Section 48 in The Orissa Muhammedan Marriages and Divorces Registration Rules, 1976
48.
Applications for search in the records or for copies of extracts therefrom shall be made in writing. No stamps shall be required on such applications. Applications made to the District Registrar shall be entered in the register kept by him for that purpose. Applications made to the Muhammedan Registrar shall be filed by him, the date of application and the date on which a search was made or copy delivered, being noted on the back of the application. If the register from which an extract is required has been transferred to the District Registrar or other person under Section 23, the application, together with the prescribed fee, shall be forwarded by the Muhammedan Registrar to such District Registrar or other person at the expense of the applicants.
