Section 8 in The Orissa Hindu Marriages Registration Rules, 1960
8.
(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.(2)On being satisfied about the due solemnisation of the marriage and regarding the identity of the parties thereto the Registrar shall enter the particulars relating to the marriage as given in the application in the register.(3)If the notice referred to in Sub-rule (1) cannot be served due to any laches on the part of the parties to the marriage or if any objection is filed by any such party or by his or her guardian to whom the notice has been issued or if the Registrar is not satisfied about the identity of the parties or about due solemnisation of the marriage in accordance with the provisions of the Act, he shall, by an order in writing, refuse to enter the particulars relating to the marriage in the register.(4)[ The order of the Registrar, shall be final.] [Substituted vide Orissa Gazette Extraordinary Part-III/1961.]
