Section 7 in The Orissa Special Marriage Rules, 1955
7.
(1)An application under Section 16 for the registration of a marriage celebrated in other forms shall be in Form V.(2)Such application shall be presented to the Marriage Officer by any one of the parties in person or sent to him by registered post along with fees prescribed therefor in Rule 10.(3)Notice of the application under Sub-rule (1) be given by the Marriage Officer by exhibiting a true copy thereof under his seal and signature in a conspicuous place outside his office. The notice shall also state that objections, if any, to the registration of the marriage may be preferred by any person in writing the Marriage Officer within thirty days from the date on which the notice is exhibited.(4)Any objection received within the said period together with the fees prescribed therefor in Rule 10 shall be recorded and the enquiry in respect thereto made as nearly as possible in the manner prescribed in Rule 6.
