Section 24 in The Bengal Muhammadan Marriages And Divorces Registration Act, 1876
24. State Government may prescribe rules. -
The [State] [Word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may from time to time prescribe such rules as [it] [Word substituted for the word 'he' by the Government of India (Adaptation of Indian Laws) Order, 1937.] thinks fit, provided that such rules be not inconsistent with any provision of this Act,-(a)for determining the qualifications to be required from persons to whom licenses under section 3 of this Act may be granted;(aa)[ for regulating the fee payable to a Muhammadan Registrar under section 9;] [Clause (aa) inserted by Bengal Act 6 of 1932.](aaa)[ for regulating the forms, contents and other particulars of notices under section 9A;] [Clause (aaa) inserted by Ben. Act 1 of 1935.](b)for regulating the attendance of Muhammadan Registrars at the celebration of marriages, and their remuneration for such attendance;(c)for regulating the grant of copies by Registrars and Muhammadan Registrars;(d)for regulating the payment by the Muhammadan Registrars of the cost of the seals, forms of registers, stationery and any other articles which may be supplied to them by the Government;(e)for regulating the application of the fees levied by Registrars of districts and Muhammadan Registrars under this Act; and(f)for regulating such other matters as appear to the [State] [Word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government necessary to effect the purposes of this Act.The [State] [Word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may from time to time cancel or alter any such rules.
