[12 Desember 1957] [Notification
No. F. 19(51) Jud./55 dated 12-12-1957. pub. in Raj. Gaz., Pt IV-C. dt.
12-12-1957],-In exercise of the powers conferred by sub-section (1) of section
8 of the Hindu Marriage Act, 1955 (Central Act XXV of 1955), the State
Government are pleased to make the following rules relating to registration of
Hindu Marriages, namely: These
rules may be cited as the Rajasthan Hindu Marriage Registration Rules, 1957. In
these rules.- (a)
"Act"
means the Hindu Marriage Act, 1955 (XXV of 1955); (b)
"Marriage"
means the Hindu Marriage solemnised under the Act; (c)
"register
means the Hindu Marriage Register referred to in section 8: (d)
"Registrar"
means the Collector of the district in which the marriage is solemnised; (e)
"section"
means a section of the Act. (1)
Every
Registrar shall maintain a register which shall be in the form of a paste book,
consisting of blank butts serially numbered. (2)
The
Registrar shall certify under his signature, on the title page of every blank
register, the number of pages actually contained in such register, and shall
also note the date on which the register was opened by him. (3)
The
registers, used by the Registrar, shall be numbered serially, beginning with
the figure "1" (1)
Every
application for registration of particulars relating to a marriage, shall be
made to the Registrar in the form appended to these rules within a period of
thirty days from the date of the marriage. Such application shall be signed by
the parties to the marriage, and where the bride shall not have completed the
age of 18 years, it shall, in addition, be signed by her guardian in marriage
with whose consent the marriage was solemnised. (2)
Such
application shall also be signed by the officiating priest, if any. (3)
It
shall be accompanied by a fee of Rs. 21-. Every
application, received by the Registrar, shall be filed by him in the register
by, pasting it on the first blank but available in his current register. The
application shall be endorsed by the Registrar with the following endorsement
on the reverse thereof. The
application and the fee of Rs. 21- were received by me o n .......... and the
application is filed at Serial No.......................19 on
page.............. of Volume of the Registrar of Hindu Marriages, maintained
under the Hindu Marriage Act, 1955 (XXV of 1955). D
a te ....................................... Signature
.............................. Registrar
of Hindu Marriages." (1)
if any
application received by the Registrar under rule 4 is not accompanied by a fee
of Rs. 2/-, or it is defective in any respect, the Registrar shall refuse to
enteitain the application unless the parties to the marriage pay the said fee or
remedy the defect, as the case may be, within such time as may be specified by
him. (2)
If the
Registrar receiving such application has no jurisdiction to receive the same,
he shall send the application to the Registrar having such jurisdiction and
inform the persons making the application accordingly. (1)
Blank
forms of application shall on request be supplied free of charge to the parties
to a marriage by the Registrar. (2)
The
Registrar may also supply free of charge to any priest or to such other persons
as he may deem fit a reasonable number of blank forms provided that such priest
or other persons render an account of the forms, when he requests for further
supply of such forms. The
fee for obtaining certified extracts from the register in respect of marriage
shall be Re. 1/-. The
Registrar shall pass a receipt for each amount received by him in the following
form, namely:- UNDER THE HINDU
MARRIAGE ACT, 1955 (XXV of 1955) Received
by him as follows:— Rs. P. For
registration of marriage For
certified extracts from the register Date
............... 19 Registrar of Marriages 10.
All the fees received by the Registrar shall be credited to the State FORM OF APPLICATION [See rule 4(1)] 1.
Date
of marriage 2.
Place
of marriage (with sufficient particulars to locate the place) 3.
(a)
Full name of the bridegroom............................................... (b) Full name of his father or guardian.................................. (c) His age
................................................................................. (d) Usual place of residence
............................................. (e) Address
.............................................. (f) Status of the bridegroom at the
time of marriage whether Unmarried/Widower/Divorced ............... (g) Signature of the bridegroom with
d a te ............................ 4.
(a)
Full name of the b rid e ............................................... (b) Full name of her father or
guardian....................................... (c) Her a g e
.............................................. (d) Usual place of
residence.............................................. (e)
Address.............................................. (f) Status of the bride at the time
of marriage whether Unmarried/ Widower/Divorced
.............................................. (g) Signature of the bride with d a
te ............................................. (h) Signature of the father or
guardian in marriage with whose consent the marriage was
solemnised..................................... 5.
(a)
Full name of the officiating priest.......................................... (b) His a g e
.............................................. (c) Usual place of
residence............................................. (d)
Address.............................................. (e) Signature of the officiating
priest with d a te ........................... VERIFICATION We
...............................................................................
(the husband) and ...................................
.................................... (the wife), do hereby verify that the
particulars of our marriage given above are true to the best of our knowledge
and belief. Signed and verified th is day of 19 (1)
(Husband) (2)
..............................................(Wife).The
Rajasthan Hindu Marriage Registration Rules, 1957
Government.