Section 5(5) in Bihar Marriage Registration Rules, 2006
(5)Where Marriage Registrar finds apparent objection in registering the marriage in any case, he shall record the objections on the application (Form A-2) and solicit guidance of Marriage Deputy Registrar General of his area. Such cases shall also be entered in the Marriage Register and objections shall be recorded in the relevant column. In such cases, Marriage Registration Number shall not be given at that instant. Marriage Registration Certificate shall also be not given at that time. The married couple shall be advised to appear before the Deputy Marriage Registrar General of the area.
