Section 133 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
133. Government to prescribe fees.
- Fees shall be chargeable under this Act for-receiving and publishing notices of marriages ;issuing certificates for marriage by Marriage Registrars and registering marriage by the same ;entering protests against, or prohibitions of, the issue of certificates for marriages by the said Registrars ;searching register-books or certificates or duplicates or copies thereof ;giving copies of entries in the same under sections 59 and 130.The Government shall fix the amount of such fees respectively and may from time to time vary or remit them either generally or in special cases, as to it may seem fit.
