Section 19 in Revised Rules Under Sections 18 and 24 of the Bengal Mohammadan Marriages and Divorce Registration Act, 1876
19. Indent for forms.
He will also be supplied with a seal and will use no ink for making entries in the registers and indexes other than that supplied from the Government stores. All books, registers, etc., which may subsequently be supplied shall be paid for by the Mohammadan Registrar at the time of supply; but in any case, when the District Registrar thinks it necessary, he may defer the realization of the charge for a term not exceeding three months. In case of failure to pay at the prescribed period, the District Registrar should report the case for orders to the Inspector-General of Registration.When the first supply is exhausted a Mohammadan Registrar will obtain an indent from the Government stores, at cost, price, Register Books A, B and C, Index Books, index Sheets, Forms of Application, Catalogues and a seal which is not to cost more than Rs. 2. He will supply himself with forms 2, 3, 4, 6, 7, 8, 10, 11, 12 on good stout paper, and keep up himself Books of Refusals and Books of Appeals on country paper.
