Section 6(2) in The Orissa Special Marriage Rules, 1955
(2)At the time of recording the objection, the Marriage Officer shall ascertain from the objector whether he has any document on which he relies or whether he desires any witness or witnesses to be examined on his behalf. If the objector states that he has, the Marriage Officer shall require the objector to produce the documents or the witnesses on the day fixed for the enquiry. If necessary and the objector so desires the Marriage Officer shall issue summons to the witnesses cited by the objector in Form III, on payment of process fees prescribed therefor in Rule 10 and the reasonable expenses of travelling and subsistence allowances to the witnesses. The enquiry relating to the objection including the production of documents and the examination of witnesses shall be completed and the decision of the Marriage Officer arrived at within the period of thirty days specified in Section 8. If either the documents are not produced or the witnesses do not turn up in time, the Marriage Officer may take a decision without waiting for them, subject however to the provision of Section 9 of the Act.
