Section 5(3) in Muslim Personal Law (Shariat) Application (Kerala) Rules, 2018
(3)If on enquiry, the prescribed authority satisfies that the declaration furnished by the party are true and correct, he shall issue a Certificate of Declaration in a stamp paper in Form III within 45 days from the date of receipt of Form I. The stamp paper shall be of the value of Rs. 50 and shall be produced by the party.
