Section 7 in The Orissa Hindu Marriages Registration Rules, 1960
7.
If an application received by the Registrar is not accompanied by a treasury challan as aforesaid or is defective in any respect the Registrar shall refuse to entertain it unless the parties to the marriage deposit the said fee in treasury and produce the challan or remedy the defect, as the case may be, within such time as may be specified by the Registrar.
