Section 15 in The Bengal Mohammadan Marriages and Divorces Registration Act, 1876
15. Index may be inspected and copies of entries in registers taken.
- Subject to the previous payment of the fees prescribed, the index whether it be in the office of the Mohammadan Registrar or of the Registrar of the district, and the copies of entries in such index, which are filed in the office of the Registrar of the district, under the provisions of section twenty-two of this Act, shall be at all times open to inspection by any person applying to inspect the same; and copies of entries in any of the registers, and of the certified copies of such entries, which are filed in the office of the Registrar of the district under Section 22 of this Act, shall be given to all persons applying for such copies.Such copies shall be signed and sealed by the Registrar of the district or by the Mohammadan Registrar as the case may.
