Section 5(2) in Muslim Personal Law (Shariat) Application (Kerala) Rules, 2018
(2)The party shall produce a Certificate obtained from the Jama-ath concerned as well as a caste certificate obtained from the revenue authorities and other sufficient evidence to prove age and competency of the party as required under section 3 of the Act and shall produce three passport size photographs to affix the same in the space provided for in Forms appended to these rules.
