Section 10 in The U.P. Hindu Marriage Registration Rules, 1973
10. [ Fees. [Substituted by Notification No. 1346/VII-AM-664-55, dale April 10, 1980.]
(1)The fee for entertaining an application for registration of a marriage shall be-(i)Rs. 2.00, if the application for registration of a marriage is made within two months of the date of its solemnization;(ii)Rs. 4.00, if the application for registration of a marriage is made after two months of the date of its solemnization and shall be paid to the Registrar either in cash or by money order.(2)Certified extract from the Hindu Marriage Register shall, on an application to the Registrar or Registrar General, be given by him on payment of a fee of Rs. 2.00.(3)For making a search, the fee shall be-(i)if the entry relates to the current year Re. 1.00.(ii)if the entry relates to the immediately previous year Rs. 1.50(iii)if the entry relates to the year before that, Rs. 2.00 and so on, with an addition of 50 P. for each year.]
