Section 49 in The Orissa Muhammedan Marriages and Divorces Registration Rules, 1976
49.
A call for information from any Court, shall if it necessitates search in the registers, be accompanied by the necessary as or search. Officers of Government shall be permitted to inspect the registers without fee, but it the production of a register in any Court is required, it shall be produced by the Muhammedan Registrar or other officer whom the District Registrar may depute for the purpose, who will be entitled to claim payment of his expenses like any other witness.Two rupees may be charged for extracts and copies of the orders and records not otherwise provided for in the law.Form 'A'[See Rule 5](1)Name of candidate with usual signature of candidate...............(2)Date or application and full address of candidate.............(3)Age of the candidate...........(4)Profession or present employment of candidate with present salary and pension................(5)Father's name and profession..............(6)Present family residence of candidate.............(7)Distance of residence from proposed registry office and Sadar station..........(8)Whether candidate has a masonry house for office..............(9)If previously employed under Government, details of past service if ever dismissed from any post...............(10)Names and address of persons recommending the candidate............(11)Whether the candidate is acquainted with Arabic, Persian, Urdu or English..............(12)Whether the candidate is acquainted with the Muhammedan laws and rules, any certificate from any Government or private Madrassa (stating its name)..............(13)Remarks of the District Registrar..........Form 'B'[See Rule 9]Licence under Section 3 (Orissa Act VII of 1959)ToBy virtue of the authority conferred upon the State Government by Orissa Act VII of 1949 you are hereby authorised to register, in the manner prescribed by the above Act, all Muhammedan marriages and divorces on application made to you for such registration.
