Chhattisgarh Anand Marriages Registration Rules, 2016

Chhattisgarh Anand Marriages Registration Rules, 2016

Published vide Notification No. 979/281/21-B/C.G./16, dated 29.1.2016

Last Updated 20th September, 2019 [cg253]

Notification No. 979/281/XXI-B/C.G./16. - In exercise of the powers conferred by Section 6 of the Anand Marriage Act, 1909 (No. 7 of 1909), the State Government, hereby, make the following rules relating to registration of Marriage Ceremony (commonly know as Anand Karaj) customary among Sikhs, namely :-

1. Short title and commencement. - (1) These rules may be called the Chhattisgarh Anand Marriages Registration Rules, 2016.

(2) These rules shall come into force on such date as the State Government may by notification in the Official Gazette appoints.

2. Definitions. - In these rules, unless the context otherwise requires,-

(a) "Act" means the Anand Marriage Act, 1909 (7 of 1909);

(b) "Anand Marriage" means Anand Marriage commonly known as Anand Karaj, solemnized under the Act;

(d) "Form" means the Form Appended to these rules;

(e) "Register" means a register of Anand Marriage maintained by the Registrar in Form-I;

(f) "Registrar" means the Registrar of Marriage authorised under rule 3.

3. Authorisation for registration of marriages. - The State Government may, by notification, authorize officers, for the purpose of registration of marriages under the Act, to also act as,-

(a) District Registrar for the district, specified in that notification; and

(b) a Registrar of marriages for the areas, specified in that notification.

4. Jurisdiction. - The Anand Marriage shall be registered with the Registrar within whose jurisdiction such marriage is solemnized.

5. Maintenance of register of marriages. - The Registrar shall maintain Register of Anand Marriage in Form-I.

6. Procedure for registration. - (1) The parties to the Anand Marriage shall prepare a memorandum in duplicate in Form-II along with documents, to prove the solemnization of the marriage to the satisfaction of the Registrar, and submit it to the Registrar along with registration fee of rupees fifty within a period of thirty days from the date of solemnization of their marriage :

Provided that for registration of marriages solemnized before the commencement of these rules, said memorandum and documents shall be submitted along with the fee 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 marriage and shall have signature of at least two other persons who have witnessed the marriage.

(3) The parties to the marriage, who have not registered their marriage within the period specified under sub-rule (1) may get their marriage registered by submitting the memorandum to the Registrar in Form-II and a Declaration in Form-Ill along with documents, to prove the solemnization of the marriage to the satisfaction of the Registrar, and registration fee of rupees two hundred :

Provided that such Declaration shall be attested by a Gazetted Officer or Member of Parliament or Member of Legislative Assembly or Councillor or of a Local Self Government Institution or Notary.

7. Verification and registration of marriage. - (1) Where on verification and scrutiny of the memorandum and documents received under sub-rule (1) or sub-rule (3) of rule 6, the Registrar is satisfied that the marriage has been solemnized, he may enter the particulars of the marriage in the register and issue a Certificate of Anand Marriage in Form-IV.

(2) If 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 witnesses testifying the solemnization of the marriage is not established; or

8. Refusal of registration of anand marriage. - The Registrar may, for the reasons to be recorded in writing refuse the registration of marriage, if the parties to the marriage fail to comply with the direction issued by him under sub-rule (2) of rule 7.

9. Correction of the entries in the register. - The Registrar may on an application made to him by any party to the marriage, if satisfied that there is typographical or clerical mistakes in the entries made in the register or on the Certificate of Registration in relation to the name, age or date of marriage, make suitable corrections with previous sanction of the District Registrar and affix his signature to each such correction.

10. Appeal. - (1) Any person 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 District Registrar may entertain an appeal made to it after the expiry of the said period of three months if it is satisfied that the appellant has sufficient cause for not preferring the appeal within that period.

(2) The District Registrar shall, after giving opportunity of hearing to the parties concerned, dispose of the appeal within a period of fifteen days.

11. Filing 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 original of the memorandum received by the Registrar and duplicate copies forwarded to the District Registrar shall be retained in their offices.

(3) The Registrar shall also forward particulars of the corrections made under rule 9 with the date of correction and a copy thereof to the District Registrar.

Form-I

[See Rule 5]

Register of Anand Marriages

1. Date of Marriage ;

2. Place of Marriage : (specify hall, auditorium etc.)	Local area	Village	Taluk	District

Signature of the Husband

Photo of the
Husband to
be affixed

Photo of the
Wife to be
affixed

Signature of the wife

3. Details of Parties to the Marriage (As on the date of marriage)

Details	Husband	Wife
(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
(i) Name of mother (i) Age (ii) Address

*Put ( ) mark on whichever is applicable.

4. Witness of solemnization of marriage

1. (a) Name :

(b) Address ;

2. (a) Name;

(b) Address :

SPACE FOR OFFICE USE

5. Date of Receipt of memorandum....................................

6. Details of Documents/records/proof of marriage required under rule 6 :

Date :
Registrar
Registration No.............../(Year)	Date..........................
	Registrar

Form-II

[See Rule 6(1)]

Memorandum for Registration of Anand Marriage

1. Date of Marriage ;

2. Place of Marriage : (specify hall, auditorium etc.)	Local area	Village	Taluk	District

3. Details of Parties to the Marriage (As on the date of marriage)

Details	Husband	Wife
(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) Signature with date
(h) Name of father or guardian and the relationship (i) Age (ii) Address Signature with date (if he is consenting party)
(i) Name of mother (i) Age (ii) Address Signature with date (if she is consenting party)

*Put ( ) mark on whichever is applicable.

4. Witness of solemnization of marriage

1. (a) Name :

(b) Address ;

2. (a) Name;

(b) Address :

5. Details of Documents/records/proof of marriage required under rule 6 :

Declaration of the Parties

We .............................................................. do hereby declare that the details shown above are true to the best of our knowledge and belief.

Signature of the Parties :

Place :	1. Husband
Date :	2. Wife

(For Office Use)

Received by Post/in Person on...........................

Registrar

Registered in the Registrar of Marriage (Common) on.................................................................as Regn. No..................

Registrar

Form-III

[See Rule 6(3)]

Declaration

We, .................(Name of the husband and wife) do hereby declare that our marriage was solemnized on.............(Date of Marriage) at...........(place of marriage). The memorandum for registration of marriage could not be submitted within the 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 or 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.

Form-IV

[See Rule 7]

Government Of....................

Department of...........................

Certificate of Marriage

Certificate No............

Dated...........

This is to certify that the following information has been taken from the Register of Anand Marriages maintained in Form No. I in the Officers of the Registrar of.....................(local area).

1. Date of Marriage........................

2. Place of Marriage..............................(as in Form No. I)

3. Details of parties to the marriage_________________________________

Details	Husband	Wife
(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 (ii) Guardian
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.........


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