr dj ldsxkA
m)fjr izek.k& i= dh
xzkg;rk vkSj lkf{;d
ewY;
11- ¼1½ mi/kkjk ¼1½ ds v/khu izkIr lHkh m)j.k lEcfU/kr fucU/kd }kjk gLrk{kfjr fd;s
tk;saxs vkSj fdlh U;k;ky; esa lEcfU/kr izfof’V fookg ds d`R; dks LFkkfir djus ds
fy, lk{; gsrq xzkg; gksaxsA
¼2½ bl vf/kfu;e ds v/khu tkjh fookg izek.k&i= ;k fucU/kd vFkok LFkkuh; fucU/kd
}kjk tkjh bl vf/kfu;e ds v/khu j[ks x;s jftLVj ds m)j.k lgh ekus tk;saxs]
tc rd fd mls ¼mUgsa½ izfrdwy fl) u dj fn;k tk;A
mis{kk ;k feF;k dFku
ds fy, “kkfLr
12- dksbZ O;fDr tks &
¼d½ /kkjk 5 vFkok 6 }kjk visf{kr Kkiu gLrxr djkus ;k Hkstus esa pwd vFkok mis{kk
djrk gS(
¼[k½ Kkiu dh rkfRod fof”kf’V;ksa esa feF;k dFku djrk gS vkSj ;g tku rk gS ;k ;g
fo”okl djrk gS fd ;g feF;k gS] mls nks’kfl) gksus ij tqekZus ls nf.Mr fd;k
tk;sxk] tks ,d gtkj #i;s rd dk gks ldsxk(
¼x½ ,slk O;fDr dsUnz ;k jkT; ljdkj ;k muds midzeksa dh fofHkUu ;kstukvksa ds v/khu
fdlh ykHk dk gdnkj ugha gksxkA
Kkiu ntZ u djus ij
n.M
13- /kkjk 5 ;k 6 ds vuqdze esa dksbZ fucU/kd] tks tkucw>dj Kkiu dks ntZ djus eas
vlQy jgrk gS] nks’kflf) ij dkjkokl ls] tks rhu ekg rd dh vof/k ds fy, gks
ldsxk vkSj tqekZus ls] tks ,d gtkj #i;s rd gks ldsxk ;k nksuksa ls nf.Mr fd;k
tk;sxkA
rF;ksa dks Nqikus ij n.M 14- dksbZ O;fDr] tks fookg ds jftLVj ;k mlds fdlh Hkkx dks Nqik,xk] u’V djsxk ;k
csbZekuh ls ;k diViwoZd ifjorZu djsxk] nks’k fl) gksus ij dkjkokl ;k tqekZus ls]
tks nks o’kZ dh vof/k ds fy, gks ldsxk ;k nl gtkj #i;s rd gks ldsxk v Fkok
nksuksa ls nf.Mr fd;k tk;sxkA
vijk/kksa dk laKku 15- ¼1½ /kkjk 12 ds mi[k.M ¼[k½ ds v/khu O;fFkr ifr ;k iRuh dh f”kdk;r ds flok; dksbZ
U;k;ky; laKku ugha ysxk %
- 5 -
ijUrq ;g fd tgka ,slk O;fDr 18 o’kZ dh vk;q ls de gS ;k o’kZ dh vk;q ls
de gS ;k tM+ gS ;k ikxy gS ;k chekj gS ;k v”kDr rk ds dkj.k f”kdk;r djus esa
vleFkZ gS ;k efgyk gS] ftls LFkkuh; :f<+ vkSj ijEijkvksa ds vuqlkj ckgj fudyus
ds fy, ck/; ugha fd;k tk ldrk] ekrk vFkok firk vFkok laj{kd U;k;ky; dh
vuqefr ls mldh vksj ls f”kdk;r ntZ djk ldrk gSA
¼2½ dksbZ U;k;ky; /kkjk 12] 13 vkSj 14 ds mi[k.M ¼d½ ds v/khu lEcfU/kr ftys ds
ftyk fucU/kd dh f”kdk;r ds flok; laKku ugha ysxkA
vijk/k dk “keu 16- ¼1½ /kkjk 12 dh mi/kkjk ¼[k½ ds v/khu vijk/k “keuh; gksxkA
¼2½ ftyk fucU/kd }kjk lek/kku gksus ij fd fookg dk jftLVªhdj.k gks pqdk gS] /kkjk 12
ds [k.M ¼d½ ds v/khu n.Muh; vijk/k dk iz”keu fd;k tk ldsxkA
¼3½ tkap vFkok vfHk;qDr }kjk Ik;kZIr dkj.k n”kkZus ij ftyk fucU/kd ds lek/kku gksus
ij fd vfHk;qDr u s /kkjk 5 vkSj 6 ds vuqlkj vius nkf;Roksa dk f uoZgu fd;k Fkk]
ftyk fucU/kd /kkjk 13 ds v/khu f”kdk;r dks okil ys ldsxkA
ln~HkkoukiwoZd fd, x,
d`R;ksa ls laj{k.k
17- fdlh O;fDr ds fo:) ln~Hkko ukiwoZd dh xbZ dk;Zokgh ds fy, dksbZ okn ;k
vfHk;kstu ;k vU; fof/kd dk;Zokgh ugha dh tk;sxhA
O;ko`fŸk 18- dksbZ fookg] tks mŸkj izns”k fgUnw fookg ¼jftLVªhdj.k½ fu;ekoyh] 1973 ¼mŸkjk[k.M
jkT; esa ;Fkkizo`Ÿk½ ;k fo”ks’k fookg vf/kfu;e] 1954 ds v/khu jftLV ªhd`r gS] bl
vf/kfu;e ds v/khu jftLVªhd`r le>k tk;sxkA
fu;e cukus dh “kfDr 19- ¼1½ jkT; ljdkj] jkti= esa vf/klwpuk }kjk vkSj fo”ks’kdj iwoZ izdk”ku ds v/;/khu
iwoksZDr “kfDr;ksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk] bl vf/kfu;e ds
Ikz;kstukFkZ ,sls fu;eksa esa lHkh ;k fuEufyf[kr fdlh ekeys esa fu;e cuk ldrh gS(
vFkkZr~ %&
¼d½ LFkkuh; fucU/kd] ftyk fucU/kd vkSj egk fucU/kd dh “kfDr;ka vkSj drZO;(
¼[k½ Kkiu dks ntZ fd;s tkus gsrq izk:Ik vkSj jhfr(
¼x½ /kkjk 5 vkSj 6 ds v/khu tkjh fd;s tkus okys fookg iathdj.k izek.k&i= dk
izk:Ik vkSj uhfr] ftlesa fookg jftLVj vkSj vfHkys[k j[ks tkus visf{kr gS(
¼?k½ jftLV j vkSj vfHkys[kksa dks vfHkj{kk esa j[kk tkuk vkSj ,sls jftLVj rFkk
vfHkys[kksa dk ifjj{k.k(
¼M½ bl vf/kfu;e ds laxr izkfo/kkuksa ds v/khu lanŸk dh tkus okyh Qhl(
¼p½ fookgksa ds jftLVªhdj.k ds fy, tkx:drk iSnk djuk(
¼N½ vU; dksbZ ekeyk] ftls fofgr fd;k tk ldsxk ;k fofgr fd;k tkuk visf{kr
gSA
¼2½ bl /kkjk ds v/khu cuk, x, lHkh fu;e cuk, tkus ds Ik”pkr~ ;Fkk”kh?kz jkT; fo/kku
lHkk ds le{k j[ks tk;saxs vkSj jkT; fo/kku lHkk dh Lohd`fr vFkok ,sls mikUrj.kksa
ds v/;/khu izHkkoh gksaxsA
- 6 -
vU; fof/k;ksa ds ykxw
gksus ij jksd ugha gksxh
20- vU;Fkk micfU/kr ds flok; bl vf/kfu;e ds izkfo/kku buds vfrfjDr gksaxs vkSj
fdlh :Ik esa rRle; izo`Ÿk fdlh vU; fof/k dk vYihdj.k ugha djsaxsA
dfBukb;ksa dks nwj djus
dh “kfDr
21- ¼1½ bl vf/kfu;e ds micu/kksa dks ykxw djus esa ;fn dksbZ dfBukbZ mRiUu gksrh gS] jkT;
ljdkj ,sls vkns”k }kjk] ,sls funsZ”k ns ldsxh] tks bl vf/kfu;e ds micU/kksa ls
vlaxr u gks vkSj ml dfBukbZ dks nwj djus ds iz;kstu ds fy, vko”;d ;k
lehphu izrhr gks %
ijUrq ;g fd mi/kkjk ¼1½ ds v/khu dksbZ ,slk vkns”k] bl vf/kfu;e ds izHkkoh
gksus dh rkjh[k ls nks o’kZ dh vof/k dh lekfIr ds Ik”pkr~ ikfjr ugha fd;k tk
ldsxkA
¼2½ bl /kkjk ds v/khu fd;k x;k izR;sd vkns”k jkT; dh fo/kku lHkk ds le{k j[kk
tk;sxkA
- 7 -
vuqlwph ^d^
fookg dk Kkiu
¼/kkjk 5 vkSj 6½
mÙkjk[k.M fookgksa dk vfuok;Z jftLVªhdj.k vf/kfu;e] 2010
lsok eas]
fucU/kd]
fookgkas dk vfuok;Z jftLVªhdj.k
ftyk ------------------------
mÙkjk[k.MA
egksn;]
ge ij ykxw izkfo/kkuksa ds vuqlkj ¼i{kdkjksa ij ykxw /keZ] :f<+ ijEijk dk mYYks[k fd;k tk;½ ------------------------------------
-------------------------------------------------------------------------------------------------------------------------------------------------------------------------- ds v/kksgLrk{kjh i{kdkjksa ds e/;
fnuk¡d --------------------------------------------------- dks fookg lEiUUk gks x;k gS vkSj ge vuqjks/k djrs gSa fd gekjs fookg dh fuEufyf[kr
foojf.k;k¡] mÙkjk[k.M fookgksa dk vfuok;Z jftLVªhdj.k jftLVj eas jftLVªhd`r dj nh tk;a %&
fookg dh foojf.k;k¡
1- fookg dh rkjh[k -------------------------------------------------------------------------------------------------------------------------------
2- fookg dk LFky ¼LFkku ds Ik;kZIr fooj.k ds lkFk] rkfd LFkku dk irk yxk;k tk lds½
-----------------------------------------------------------------------------------------------------------------------------------------------------------------
3- oj dh foojf.k;k¡ %&
¼d½ iwjk uke vkSj O;olk; --------------------------------------------------------------------------------------------------------------
¼[k½ ewy fuokl LFkku ¼dsoy fooj.k Hkjk tk;½ ----------------------------------------------------------------------
¼x½ vk;q -------------------------------------------------------------------------------------------------------------------------------------------------
¼?k½ fuokl dk lkekU; LFkku ----------------------------------------------------------------------------------------------------------
¼³½ LFkk;h irk -------------------------------------------------------------------------------------------------------------------------------------
¼p½ vkosnu nsrs le; irk ---------------------------------------------------------------------------------------------------------------
¼N½ fookg ds le; izkfLFkfr -----------------------------------------------------------------------------------------------------------
vfookfgr &&&&&&&&&&&&&&&
fo/kqj &&&&&&&&&&&&&&&&&&
rykd”kqnk &&&&&&&&&&&&&&&
rkjh[k --------------------------------- oj ds gLrk{kj &&&&&&&&&&&&
oj dh Lo;a
lR;kfir QksVks
o/kw dh LOk;a
lR;kfir QksVks
- 8 -
4- o/kw dk fooj.k %&
¼d½ iwjk uke ---------------------------------------------------------------------------------------------------------------------------------------
¼[k½ ewy fuokl ¼dsoy fooj.k Hkjk tk;½ ----------------------------------------------------------------------------------
¼x½ vk;q -------------------------------------------------------------------------------------------------------------------------------------------------
¼?k½ vkokl dk lkekU; LFkku -----------------------------------------------------------------------------------------------------------
¼³½ LFkk;h irk --------------------------------------------------------------------------------------------------------------------------------------
¼p½ vkosnu nsrs le; irk ----------------------------------------------------------------------------------------------------------------
¼N½ fookg ds le; izkfLFkfr ------------------------------------------------------------------------------------------------------------
vfookfgr &&&&&&&&&&&&&&&
fo/kok &&&&&&&&&&&&&&&&&
rykd”kqnk &&&&&&&&&&&&&&
rkjh[k --------------------------------- o/kw ds gLrk{kj &&&&&&&&&&&&
5- oj ds firk dk iw.kZ fooj.k %&
¼d½ iwjk uke ------------------------------------------------------------------------------------------------------------------------------
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¼?k½ vkokl dk lkekU; LFkku ------------------------------------------------------------------------------------------------
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¼p½ D;k thfor gSa ;k e`r ---------------------------------------------------------------------------------------------------------
rkjh[k --------------------------------- oj ds firk ds gLrk{kj &&&&&&&&&&&&
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¼d½ iwjk uke -----------------------------------------------------------------------------------------------------------------------------
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¼³½ vkosnu nsrs le; irk -----------------------------------------------------------------------------------------------------------------------------
¼p½ o/kw ds lkFk laj{kd dk lEcU/k -----------------------------------------------------------------------------------------------------------------------------
&&&&&&&&&&&&&&&&&&&&
rkjh[k --------------------------------- o/kw ds firk ;k laj{kd ds gLrk{kj
uksV %& oj ds firk ds gLrk{kj ck/;dkjh ugha gSaA
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fVIi.kh %& tgk¡ vkosnu nsus dh rkjh[k dks o/kw dh vk;q 18 o’kZ ls vf/kd gS] ogk¡ o/kw ds firk ;k laj{kd ds gLrk{kj
ck/;dkjh ugha gSa ijUrq tgk¡ ;g vkosnu nsus dh rkjh[k dks 18 o’kZ ls de gS vkSj fookg dh rkjh[k dks ,slk
fookg rRle; izo`Ùk fof/k ds vuqlkj lEikfnr gks jgk gks rks mlds firk vFkok laj{kd ds gLrk{kj vko”;d
gksaxsA
7- iqtkjh dk fooj.k %&
¼d½ iwjk uke ----------------------------------------------------------------------------------------------------------------
¼[k½ vk;q ---------------------------------------------------------------------------------------------------------------------
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ck/;dkjh ugha gSA mlds gLrk{kj Hkh ck/;dkjh ugha gSA
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lgh gSaA
8- oj ds gLrk{kj &&&&&&&&& o/kw ds gLrk{kj &&&&&&&&&&&
rkjh[k &&&&&&&&&&& rkjh[k &&&&&&&&&&&&&&&&
9- 1& xokg %&
¼d½ iw.kZ uke &&&&&&&&&&&&&&
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¼[k½ irk &&&&&&&&&&&&&&&&&
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rkjh[k &&&&&&&&&&&&&&&&
gLrk{kj &&&&&&&&&&&&&&&&&&
rkjh[k &&&&&&&&&&&&&&&&&&&
in &&&&&&&&&&&&&&&&&&&&& }kjk izekf.kr
- 10 -
¼laln lnL;] jkT; fo/kku e.My dk lnL;@jktif= r vf/kdkjh@iz/kku@ljiap@izeq[k@LFkkuh; fudk; dk
v/;{k@lHkkln@milHkkln }kjk oj vkSj o/kw dh igpku vkSj vU; foojf.k;k¡ bl vkosnu ds lkFk layXu gSa½
fVIi.kh %& tgk¡ dksbZ O;fDr nksuksa i{kdkjksa dh igpku vFkok vU; leLr foojf.k;k¡ izekf.kr ugha djrk gS] ogk¡ ,sls ,d
ls vf/kd O;fDr;ksa }kjk izekf.kr fd;k tk ldsxkA
- 11 -
The Uttarakhand Compulsory Registration of Marriage Act, 2010
[Uttarakhand Act No. 19 of 2010]
to provide for the compulsory registration of all marriages solemnized in the State of Uttarakhand
so as to prevent child marriages, check bigamy or polygamy, help women to exercise their rights of
maintenance from husband and custody of children, enable widows to claim inheritance and to serve as
deterrent to husband deserting their wives and for matters connected therewith or incidental therto
AN
ACT
Be it enacted by the State Legislature in the Sixty-first year of the Republic of India as follows :-
Short title,
extent and
commencement
1. (1) This Act may be called the Uttarakhand Compulsory Registration of Marriage
Rules, 2010.
(2) It shall come into force on such date as the State Government may, by
notification in the Uttarakhand Gazette, appoint.
(3) It extend to the whole of the State of Uttarakhand.
Definition 2. In these Act, unless the context otherwise requires-
(a) “State Government”means the Government of Uttarakhand;
(b) “Registrar General” means the Inspector -General of Registration appointed
under Section 3 of the Registration Act, 1908 (Act No. 16 of 1908);
(c) “District Registrar” means the Registrar of the Dist rict appointed under
Section 6 of the Registration Act, 1908 (Act No. 16 of 1908) and includes the
officer performing the duties of a Registrar under Sections 10 and 11 of that
Act;
(d) “local Registrar ” means a Local Registrar of marriages appointed by the
State Government under this Act”
(e) “Marriage” includes all the marriages contracted by person belonging to any
caste, tribe or religion, and the marriages contracted as per any
custom,practices or traditions,and also includes re-marriages;
(f) “To contract a marriage” means to solemnize or enter into a marriage in any
form or manner,in accordance with any custom,practices or traditions in
force;
(g) “Memorandum” means a memorandum of marriage referred to in section
5 or 6
(h) “Priest” means any person who get the marriage performed in accordanc e
with the custom of the community concerned;
(i) “Register” means a register of marriages maintained under this Act;
(j) “Prescribed” means prescribed by rules made under this Act.
Cumpulsory
registration of
marriage
3. (1) Noteithstanding anything contained in any other law for the ti me being in
force or in any custom or usage to the contrary, all the marriage solemnized in
the State after the commencement of this Act shall be registered within ninety
days of solemnization of marriage in such manner as may be prescribed.
(2) Each husband shall be responsible to get the marriage registered :
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Provided that w here such husband is under the age of 18 year or is an
idiot, or a lunatic or is from sickness or infirm or is serving in any of the
Armed Forces and is unable to obtain leave to register his marriage, wife shall
be responsible to get the marriage registered :
Provided Further that w here the wife who is under the age of 18 years
or is an idiot, or a lunatic or is sick or infirm or is serving in any of th e Armed
Forces and is unable to obtained leave to register his marriage,wife shall be
responsible to get the marriage registered.
Appointment
of Local
Registrar
4. (1) The State Government shall, by notification, appoint such persons as it
considers necessary to be the Local Registrar for such local area, as may be
specified in such notification.
(2) The Distric Registrar or Local Registrar shall maintain in the prescribed
manner a reister of marriage and such other registrrs as may be prescribed.
Memorandum
and
Registration of
Marriage
5. (1) The parties to a marriage shall, preapare and sign memorandum in the form
specified in Schedule “ A” and deliv er or send by registerd post the said
memorandum in duplicate to the Registrar of the area in which the marriage
was contracted, within a period of ninety days from the date of marriage.
(2) The memorandum shall be accompanied by the prescribed fee and shall be
attested by a prescribed person.
(3) On receipt of the memorandum , the Registrar shall file the same, enterthe
particulars thereof in the registe r wi thin seven days and send the duplicate
copy thereof to the District Registrar and issue a marriage certificate in such
form and manner as may be prescribed.
Notice to
Parties for Non
Registration of
marriage
6. (1) The Regis trar may suo-moto or otherwise issue notice to the parties to a
marriage which has not been registered under this Act, to appear before him
and get the memorandum 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 memorandum under sub -section (1) the Registrar shall file the
same, enter the particular s thereof in the register, send the duplicate copy
thereof to the District Registrar and issue the marriage certifica te as provided
in section 5.
(3) Nothing contained in sub -section (1) shall affect the liability of any person
under the provisions of section 13.
(4) Where any party to the marriage or parties to the marriage are minor the
Registrar shall inform, to the local Pol ice that the marriage is solemnized in
contravention of Child Marriage Restraint Act,1929.
Register to be
open for public
inspection
7.
The register maintained under this Act, shall at all reasonable times, be open
to inspection, on working hours by an y person and certified extracts
thereform, shall be on application, be issued by the Registrar or Lo cal
Registrar on the payment of prescribed feel The entries in the memorandum
or the registrar 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.
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Non Registra-
tion not to in
invalidate the
marriage
8. No marriage contracted in the State shall be deemed to be inv alid solely by
reason of the fact that it was not regist ered under this Act or that the
memorandum was not delivered or sent or the Registrar or that such
memorandum was defective, irregular or incorrect.
Registrar to
keep registers
in prescribed
form
9. (1) Every Registrar sha ll keep in the prescribed form a Register of marriage
Registration made in the area under his jurisdication.
(2) The Registrar –General shall from time to time cause to be printed and
supplied to the Registrars sufficient number of Registrar in the presc ribed
form.
Search of
register
10. Subject to any rules made in this behalf by the State Gobernment, including
the rules relaing to payment of fees, any person may—
(a) Cause a search to be made for any entry in the Register of Marri age
Registration, and
(b) Obtain an extract from such register.
Admissibility
of certificate
abstract and
evidentiary
value
11. (1) All extract (s) obtained under sub -section (1) shall be sighed by the registrar
concerned, and shall be admissible in evidence in any court of law for the
purpose of establishing the factum of marriage to which the entry, relates.
(2) Certificate of marriage issued under the Act, or any abstract (s) of the register
kept under this Act issued by the Registrar or Local Registrar shall be
presumed correct unless the contrary is proved.
Penalty for
neglect or false
statement
12. Any person who—
(a) omits or neglects to de liver or send the memorandum as required by
section 5 or 6
(b) makes any statement in the memorandum which is false in any material
particular, and which he knows or has reason to bel ieve to be false, shall,
on conviction, be punished with fine which may extend to one thousand
rupees.
(c) Shall, also not be entitled to any benefits under the various schemes of the
central or the State Government or their undertakings.
Punishment
for non-memo-
randum
13. The Registrar who willfully fails to file the memorandum pursuant to se ction
5 or 6 shall on conviction , be punished with imprisonment for a term which
may extend to three months or with fine which may extend to o ne thousand
rupees or with both.
Punishment
for conceal-
ment of fact
14. Any person secreting destroying or dishonestly or fraudulently altering the
register of marriage or any part there of ,shall,on conviction, be punished with
extend to ten thousand rupees or with both.
Cognizence of
offences
15. (1) No court shall take cognizance except ,the complaint under sub -clause (b) of
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section 12 made by the aggrieved husband or the wife :
Provided that where such person is under the age of 18 year,or is an
idiot or a lunatic, or is sick or infirm , unable to make a complaint,or is a
woman who, according to the lacal customs and manners, ought not be
compelled to appear in public, mother or father or guardian with the leaves of
the court make a complaint on his or her behalf.
(2) No cou rt shall take cognizance except , the complaint made by District
Registrar of the concern of District under sub-clauses (a) of section 12, 13 and
14.
Compounding
of offence
16. (1) Offence under sub-section (b) to section 12 shall be compoundable
(2) Offence punishable under clause (a) of section 12 may be compounded by the
District Registrar on his being satisfied,that the marriage has been registered.
(3) On inquiry or showing sufficient cause by the accused, District Registrar may
withdraw the complaint under section 13, on being satisfied that the accused
has discharged his duties according to Section 5 and 6.
Protection for
action taken in
good faith
17. No suit or prosecution or other legal proceeding shall be instituted against any
person for anything, done in good faith.
Savings
18. Any marriage registered under , the Uttar Pradesh Hin du Marri age
(Registration) Rules, 1973 (as applicable to the State of Uttarakhand) or
under the special marriage Act, 1954 shall be deemed register ed under this
Act.
Power to make
rules
19. (1) The State Government may, by notification in the Official Gazette and subject
to the previous publication in particular and without prejudice to the
generality of the foregoing powers, for carrying out the purpose of this Act,
provide for all or any of the following matters, namely:-
(a) The powers an d duties of the Local Registrar , District Registrar and
Registrar General.
(b) The form and manner, in which the memorandum shall be filled.
(c) The form and manner , in which register of marriage and records
required to be maintained and the form of certificate of registration of
marriage to be issued under section 5 and 6.
(d) The custody, in which the register and records are to be kept and the
preservation of such registers and records.
(e) The Fee to be paid under the relevant provisions of this Act.
(f) Creating awareness for registration of marriages.
(g) Any other matter which may be or require to be prescribed
(2) All rules made this section shall be laid before the State Legislative Assembly
as soon as possible after they are made and shall be effective subject to
- 15 -
approval or modifications by the State Legislative Assembly.
Application of
other laws not
barred
20. Save as otherwise provided, the provisions of this Act shall be in additions to
and not in derogation of any other law for the time being in force.
Power to
remove
difficulty
21. (1) If any difficulty arises in giving effect to the provi sions of this Act, Governor
may, by order , give such directions, not inconsistent with the provisions of
this Act, as appear to be necessary or expedient for the pur pose of removing
the difficulty :
Provided that no order under sub -section (1) shall be made after the
expiry of two years from the date on which this Act comes into force .
(2) Every order made under this section shall be put before the State Legislatives
Assembly.
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SCHEDULE “A”
MEMORANDUM OF MARRIAGE
(Section 5 and 6)
of
The Uttarakhand Compulsory Registration of Marriage Act, 2010
To,
The Registrar,
Compulsory Registration of Marriage,
…………….. District
Uttarakhand.
Sir,
A marriage in accordance with the provisions applicable to us (as per Religion,
…………………………. Custom or Practice applicable to the parties be menti oned) has been
solemnized between us, the undersigned parties, on ………………… and we request that the
following particulars of our marriage be registered in the Uttarakhand Compulsory Registration of
Marriage Register :-
Particulars of Marriage
1. Date of marriage ……………………………………………………………………………..
2. Place of marriage (with sufficient particulars to locate the place) …………………….……
…………………………………………………………………………………….……….…
3. Parrticulars of the bridegroom :
(a) Full name and occupation ………………………………………………………………
(b) Domicile (only the particulars to be filled up) …………………………………………
(c) Age …………………………………………
(d) Usual place of residence ………………………………………………………………..
(e) Permanent address ………………………………………………………………………
(f) Address at the time of application ………………………………………………………
(g) Status at the time of marriage …………………………………………………………..
Whether Unmarried …………………………………….….…
Widower ……………………………………………
Divorced ……………………………………………
Dated ………. Signature of the Bridegroom ……………………….
bridegroom’s self
attestedb photo
bride’s self
attestedb photo
- 17 -
4. Particulars of the bride :
(a) Full name ………………………………………………………………………………
(b) Domicile (only the particulars to be filled up) …………………………………………
(c) Age …………………………………………
(d) Usual place of residence ………………………………………………………….…..
(e) Permanent address ………………………………………………………………………
(f) Address at the time of application ………………………………………………………
(g) Status at the time of marriage …………………………………………………………..
Whether Unmarried …………………………….………….…
Widower ……………………………….……………
Divorced ……………………………………………
Dated ………. Signature of the Bridegroom ……………………….
5. Full particulars of bridegroom’s father :
(a) Full name ………………………..………………………………………………………
(b) Age ……………………………..………………………………………….……………
(c) Occupation ………………….….…………………………………….…………………
(d) Usual place of residence ………………………………………………………………..
(e) Address at the time of application ………………………………………………………
(f) Whether alive or dead …………………………………………………………………..
Dated ………. Signature of the father of the bridegroom
………………………………………………………………………………………………………
6. Particulars of the bride’s father or other guardian :
(a) Full name ………………………..………………………………………………………
(b) Age ……………………………..………………………………………….……………
(c) Occupation ………………….….…………………………………….…………………
(d) Usual place of residence ………………………………………………………………..
(e) Address at the time of application ………………………………………………………
(f) Relationship of guardian with bride ……………………………..…………………….
Dated ………. Signature of the father of the bridegroom
Note : Signature of the bridegroom’s father is not obligatory.
Note -- N.B. Signature of the bride’s father or guardian is not obligatory where the bride’s age is
not less tham 18, on the date of application but sign ature of her father or guardian is
- 18 -
necessary where on the date of application she is below 18 and the marriage was
performed in accordance with the law in force on the date of marriage.)
7. Particulars of the priest:
(a) Full name ………………………..………………………………………………………
(b) Age ……………………………..………………………………………….……………
(c) Usual place of residence ………………………………………………………………..
(d) Address ………………………….………………………………………………………
Note :-- It shall not be obligatory to enter particulars of the priest, if the marriage took place more
than a year before the date of the application. His signature is not obligatory.
Dated ………. Signature of the prist………………
DECLARATION
I, solemnly declare that the particulars given in this application, so for as they relate to
myself and to the solemnization of marriage are true to the best of my knowledge and the rest are
based on information received and believed to be true.
8. Signature of Bridegroom ………………. Signature of Bride …………………
Dated …………………….. Dated …………………………
9. 1—Witness :
(a) Full name ………………………………………………………………………….
(b) Adress ……………………………………………………………………………...
2—Witness :
(a) Full name ………………………………………………………………………….
(b) Adress ……………………………………………………………………………...
Signature …………………….……………
Dated …………………………..………….
Certificate by ……………………….……. (Designation) ………………………………..
(The identification of the bridegroom and the bride and other particulars of this application
by the Member of Parliament/Member of the State Legislature/Gazetted Officer/Pradhan/
- 19 -
Sarpanch/Pramukh/President of a local body/Counsel/Vice -Counsel, as are appended with the
application.)
Note – Certificate may be by more than one such person where one cannot certify the identify of
both the parties or all other particulars.