Section 4 in Muslim Personal Law (Shariat) Application (Kerala) Rules, 2018
4. Fee for filing declaration.
(1)The prescribed authority shall realise an amount of Rs.100 by way of fee for obtaining Certificate of declaration. The fee shall be paid either in cash or by way of treasury chalan and in the latter case the fee receipt shall be attached along with Form I. The prescribed authority shall give a cash receipt for the payment.(2)As soon as a Form I under rule 3 has been received by the prescribed authority, he shall enter the necessary particulars in a Register kept for the purpose in Form II with number and date of receipt of the Form I and shall be countersigned by the dated signature and seal of the prescribed authority.
