6. Procedure after notice .-(1) As soon as the notice is received by the Marriage Officer, a distinctive serial number shall be entered on it and such number and the date of receipt of the notice shall be attested by the signature of the Marriage Officer.
(2)If the notice is in conformity with the requirements of the Act, it shall be entered in the Marriage Notice Book which shall be a bound volume, the pages of which are machine numbered consecutively with a normal index attached.(3)If the notice is not in conformity with the requirements of the Act, it shall be rectified by the parties if they are present, or returned to them by post for rectification and retransmission within a date to be fixed for this purpose, if they are not present.(4)The Marriage Officer shall have every item of rectification attested by both the parties.
