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Union of India - Section
Section 15 in The Foreign Marriage Rules, 1970
15. [ Scale of fees
.-The matters in respect of which fee is leviable and the amount of fee payable therefore shall be as specified in the Table below-:-TABLE| Matter in respect of which a fee is leviable | Amount of fee (in Rupees) | |
| 1 | 2 | |
| (i) | For every notice of an intended marriage | 120,00 |
| (ii) | For publication on notice | Actual charges |
| Note. - A suitable amount will be taken as an advance towards cost of publication of notice in newspapers. | ||
| (iii) | For receiving and processing or dealing with an objection | 300.00 |
| (iv) | For solemnizing a marriage | 240.00 |
| (v) | For solemnizing a marriage at a place referred to in rule 9(c) | 90.00 |
| Note. - This will be in addition to the fee referred to in item(iv)above | ||
| (vi) | For receiving notice of a caveat | 240.00 |
| (vii) | For certificate by Marriage Officer of notice having been given and posted up | 45.00 |
| (viii) | For a certified copy of reasons recorded under section 11 or section 17 for refusal to solemnize or, as the case may be for refusal to register, a marriage | 25.00 |
| (ix) | For certified copy of an entry :- | |
| (a)in the marriage Notice Book | 25.00 | |
| (b)in the Marriage Certificate Book | 25.00 | |
| (x) | For certification of a document referred to in sub-section(1) section 24 | 10.00 |
| (xi) | For making a search:- | |
| (a)if the entry is of the current year | 25.00 | |
| (b)if the entry relates to any previous year or years | 45.00 |