Section 13(1) in The U.P. Hindu Marriage Registration Rules, 1973
(1)If an application for registration of Marriage or fora certified extract from the Marriage Register is incomplete or defective in any respect or is not accompained by the fee specified in Rule 10, the Registrar shall require the applicant to remove the defect or pay the said fee, as the case may be, within such time as may be specified by him failing which the application shall be rejected.
