Section 49 in Revised Rules Under Sections 18 and 24 of the Bengal Mohammadan Marriages and Divorce Registration Act, 1876
49.
Besides the fees leviable under Section 16 of the Act, a fee of eight annas may be charged for extracts and copies of orders and records not otherwise provided for in the law.NotificationNotification No. 6563/R., dated the 24th September, 1913. - In exercise of the powers conferred on him by Section 24 of the Bengal Mohammadan Marriages and Divorces Registration Act, 1876 (Bengal Act I of 1876), and in supersession of all previous rules on the subject, the Lieutenant-Governor in Council is pleased to make the following Rules for the guidance of the Permanent Committee for the supervision of Mohammadan Registrars appointed under the said Act and of Kazis appointed under the Kazis Act, 1880 (XII of 1880):-
