Section 4 in The Orissa Hindu Marriages Registration Rules, 1960
4. [ [Substituted vide O.G.E. No. 996 dated 15.7.2006.]
The parties to the marriage duly solemnised in accordance with the provisions of the Act shall within a period of 30 days from the date of solemnisation of the marriage compulsorily submit the application in Form B before the Registrar for registration of the marriage.
