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State of Odisha - Section

Section 16 in The Orissa Special Marriage Rules, 1955

16.

The Books and forms shall be prescribed as given below :
(i) Marriage Notice Book Permanent
(ii) Declaration Permanent
(iii) Marriage Certificate Book Permanent
(iv) Index Permanent
(v) Refusal register 12 years
(vi) Notice of Registration 12 years
(vii) Notice of objection and enquiry 12 years
(viii) Receipt Book 3 years
Form I[See Rule 5]Marriage Notice BookMale Female
(1)Names of parties
(2)Whether-UnmarriedDivorcedWidower, or widow
(3)Age
(4)Occupation
(5)Present address
(6)Permanent address
(7)Length of residence
(8)Date of notice
(9)Nature of objection
(10)Remarks
(11)Signature of Marriage Officer with dateForm II[See Rule 6 (1)]NoticeBefore the Marriage officer.............(Place)In the matter of the Special Marriage Act, 1954, and in the matter of the intended marriage/application to register the marriage between-
ABandCDEF (Give namesand address)Objector
ToWhereas notice of an intended marriage/an application for the registration of the marriage between AB and CD was received by the Marriage Officer on..............Whereas EF has preferred certain objections (set out overleaf) to the solemnisation/registration of the marriage; andWhereas the Marriage Officer will hold an enquiry into the matter of the said objections on..............day of..........20.....at his office;You are hereby required to be present at ...................a.m./p.m. on the said day together with all documents on which you rely and any witness or witnesses whom you may desire to be examined on your behalf.Take notice that in default of your appearance on the aforesaid day, the inquiry will be made and decided in your absence.Should you apprehend that your witness will not attend unless summoned by the Marriage Officer, you should apply to the Marriage Officer for the issue of such summons sufficiently early together with the prescribed process fee and the resonable expenses of travelling and subsistence of the witness.Given under my hand and seal.Station :Date :Signature Marriage OfficerSeal(Set out the objection on the reverse of this notice)Form III[See Rule 6 (2)]Summons to witnessBefore the Marriage Officer..............(Place)In the matter of the Special Marriage Act, 1954, andIn the matter of the intended marriage/application to register the marriage between-
ABandCDEF Give namesand addressObjector
Whereas your attendance is required to give evidence on behalf of..........in the above matter, you are hereby required to appear personally before me or to cause to be produced before me the document specified hereunder, on the day of 20.at a.m./p.m. A sum of Rs........being your travelling and other expenses for one day is herewith sent.If you fail to comply with this summons without lawful cause you will be subject to the consequences of non-attendance laid down in Rule 12 of Order XVI of the Code of Civil Procedure, 1908.Take notice that in default of your appearance on the aforesaid day, the inquiry will be made and decided in your absence.Given under my hand and seal.
Station  
Date : Marriage Officer
Seal :  
Form IV[See Rule 6 (f)]
Serial No. Names of parties Reasons for refusal Date of communication of order Date of filing appeal if any, and the result ofsuch appeal
1 2 3 4 5
         
PlaceDateSignature of Marriage OfficerForm V[See Rule 7 (1)]Application for registration of a marriage under Section 15 of the Special Marriage Act, 1954 (Act 43 of 1954)