Section 33 in Revised Rules Under Sections 18 and 24 of the Bengal Mohammadan Marriages and Divorce Registration Act, 1876
33. Refusal to register.
- The circumstances under which registration of marriage or divorce should be refused are as follows:-(1)If the marriage or divorce was not effected within the jurisdiction of the Marriage Registrar to whom application for the registration is made.(2)If the application is not made by the persons specified in Section 8 of the Act.(3)If application has been made after the expiry of one month from the date on which the marriage or divorce was effected.(4)If all the persons required by Section 11 to sign the entry in the proper register fail to appear within the time limit for such appearance by the Mohammadan Registrar under Rule 23.(5)If the Mohammadan Registrar fail to satisfy himself that that marriage or divorce was effected by the person or persons by whom it is represented to have been effected.(6)If the Mohammadan Registrar fail to satisfy himself as to the identity of the persons appearing, before him and alleging that the marriage has been effected.(7)In the case of any person appearing as the representative of the man or woman (whether he appears as guardian or as vakil, if the Mohammadan Registrar fail to satisfy himself of the right of such persons to appear.(8)If one of the parties applying for registration of marriage, or if the man applying for the divorce, appears to be of unsound mind.
