Section 7(4) in Haryana Compulsory Registration of Marriages Act, 2008
(4)Where on scrutiny of documents presented to him or on further verification as provided in sub section (3), the Registrar concerned is satisfied that there is no objection to register the marriage, he shall register the same within the period as may be prescribed. If in the opinion of the Registrar, the marriage is not fit for registration, he shall pass an order of refusal in writing, after recording the reasons therefore and send the duplicate copy thereof to the District Registrar.
