Section 6 in The Orissa Special Marriage Rules, 1955
6.
(1)Where an objection to the solemnisation of an intended marriage together with the fees prescribed therefor in Rule 16 has been received and recorded by the Marriage Officer he shall, unless by an order in writing recorded in the Marriage Notice Book he rejects the objection summarily on the ground that the objection does not contravene any of the conditions laid down in Section 4, enquire into the objection on a day to be fixed by him, not later than thirty days from the date of receipt of such objection. He shall also send a copy of the objection to the parties to the intended marriage giving them notice of the date and time fixed for the enquiry in Form II.(2)At the time of recording the objection, the Marriage Officer shall ascertain from the objector whether he has any document on which he relies or whether he desires any witness or witnesses to be examined on his behalf. If the objector states that he has, the Marriage Officer shall require the objector to produce the documents or the witnesses on the day fixed for the enquiry. If necessary and the objector so desires the Marriage Officer shall issue summons to the witnesses cited by the objector in Form III, on payment of process fees prescribed therefor in Rule 10 and the reasonable expenses of travelling and subsistence allowances to the witnesses. The enquiry relating to the objection including the production of documents and the examination of witnesses shall be completed and the decision of the Marriage Officer arrived at within the period of thirty days specified in Section 8. If either the documents are not produced or the witnesses do not turn up in time, the Marriage Officer may take a decision without waiting for them, subject however to the provision of Section 9 of the Act.(3)On the day fixed for enquiry or on any adjourned date, the Marriage Officer shall record in his own hand the evidence given in the course of the enquiry, his decision on the objection and the reasons therefor.(4)If the Marriage Officer is satisfied that the objection is baseless, he shall register the marriage, otherwise the registration shall be refused and the reasons for such refusal shall be entered in the register of refusals, which shall be maintained by him in Form IV. The order shall be communicated to the parties concerned, including the objector.
