Section 20 in Revised Rules Under Sections 18 and 24 of the Bengal Mohammadan Marriages and Divorce Registration Act, 1876
20. Fees.
- Mohammadan Registrars are at liberty to make their own terms as regards the extra fees to be given them for attending marriages or divorces.They are prohibited from demanding fees beyond the following scale for attending at a marriage or other ceremony.Rupees 3 plus travelling allowance at the rate of three annas a mile.
