Section 19(2) in The Maharashtra Regulation Of Marriage Bureaus And Registration Of Marriages Act, 1998
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the form and the manner of, maintenance of registers or records under this Act;(b)(i)the form of application for registration of a marriage bureau;(ii)the documents to be submitted therewith by the applicant;(iii)the amount of fees for grant of and renewal of, such registration;(iv)the form of certificate of registration to be granted to a marriage bureau and the terms and conditions subject to which such registration may be granted; and(v)the manner and procedure of filing an appeal to the Registrar General;(c)(i)the form of the memorandum for registration of a marriage and the details of the witnesses and the priest to be specified in the memorandum;(ii)the amount of fee for such registration;(iii)the form of certificate of registration of marriage;(iv)the amount of penalty for late registration;(d)the form of application and the fees for grant of copy of the extract of the register of marriage bureaus or the register of marriages maintained under this Act;(e)any other matter for which rules may be made under this Act.
