Section 7 in Muslim Personal Law (Shariat) Application (Kerala) Rules, 2018
7. Attendance at Private Residence.
- Where the party seeks before the prescribed authority for the attendance at a private residence for the performance of his duties, then the prescribed authority shall attend and perform the duty accordingly at such private residence as sought for and in that event an additional fee of rupees one thousand shall be realised from the party concerned either by cash or by way of treasury chalan and a cash receipt shall be given to the party for cash payment.
