The Foreign Marriage Act, 1969

10.Procedure on receipt of objection.-

(1) if an objection is made under section 8 to an intended marriage, the Marriage Officer shall not solemnize until he has inquired into the matter of the objection in such manner as he thinks fit and is satisfied that it ought not to prevent the solemnization of the marriage or the objection is withdrawn by the person making it.

(2) Where a Marriage Officer after making any such inquiry entertains a doubt in respect of any objection, he shall transmit the record with the such statement respecting the matter as he thinks fit to the Central Government; and the Central Government, after making such further inquiry into the matter and the after obtaining such advice as it thinks fit, shall give its decisions thereon in writing to the Marriage Officer, who shall act in conformity with the decision of the Central Government.