Section 37 in The Orissa Muhammedan Marriages and Divorces Registration Rules, 1976
37. In what cases fees may be refunded.
- Fees paid under Section 9 shall not be refunded unless registration is refused for one of the reasons in Clauses (1), (2), (3) and (8) in Rule 34. Fees and travelling allowances paid for the attendance of Muhammedan Registrars at the celebration of marriages shall be refunded only in cases where the Muhammedan Registrar does not attend. Fees paid for searches in the registers and indexes or for copies of entries shall be refunded only when the searches are not made or the copies not given.
