Section 6(1) in The Orissa Special Marriage Rules, 1955
(1)Where an objection to the solemnisation of an intended marriage together with the fees prescribed therefor in Rule 16 has been received and recorded by the Marriage Officer he shall, unless by an order in writing recorded in the Marriage Notice Book he rejects the objection summarily on the ground that the objection does not contravene any of the conditions laid down in Section 4, enquire into the objection on a day to be fixed by him, not later than thirty days from the date of receipt of such objection. He shall also send a copy of the objection to the parties to the intended marriage giving them notice of the date and time fixed for the enquiry in Form II.
