Section 83 in The Indian Christian Marriage Act, 1872
83. Power to make rules.—
(1)The State Government may, by notification in the Official Gazette, make rules in regard to the disposal of the fees mentioned in section 82, the supply of register books, and the preparation and submission of returns of marriage solemnized under this Act.(2)Every rule made by the State Government under this section shall be laid, as soon as may be after it is made, before the State Legislature.
