Section 15 in The Orissa Muhammedan Marriages and Divorces Registration Act, 1949
15. Index may be inspected and copies of entries in registers taken.
(1)Subject to the previous payment of the fees provided in Section 16 the index, whether it be in the office of the Muhammedan Registrar or of the Registrar of the district, and the copies of entries in such index, which are filed in the office of the Registrar of the district under the provisions of Section 22, shall at all times be open to Inspection by any person applying to inspect the same.(2)Copies of entries in any of the registers and of the certified copies of such entries which are filed in the office of the Registrar of the district under Section 22 shall be given to all persons applying for such copies.(3)Such copies shall be signed and sealed by the Registrar of the district or by the Muhammedan Registrar, as the case may be.
