Section 36 in Revised Rules Under Sections 18 and 24 of the Bengal Mohammadan Marriages and Divorce Registration Act, 1876
36. In what case fees may be refunded.
- Fees paid under Section 9 shall not be refunded unless registration is refused for one of the reasons numbered (1), (2), (3) and (8) in Rule 33. Fees and travelling allowances paid for the attendance of Mohammadan Registrar at the celebration of marriage shall be refunded only in cases where the Mohammadan Registrar does not attend. Fees paid for searches in the registers and indexes, or for copies of entries, shall be refunded only when the searches are not made or the copies not given.
