Section 28 in Revised Rules Under Sections 18 and 24 of the Bengal Mohammadan Marriages and Divorce Registration Act, 1876
28.
In the case of any person appearing as the representative of the man or woman (whether he appears as guardian or vakil), the Mohammadan Registrar shall satisfy himself of the right of such person to appear, by examining such person. If a vakil so appears, the Mohammadan Registrar shall further examine witnesses to the fact of the vakil having been duly authorized to appear.
