Section 15 in Assam Moslem Marriages and Divorces Registration Act, 1935
15. Fees for searches and copies.
- Every Registrar of a district and every Moslem Registrar shall, for the purposes of this Act, be entitled to levy the following fees :-(1)for every search or permission to search in any index or register under his charge-four annas ;(2)for every certified copy of any entry in a register ether than the hrst copy referred to in section 11 of this Act- one rupee.
