Section 49(13) in The Orissa Muhammedan Marriages and Divorces Registration Rules, 1976
(13)Remarks of the District Registrar..........Form 'B'[See Rule 9]Licence under Section 3 (Orissa Act VII of 1959)ToBy virtue of the authority conferred upon the State Government by Orissa Act VII of 1949 you are hereby authorised to register, in the manner prescribed by the above Act, all Muhammedan marriages and divorces on application made to you for such registration.
