Section 30(2) in Karnataka Marriages (Registration and Miscellaneous Provisions) Act, 1976
(2)In particular and without prejudice to the generality of the foregoing powers such rules may provide for all or any of following matters, namely:-(a)the duties and the powers of the Registrar;(b)the manner in which the memorandum shall be filed;(c)the registers or records required to be kept under this Act;(d)the custody in which the registers and records are to be kept and the preservation of such records;(e)powers and duties of the Marriage Tax Officers;(f)manner and procedure for the levy and collection of marriage tax;(g)manner of determining the expenses of a marriage;(h)rules subject to which grants may be made under section 14;(i)facilities that may be granted under section 14;(j)such other matter as is required to be prescribed under this Act;(k)any other matter for which there is no provision or no sufficient provision in this Act and for which provision is, in the opinion of the State Government, necessary for giving effect to the purposes of the Act.
