Section 7 in Revised Rules Under Sections 18 and 24 of the Bengal Mohammadan Marriages and Divorce Registration Act, 1876
7. Form of licence.
(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.(2)It will be your duty carefully to observe the provisions of the abovementioned Act, and such Rules as may from time to time be prescribed by His Honour the Lieutenant-Governor in pursuance of the power conferred upon him by the above Act.(3)This licence shall continue in force until it is revoked or suspended by the said Lieutenant-Governor of Bengal.By order of His Honour the Lieutenant-Governor of Bengal.Secretary to the Government of Bengal.
