Section 7 in The Delhi Anand Marriages Registration Rules, 2018
7. Verification and registration of marriage.
(1)Where on verification and scrutiny of the memorandum and documents received under sub-rule (1) or sub-rule (3) of Rule 6, the registrar is satisfied that the marriage has been solemnized, he shall enter the particulars of the marriage in the register and issue a certificate of Anand Marriage in Form-IV.(2)Where the registrar has reasons in to believe that -(a)The marriage between the parties has not been performed in accordance with Anand Marriage Ceremony; or(b)The identity of the parties or the witness testifying the solemnization of the marriage is not established; or(c)The documents tendered before him do not provide the marital status of the parties, he may, call upon the parties to produce such further information or documents as he may deem necessary for establishing the identity of the parties and the witnesses or correctness of the information presented to him within a period of thirty days from date of receipt of memorandum.
