Section 13 in The Orissa Special Marriage Rules, 1955
13.
Copies of entries in the Marriage Certificate Book which Marriage Officers are required to send under Section 48 of the Act to the Registrar-General of Births, Deaths and Marriage shall be certified in Form VI and shall be sent once in every quarter of the year during the first week of January, April, July and October for entries relating to the proceeding quarter. Should no entries have been recorded In the Book during the preceding three months, a certificate to this effect shall be sent to the said Registrar-General.
