Section 5(1) in The Orissa Special Marriage Rules, 1955
(1)The Marriage Officer on receipt of such notice shall scrutinise if the notice is in conformity with the requirements of the Act and if so shall assign to it distinctive serial number which shall run concurrent with the calendar year and put the date of receipt and his signature and designation under it and shall enter it in the Marriage Notice Book in Form I which shall be a bound book the pages of which are machine numbered consecutively with a nominal index attached to it. If the notice is not in conformity with the requirements of the Act, it shall be got rectified if the parties are present or returned to them by registered post forthwith for rectification and retransmission within a date to be fixed. Any erasure or alteration in a notice shall be attested by the full signatures of both the parties to the notice.
