Section 25 in The Orissa Muhammedan Marriages and Divorces Registration Rules, 1976
25. Procedure before registration.
- The Muhammedan Registrar shall satisfy himself whether or not a marriage was effected by the persons by whom it is represented to have been effected in the following manner :(a)by examining the parties to the marriage, or if either or both of them are minors, their lawful guardians. If the woman be a purdahnashin her duly authorised agent shall be examined instead of the woman;(b)by examining the two witnesses who were present at the marriage.
