Section 15 in The Assam Muslim Marriages And Divorces Registration Act, 1935
15. Fees for searches and copies
Every Registrar of a district and every Muslim Registrar shall, for the purposes of this Act, be entitled to levy the following fees:--(1)for every search or permission to search in any index or register under his charge—Rupees ten;(2)for every certified copy of any entry in a register other than the first copy referred to in section 11 of this Act—Rupees thirty.
