Section 6 in Bihar Marriage Registration Rules, 2006
6. Disposal of objections related to Registration by Marriage Deputy Registrar General.
- In cases where guidance is solicited by the Marriage Registrar from Marriage Deputy Registrar General under Rule 5(5), he shall examine the objections received, after hearing the couple and their witnesses and making necessary inquiry, in the light of the provisions of marriage law applicable to them and shall record his finding in writing and he will send his finding to the Marriage Registrar, a copy of which shall be provided to the married couple.
