Section 7(3) in The M.P. Compulsory Registration of Marriages Rules, 2008
(3)Where on further verification as provided in sub-rule (2), the Registrar of Marriages is satisfied that there is no objection to register the marriage, he may register the same, and if in his opinion, the marriage is not fit for registration, he may pass an order of refusal in writing recording the reasons therefor.
