Section 34 in The Orissa Muhammedan Marriages and Divorces Registration Rules, 1976
34. Refusal of registration.
- The circumstances under which registration of a marriage or divorce should be refused are as follows :(1)If the marriage or divorce was not effected within the jurisdiction of the Marriage Registrar to whom application for registration is made.(2)If the application is not made by the person specified in Section 8.(3)If the application has been made after the expiry of one month from the date on which the marriage or divorce was effected.(4)If all the persons required by Section 11 to sign the entry in the proper register fail to appear within the time limit for such appearance by the Muhammedan Registrar under Rule 24.(5)If the Muhammedan Registrar fails to satisfy himself that tile marriage or divorce was effected by the person or persons by whom it is represented to have been effected.(6)If the Muhammedan Registrar fails to satisfy himself as to the identify of the persons appearing before him and alleging that the marriage has been effected.(7)In the case of any person, appearing as the representative of the man or woman whether he appears as guardian or as agent, the Muhammedan Registrar fails to satisfy himself of the tight of such person to appear.(8)If one of the parties applying for registration of marriage, or if the man applying for the divorce, appears to be of unsound mind.
