Section 6(1) in The Orissa Hindu Marriages Registration Rules, 1960
(1)An application for registration of particulars relating to a marriage shall be made to the Registrar in Form 'B' Such application shall be signed by the parties to the marriage and by the officiating priest, if any, and where the bride shall not have completed the age of eighteen years, it shall, in addition, be signed by her guardian in marriage, if any, with whose consent the marriage was solemnised.
