Section 5(2) in The Maharashtra Regulation Of Marriage Bureaus And Registration Of Marriages Act, 1998
(2)The Registrar shall, on receiving an application under sub-section (1), after scrutiny of such application and verifying the prescribed documents, register such marriage bureau and grant a certificate of registration to such bureau, in the prescribed form. The registration certificate so granted shall be displayed prominently by such bureau in its registered office premises.
