Section 7(1) in Revised Rules Under Sections 18 and 24 of the Bengal Mohammadan Marriages and Divorce Registration Act, 1876
(1)Licences to qualified persons who have been approved of as Mohammadan Registrars will be granted in the following form:-"Licence under Section 3, Act I (B. & O.) of 1876ToofCalcutta, the ................... 188................By virtue of the authority conferred upon His Honour the Lieutenant-Governor of Bengal by Act I (B. & O.) of 1876, you are hereby authorized to register, in the manner prescribed by the above Act, all Mohammadan marriages and divorces which shall be effected within...............on application being made to you for such registration.
