Section 10 in The Orissa Special Marriage Rules, 1955

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The following fees shall be levied by the Marriage Officers-

		Rs.
(i)	For every notice of intended marriage or application for theregistration of marriage (to be paid by the parties to themarriage)	3
(ii)	For recording an objection (to be paid by the objector)
(iii)	For every enquiry into an objection (to be paid by theobjector)	50
(iv)	For every notice and for every summons to a witness to appearand give evidence or to produce a document (to be paid by theobjector)	8
(v)	For solemnising or registering a marriage (to be paid by theparties to the marriage)	10
(vi)	For a certified copy of an entry-
	(a) in the Marriage Notice Book other than an entry relatingto an objection, or
	(b) in the Marriage Certificate Book (to be paid by theapplicant)	2
(vii)	For a certified copy of an entry in the Marriage Notice Bookother than a notice or of any other proceedings not alreadyprovided for (to be paid by the applicant)	2
(viii)	For solemnising a marriage at any place outside the office ofthe Marriage Officer in addition to the fee in entry (v) to bepaid by the parties to the marriage)	10

Note - This fee may be appropriated by the Marriage Officer. No Travelling or other allowances shall, however be claimed in addition.

(ix)	For making a search (to be paid by the applicant-
		Rs.	a.	p.
(a)	if the entry is of the current year	0	8	0
(b)	if the entry is related to any previous year or years for eachyear of search	1	0	0

The fees prescribed above shall be paid either in person or remitted by money-order to the Marriage Officer.

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