Section 5(6) in The Maharashtra Regulation Of Marriage Bureaus And Registration Of Marriages Act, 1998
(6)Every marriage bureau shall conduct its activities as such bureau strictly as per the terms and conditions of the registration granted under sub-section (2) ; and contravention or non-compliance by a bureau with any of the provisions of this Act or the rules made there under or the terms and conditions subject to which the registration has been granted, shall make the registration of such bureau liable for cancellation and shall also constitute an offence making the bureau liable for punishment as provided in sub-section (2) of section 12:Provided that, registration of a bureau shall not be cancelled without giving a reasonable opportunity of being heard, to the concerned bureau.
