Section 25 in Revised Rules Under Sections 18 and 24 of the Bengal Mohammadan Marriages and Divorce Registration Act, 1876
25.
The Mohammadan Registrar shall satisfy himself whether or not a divorce, other than the kind known, as khula, was effected by the man by whom it is represented to have been effected by examining that man; and if he be of the Shia sect, by also examining the two witnesses to the divorce being effected.
