Section 8(1) in The Orissa Hindu Marriages Registration Rules, 1960
(1)When an application for registration of a Hindu marriage is presented before the Registrar, the Registrar shall, except when both the parties to the marriage and their guardians, if any, appear before him personally and are identified to his satisfaction, give notice of the application in Form 'C' to the parties concerned and to their guardians, if any, by registered post and make such summary enquiry as he thinks fit regarding solemnisation of the marriage. In holding such enquiry the Registrar may require the parties to the marriage to be identified to his satisfaction.
