Section 13 in The U.P. Hindu Marriage Registration Rules, 1973
13. Power of Registrar.
(1)If an application for registration of Marriage or fora certified extract from the Marriage Register is incomplete or defective in any respect or is not accompained by the fee specified in Rule 10, the Registrar shall require the applicant to remove the defect or pay the said fee, as the case may be, within such time as may be specified by him failing which the application shall be rejected.(2)If the Registrar receiving such application has no jurisdiction to receive the same, he shall return it to the applicant for being presented to the proper authority.(3)Where an objection to any application for registration is received by a Sub-Registrar, he shall refer the same to the Registrar of the district, who shall decide the same as also objections received by him after hearing the parties affected thereby and his decision subject to any decree or order of a competent court be final, in so far as the question of action on the application for registration is concerned.(4)The particulars of all applications which are returned or of which registration is refused as aforesaid shall be noted in a register in Form "C" of the Schedule appended to these rules.
