Section 15(1) in The Orissa Muhammedan Marriages and Divorces Registration Act, 1949
(1)Subject to the previous payment of the fees provided in Section 16 the index, whether it be in the office of the Muhammedan 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 22, shall at all times be open to Inspection by any person applying to inspect the same.
