MAHARASHTRA ANAND MARRIAGES REGISTRATION
RULES, 2020
PREAMBLE
In exercise of the
powers conferred by sub-sections (1) and (2) of section 6 of the Anand Marriage
Act, 1909 (7 of 1909), the Government of Maharashtra hereby makes the following
rules to provide for registration of Anand Marriages, Namely:
Rule - 1. Short Title.
These rules may be called the Maharashtra
Anand Marriages Registration Rules, 2020.
Rule - 2. Definitions.
In these rules, unless the context requires
otherwise
(a)
"Act"
means the Anand Marriage Act, 1909 (7 of 1909),
(b)
"Anand
marriage" means the marriage solemnized according to the Sikh Marriage
ceremony called Anand (Commonly known as Anand Karaj),
(c)
"District
Registrar" means the Joint District Registrar appointed under the
Registration Act, 1908 (16 of 1908) for the District,
(d)
"Form"
means a register of Anand marriages maintained by the Registrar under the Act,
(e)
"Register"
means a register of Anand marriages maintained by the Registrar under the Act,
(f)
"Registrar"
means such officer of the State Government or of a local authority authorized
by the State Government, by notification in the Official Gazette, under
sub-section (1) of section 6 of the Act.
Rule - 3. Jurisdiction.
The Anand marriage shall be registered with
the Registrar within whose jurisdiction such marriage is solemnized.
Rule - 4. Maintenance of Register of Anand Marriage.
(i)
The
Registrar shall maintain Register of Anand marriage in Form-I.
(ii)
The
Registrar shall on an application give a certified extract from the Register to
the parties of the marriage on payment of a fee of rupees two per page.
Rule - 5. Procedure for Registration.
(1)
The
parties to the Anand marriage shall prepare a memorandum in duplicate in
Form-II and submit the same to the Registrar alongwith documents to prove the
solemnization of the Anand marriage to the satisfaction of the Registrar and
registration fee of rupee fifty within a period of thirty days form the date of
solemnization of their Anand marriage :
Provided that, for registration of anand
marriage solemnized before the commencement of these rules such memorandum may
be submitted within a period of one year from the date of commencement of these
rules.
(2)
The
memorandum shall be signed by both the parties to the Anand marriage and at
least two other persons who have witnessed the Anand marriage.
(3)
The
parties to the Anand marriage who have not registered their Anand marriage
within the period specified under sub-rule(1) may get their Anand marriage
registered by submitting the memorandum to the Registrar in Form-II and a
Declaration in Form-III along with documents to prove the solemnization of the
Anand marriage to the satisfaction of the Registrar and Registration alongwith
a fee of rupees of two hundred :
Provided that, such Declaration shall be
attested by a Gazetted Officer or Member of Parliament or Member of Legislative
Assembly or Local Self Government Institutions or notary.
Rule - 6. Verification and registration of marriages.
(1)
Where
on verification and scrutiny of the memorandum and documents received under
sub-rule (1) or sub-rule (3) of rule 5 the Registrar is satisfied that the
Anand marriage has been solemnized, be may enter the particulars of the Anand
marriage in the Register and issue a Certificate of Anand Marriage in Form-IV.
(2)
Where
the Registrar has reasons to believe that :
(a)
the
marriage between the parties has not been performed in accordance with Anand
marriage ceremony; or
(b)
the
identity of the parties or the witness testifying the solemnization of the
Anand marriage is not established; or
(c)
the
document tendered before him do not prove the marital status of the parties, he
may, call upon the parties to produce such further information or documents as
he may deem necessary, for establishing the identity of the parties and witness
or correctness of the information or documents presented to him within a period
of thirty days from the date of receipt of memorandum.
Rule - 7. Refusal of registration of Anand marriage.
The Registrar may, for the reasons to be
recorded in writing, refuse the registration of Anand marriage, if the parties
of the Anand marriage fails to comply with the directions issued by him under
sub-rule (2) of rule (6).
Rule - 8. Correctness of the parties of Anand marriage.
(1)
The
Registrar may, on an application made by any party to the Anand marriage, if
satisfied that there is typographical or clerical mistakes in the entries made
in the Register or in the Certificate of Registration in relation to the name,
age or date of Anand marriage, make suitable corrections with previous sanction
of the District Registrar and affix his signature to each such correction.
Rule - 9. Appeal.
(1)
Any
person or party aggrieved by the decision of the Registrar may, file an appeal
to the District Registrar within a period of three months from the date of communication
of such decision:
Provided that, the delay, if any, in filing
such appeal may be condoned for the reasons to be recorded in writing by the
District Registrar, if the appellant satisfies District Registrar that he had
sufficient cause for not preferring an appeal within the specified period.
(2)
The
District Registrar shall, after giving an opportunity of hearing to the parties
concerned, dispose of the appeal within a period of fifteen days.
Rule - 10. Filling of memorandum.
(1)
The
registrar shall forward duplicate copies of the memorandum received in a month
to the District Registrar before the 10th day of every subsequent month.
(2)
The
originals of the memorandum received by the Registrar and duplicate copies
forwarded to the District Registrar shall be retained under the Maharashtra
Registration of Marriage Bureaus and Registration of Marriages Act, 1998 (Mah.
XX of 1999).
(3)
The
Registrar shall also forward particulars of the corrections made under rule 7
with the date of correction and a copy thereof to the District Registrar.
FORM-I
[See Rule 5]
REGISTRAR
OF ANAND MARRIAGE
(1) Date of Marriage:
(2) Place of Marriage
(Specify hall, auditorium etc.) : Local area Village Taluka District
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Signature of the Husband
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Photo of the Husband to be
affixed
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Photo of the Wife to be affixed
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Signature of the Wife
(3) Details of Parities
to the Marriage (As on the date of marriage)
(a) Name in full (in
capital letters)
(b) Nationality
(c) Age and date of birth
(sufficient proof shall be produced)
(d) Permanent address
(e) Present address
(f) Previous marital
status Married Unmarried Widower Widow Divorced
(g) Whether any spouse is
living (if yes, number of spouse living)
(h) Name of father or
guardian and the relationship
(i) Age
(ii) Address
(iii) Name of mother
(iv) Age
(v) Address
(vi) Put ( ) mark on whichever
is applicable.
(4) Witness of
solemnization of marriage
(5) (a) Name :
(b) Address
(6) (a) Name :
(b) Address:
SPACE FOR OFFICE USE
(7) Date of Receipt of
memorandum.........................................................................
(8) Details of Documents/records/Proof
of marriage required under rule 6:
Date:
Registrar
Registration
No./(Year) Date
.............................
Registrar
FORM
–II
[See Rule 5 (1)]
MEMORANDUM FOR
REGISTRATION OF ANAND MARRIAGE
(1) Date of Marriage:
(2) Place of Marriage (Specify
hall, auditorium etc.) : Local area Village Taluka District.
(3) Details of Parities
to the Marriage (As on the date of marriage)
(a) Name in full (in
capital letters)
(b) Signature
(c) Nationality
(d) Religion
(e) Age and date of birth
(sufficient proof shall be produced)
(f) Permanent address
(g) Present address
(h) Previous marital
status Married Unmarried Widower Widow Divorced
(i) Whether any spouse is
living (if yes, number of spouse living)
(j) Name of father/mother
(i) Age
(ii) Address Signature
with date (if he/she is a consenting party)
(iii) Name of mother
(iv) Age
(v) Address
(vi) Put ((???)) mark on
whichever is applicable
(4) Witness of
solemnization of marriage.
1.
(a)
Name:
(b) Address
(c) Signature with
date
2.
(a)
Name:
(b) Address
(c) Signature with
date
(5) Details of
Documents/records/proof of marriage required under rule 6:
Declaration of
parties
We
_______________________ .do hereby declare that our marriage has been
solemnized as per Sikh anand marriage ceremony the details shown above are true
to the best of our knowledge and belief.
Signature of the
parties:
Place:
Date:
1.
Husband
2.
Wife
(For Office Use)
Received in person on
___________________ .
Registrar
Registered in the
registrar of Marriages (Common) ___________
___________ As
Registration. No _____________________
Registrar
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FORM No. III
[See Rule 5 (3)]
DECLARATION
WE, _____________ (Name of the
husband and wife) do hereby declare that our marriage was solemnized as per
Sikh anand marriage ritual ceremony on _______ (Date of marriage) at
___________ (place of marriage).
The memorandum for registration of
marriage could not be submitted within period specified under rule 6 due to
_______ (specify reason). We hereby submit memorandum (Form-II) along with
documents to prove the solemnization of the marriage for the purpose of
registration of our marriage
Place:
Date
Signature of husband
Signature of wife
DECLARATION TO BE ATTESTED BY
GAZETTED OFFICER/MEMBER OF PARLIAMENT/MEMBER OF LEGISLATIVE ASSEMBLY/MEMBER
OF LOCAL SELF GOVERNMENT INSTITUTIONS
I
................................................... hereby certify that the
marriage between .................... .................... and
................................. was Solemnized on ............ and the fact
is personally known to me.
Signature with place, date and seal
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FORM
No. IV
(See
Rule 6)
GOVERNMENT OF
MAHARASHTRA
Department of
Maharashtra
CERTIFICATE OF
MARRIAGE
[Issued under rule 6
of the Maharashtra Anand Marriages Registration rules, 2020]
Certified
No...................................................
Dated...................................
This is to certify
that the following information has been taken from the registrar of Anand
Marriages maintained in Form No I in the Office of the Registrar of
......(local area).
1.
Date
of marriage............
2.
Place
of Marriage..........
3.
Details
of parties to the marriage
(a) Name in full (in
capital letters)
(b) Nationality
(c) Age and date of birth
(d) Occupation
(e) Permanent address
(f) name of parents or
guardian and the relationship.
(i) father
(ii) Mother
Photographs:
(Office seal covering
photographs)
Registration No. with
year...............................
Date of
Registration.......................................
Registrar
(Name of Local Area)
Issued under my hand
and seal on this the.................... Day of ....................