Section 9 in The Bengal Mohammadan Marriages and Divorces Registration Act, 1876
9. Duties of Mohammadan Registrar on application.
- On application being made to a Mohammadan Registrar for registration under this Act of a marriage or divorce within one month of the marriage or divorce being effected, and not otherwise and on payment to him of a fee of one rupee, the Mohammadan Registrar shall-(a)satisfy himself whether or not such marriage or divorce was effected by the 'person or persons by whom it is represented to have been effected;(b)satisfy himself as to the identity of the persons appearing before him and alleging that the marriage or divorce has been effected;(c)in the case of any person appearing as representative of the man or woman (whether he appears as guardian or vakil), satisfy himself of the right of such person to appear.If the Mohammadan Registrar be satisfied on the above points, and not otherwise, he shall make an entry of the marriage or divorce in the proper register: Provided that no such entry shall be made otherwise than in the presence of very person who, by section eleven of this Act, is required to sign such entry.
