Section 16 in The Orissa Muhammedan Marriages and Divorces Registration Act, 1949
16. Fees for inspection and copies.
- Every Registrar of a district and every Muhammedan Registrar shall, for the purposes of this Act, be entitled to levy the following fees :(a)for every inspection or permission to inspect any index or register under his Charge-Four annas;(b)for every certified copy of any entry in register other than the first copy referred to in Section 12-One rupee.
