Section 35 in Revised Rules Under Sections 18 and 24 of the Bengal Mohammadan Marriages and Divorce Registration Act, 1876
35.
The reasons for refusal to register to be recorded under Section 20 shall be concisely and clearly stated in each particular case. When registration is refused under Clauses (5), (6) or (7) of Rule 33, the Mohammadan Registrar shall record the ground of his decision.
