Section 8(3) in The Orissa Hindu Marriages Registration Rules, 1960
(3)If the notice referred to in Sub-rule (1) cannot be served due to any laches on the part of the parties to the marriage or if any objection is filed by any such party or by his or her guardian to whom the notice has been issued or if the Registrar is not satisfied about the identity of the parties or about due solemnisation of the marriage in accordance with the provisions of the Act, he shall, by an order in writing, refuse to enter the particulars relating to the marriage in the register.
