Section 9(1) in The Orissa Muhammedan Marriages and Divorces Registration Act, 1949
(1)Every application for registration under Section 8 shall be made within one month from the date of marriage or divorce and on payment to him of a fee of one rupee, the Muhammedan Registrar shall-(a)satisfy himself whether or not such marriage or divorce was effected by the person or persons by whom it is represented to have been effected;(b)satisfy himself as to the identity of the persons appearing before him and alleging that the marriage or divorce has been effected;(c)in the case of any person appearing as representative of the man or woman (whether he appears as guardian or agent), satisfy himself of the right of such person to appear.
