Section 19(2) in Rajasthan Compulsory Registration of Marriages Act, 2009
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provided for all or any of the following matters, namely:-(a)the form of memorandum;(b)fee to be accompanied with the memorandum;(c)the form of the certificate of the marriage;(d)the form of the Register and the manner in which such register shall be maintained;(e)other record which shall be kept and maintained by the Registrar and the form and manner in which such record shall be maintained.(f)fee for the inspection of the register and other records;(g)the form of the application and the fee for grant of the certified copies of the extracts of the register and other records.(h)any other matter which is to be or may be prescribed by the State Government for carrying out the purposes of this Act.
