Section 47 in Revised Rules Under Sections 18 and 24 of the Bengal Mohammadan Marriages and Divorce Registration Act, 1876
47.
Application for search in the records, or for copies of extracts therefrom, shall be made in writing; no stamps shall be required on such applications. Applications made to the District Registrar shall be entered in the register kept by him, for that purpose. Applications made to the Mohammadan Registrar shall be filed by him, the date of application and the date on which a search was made, or a copy delivered being noted on the back of the application. If the register from which an extract is required has been transferred to the District Registrar, or other person under Section 23, the application, together with the prescribed fee, shall be forwarded by the Mohammadan Registrar to such District Registrar or other person at the expense of the applicant.
