Section 7(2) in The Maharashtra Regulation Of Marriage Bureaus And Registration Of Marriages Act, 1998
(2)Where on further verification as provided in sub-section (1), the Registrar is satisfied that there is no objection to register the marriage, he may register the same. If in the opinion of the Registrar, the marriage is not fit for registration, he may pass an order of refusal in writing, recording the reasons therefor and then refer the matter, with all the relevant record and his report in the matter, to the Registrar General, within a period of seven days, from the date of the order of such refusal.
