Section 7(2) in The M.P. Compulsory Registration of Marriages Rules, 2008
(2)Where the Registrar of Marriages, before whom the memorandum is submitted, on scrutiny of the documents submitted with the memorandum, or on the other facts noticed or brought to his notice is satisfied or has reason to believe that,-(a)the marriage between the parties is not performed in accordance with any law for the time being in force; or(b)the marriage between the parties is not performed in accordance with the personal law of the parties; or(c)the identity of the parties or the witnesses or the persons testifying the identity of the parties and the solemnization of the marriage is not established beyond reasonable doubt; or(d)the documents tendered before him do not prove the marital status of the parties, he may, after hearing the parties and recording the reasons in writing refuse to register the marriage and may,-(i)call upon the parties to produce such further information or documents as deemed necessary for establishing the identity of the parties and witnesses or correctness of the information or documents presented to him; or(ii)if deemed necessary, refer the papers for verification to the local police station within whose jurisdiction the parties reside.
