Section 5(7) in The Maharashtra Regulation Of Marriage Bureaus And Registration Of Marriages Act, 1998
(7)Any person or bureau aggrieved by the order of the Registrar refusing to register or renew the registration of the bureau or cancelling the registration may appeal against such order to the Registrar General, in the prescribed manner, and the provisions of sections 7, 8 and 9 relating to appeal against the order of refusal to register a marriage shall, mutatis mutandis, apply to such appeal.
