In exercise of the powers conferred by sub-sections (1)
and (4) of section 8 of the Hindu Marriage Act, 1955 (Central Act 25 of 1955),
the Lieutenant-Governor, Puducherry, hereby makes the following rules further
to amend the Puducherry Hindu Marriage (Registration) Rules, 1969 notified in
G.O. Ms. No. 15, dated 7th April, 1969 of the Revenue Department, Government of
Pondicherry and published in the Extraordinary Gazette No. 49, dated 12th April
1969, namely:- (1) These
rules may be called the "Puducherry Hindu Marriage (Registration)
Amendment Rules, 2021". (2) It shall
extend to the whole of the Union territory of Puducherry. (3) They shall
come into force on and from the date of their publication in the Official
Gazette. In the Puducherry Hindu Marriage (Registration) Rules,
1969, for the existing rule 5, the following shall be substituted, namely:- 5. Application for registration of marriage and mode of
presentation.- An application for registration of a Hindu Marriage shall
be in Form-I. It shall be presented to the Marriage Registrar either in person
by the husband or wife at any time during office hours of working day or be
sent to him by registered post, acknowledgment due so as to reach him within
three months from the date of marriage: Provided that the Marriage Registrar may entertain an
application whether presented in person or sent by registered post after the
expiry of the said period of three months, but, within a period not exceeding
fifteen years from the date of marriage, if, he is satisfied that the husband
or wife was prevented by sufficient cause from filing application in time: Provided further that where such application is filed
after the expiry of the period of fifteen years as aforesaid but, within a
period of forty years from the date of marriage, a copy of the application
together with a copy of the reasons for the delay shall be submitted to the
District Registrar of Marriages through the Marriage Registrar and the same
shall be entertained after obtaining his special permission: Provided also where such application is filed after the
expiry of the period of forty years as aforesaid from the date of marriage, a
copy of the application together with a copy of the reasons for the delay shall
be submitted to the Registrar-General of Marriages, Puducherry and the same
shall be entertained after obtaining his special permission.PUDUCHERRY
HINDU MARRIAGE (REGISTRATION) AMENDMENT RULES, 2021
PREAMBLE