Section 21(1) in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970
(1)On receipt of an informal proposal from an intending suitor the Superintendent shall supply him with two copies of form of the suitors proposal for marriage, on payment of the price, if any, fixed in by the Director. These forms will be returned to the Superintendent duly filled in by the suitor with necessary enclosures.
