Odisha act 07 of 1949 : The ODISHA MUHAMMEDAN MARRIAGES AND DIVORCES REGISTRATION ACT, 1949

Department
  • Department of Law

Orissa Act No. 7 of 1949

*THE ORISSA MUHAMMEDAN MARRIAGES AND

DIVORCES REGISTRATION ACT, 1949 [Received the assent of the Governor on the 8th June 1949, first published in

Orissa Gazette, dated the 24th June 1949 ]

AN ACT TO PROVIDE FOR THE VOLUNTARY REGISTRATION OF

MUHAMMEDAN MARRIAGES AND DIVORCES IN THE STATE OF ORISSA.

WHEREAS it is expedient to provide for the voluntary registration of

marriages and divorces among Muhammedans in the State of Orissa;

It is hereby enacted as follows :

1. Short title, extent and commencement. - (1) This Act may be called

the Orissa Muhammedan Marriages and Divorces Registration Act, 1949.

(2) It extends to the whole of the State of Orissa.

(3) It shall come into force at once.

2. Definitions. - ln this Act, unless there is anything repugnant in the subject or context-

(a) "District" means a district formed under the provisions of the Indian

Registration Act, 1908 (XVI of 1908);

(b) "Inspector-General of Registration" and "Registrar" respectively mean

the officers so designated and appointed under the Indian Registration Act, 1008

(XVI of 1908) or any other law for the time being in force for the registration of

documents;

(c) "Muhammedan Registrar" means any person who is duly authorised

under this Act to register marriages and divorces;

(d) "Pardanashin" means women who, according to the custom of the

country, might reasonably object to appear in a public office.

3. State Government may grant licences to Registrar. - It shall be

lawful for the State Government to grant a licence to any person, being a

Muhammedan, authorising him to register Muhammedan marriage and divorces

* Published vide Orissa Act 7 of 1949

The Odisha Gazette EXTRAORDINARY

PUBLISHED BY AUTHORITY

No. Date : 24th June 1949

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which have been effected within certain specified limits, on application being

made to him for such registration; and in like manner it shall be lawful for the

State Government to revoke or suspend such licence :

Provided that not more than two persons shall be licensed to exercise the

said functions within the same limits :

Provided further that, when two persons are so licensed to act within the

same limits, the one shall be a member of the Sunni, and the other of the Shia

sect.

4. Muhammedan Registrar to use seal. - Every Muhammedan Registrar shall use a seal bearing the inscription, "The seal of the Muhammedan Registrar

of ..........." in Persian character.

5. State Government to provide seal and books. - (1) The State Government shall provide for the office of every Muhammedan Registrar the seal

and the books necessary for the purposes of this Act.

(2) The pages of such books shall be consecutively numbered in print,

and the number of pages in each book shall be certified on the title page by the

officer by whom such books are issued.

6. Muhammedan Registrar to keep registers. - Every Muhammedan

Registrar shall keep up the following books of register namely :

Book I-Register of Marriages 1[including marriages of women who have

effected a divorce of the kind known as Talaq-i-tafweez,] in the Form 'A' contained

in the Schedule.

Book II-Register of Divorces other than those of the kind known as Khula 1[or Talaq-i-tafweez] in the Form 'B' contained in the Schedule.

Book III-Register of Divorces of the kind known as Khula in the Form 'C'

contained in the Schedule. 1[Book IV-Register of Divorces of the kind known as Talaq-i-tafweez in

Form 'D' contained in the Schedule.]

7. Entries to be numbered. - The necessary entries in each register

specified in Section 6 shall be numbered in a consecutive series, which shall

commence and terminate with the year, a fresh series being commenced at the

beginning of each year.

8. Applications by whom to be made. - Every application for registration

of a marriage or divorce under this Act shall be made to the Muhammedan Registrar

orally as follows :

(i) if the application be for the registration of a marriage 1[including the

registration of a marriage of a woman who has effected a divorce of a kind known

as Talaq-i-tafweez] by the parties to the marriage jointly:

Provided that, if the man, or the woman or both be minors, such application

shall be made on their behalf by their respective lawful guardians:

1. Inserted vide Orissa Act XII of 1954

Provided further that, if the woman be a pardanashin such application may

be made on her behalf by her duly authorised agent;

(ii) (a) if the application be for the registration of a divorce other than of the

kind known as Khula 1[or Talaq-i-tafweez] by the man who has effected the divorce;

(b) if the application be for the registration of a divorce of the kind known

as Khula-by the parties to the divorce jointly :

Provided that if the woman be a pardanashin, such application may be

made on her behalf by her duly authorised agent; 1[(c) if the application be for the registration of a divorce of the kind known

as Talaq-i-tafweez-by the woman who has effected the divorce:

Provided that if the woman be a pardanashin, such application may be

made on her behalf by her duly authorised agent;]

9. Duties of Muhammedan Registrar on application. - (1) Every application for registration under Section 8 shall be made within one month from

the date of marriage or divorce and on payment to him of a fee of one rupee, the

Muhammedan Registrar shall-

(a) satisfy himself whether or not such marriage or divorce was effected

by the person or persons by whom it is represented to have been

effected;

(b) satisfy himself as to the identity of the persons appearing before

him and alleging that the marriage or divorce has been effected;

(c) in the case of any person appearing as representative of the man or

woman (whether he appears as guardian or agent), satisfy himself

of the right of such person to appear.

(2) If the Muhammedan Registrar is satisfied on the aforesaid points he

shall make an entry of the marriage or divorce in the proper register :

Provided that no such entry shall be made otherwise than in the presence

of every person who, under the provisions of Section 11 is required to sign such

entry.

(3) The Muhammedan Registrar shall not register-

(a) a marriage of a woman who has effected a divorce of the kind known as

Talaq-i-tafweez-

(i) except on the production of a document registered under the Indian

Registration Act, 1908 (XVI of 1908), or under any other law for the

time being in force for the registration of documents, or of a certified

copy of such document, or of a certified copy of the order of the

District Judge or any Court of competent jurisdiction, showing that

such divorce has been effected or of an attested copy of an entry of

the divorce in the register of divorces of the kind known as Talaq-i-

tafweez (Book IV);

1. Inserted vide Orissa Act XII of 1954

(ii) notwithstanding anything contained in Section 9, within six months

of the date of divorce of the previous husband of the woman;

(iii) without giving to the previous husband of the woman by registered

post one month's notice in such form containing such particulars

as may be prescribed by rules made under Section 24;

(b) a divorce of the kind known as Talaq-i-tafweez except on the production

of a document registered under the Indian Registration Act, 1908 (XVI of 1908),

or under any law for the time being in force for the registration of documents, by

which the husband delegated the powers of divorce to the wife or of an attested

copy of an entry in the register of marriages (Book I) showing that such delegation

has been made.

10. Muhammedan Registrar may receive gratuity. - Nothing in the preceding section shall be held to prohibit a Muhammedan Registrar from receiving

a gratuity in excess of the fee provided in Sub-section (1) of Section 9 when such

gratuity is voluntarily tendered.

11. Entries by whom to be signed. - Every entry in a register kept under

this Act shall be signed as follows :

(a) if the entry be of a marriage, in a register in the Form 'A' contained in

the Schedule-

(1) by the parties to the marriage, or, if either or both of them be minors,

by their lawful guardians respectively ; provided that, if the woman

be a pardanashin the entry may be signed On her behalf by her

duly authorised agent;

(2) by two witnesses who were present at the marriage ceremony;

(3) in cases which the woman is represented by an agent by two

witnesses to the fact of the agent having been duly authorised to

represent her ; and

(4) by the Muhammedan Registrar;

(b) (i) if the entry be of a divorce other than the kind known as Khula 1[or

Talaq-i-tafweez] in a register in the Form 'B' contained in the Schedule-

(1) by the man who has effected the divorce;

(2) by the witness who identifies the man who has effected the divorce;

(3) if the man be of the Shia sect-by two witnesses to the divorce being

effected; and

(4) by the Muhammedan Registrar;

(ii) if the entry be of a divorce of the kind known as Khula in a register in

the Form 'C' contained in the Schedule-

(1) by the parties to the Khula ; provided that, if the woman be a

pardanashin the entry may be signed on her behalf by her duly

authorised agent;

1. Inserted vide Orissa Act XII of 1954

(2) by the person who identifies the man;

(3) by the person who identifies the woman;

(4) if the application for registration has been made by an agent on

behalf of the woman by two witnesses to the fact or the agent

having been duly authorised to represent her;

(5) if the man be of the Shia sect-by two witnesses to the divorce being

effected ; and

(6) by the Muhammedan Registrar; 1[(iii) if the entry be of a divorce of the kind known as Talaq-i-tafweez in a

register in the Form 'D' contained in the Schedule to this Act-

(1) by the woman who has effected the divorce;

(2) by the person who identifies the woman who has effected the divorce;

(3) if the woman be of the Shia sect-by two witnesses to the divorce

being effected;

(4) by the Muhammedan Registrar.]

12. Copies of entry to be given to parties. - On completion of the

Registration of any marriage or divorce, the Muhammedan Registrar shall deliver

to each of the applicants for registration an attested copy of the entry for which

no charge shall be made.

13. Index to be kept. - In every office in which any register hereinbefore

mentioned is kept, there shall be prepared a current index of the contents of

such register and every entry in such index shall be made, so far as practicable,

immediately after the Muhammedan Registrar has made an entry in any such

register.

14. Particulars to be shown in index. - The index provided in Section

13 shall contain the name, place of residence and father's name of each party to

every marriage or divorce, and the date of registration and it shall contain such

other particulars and shall be prepared in such form, as the State Government

may from time to time direct.

15. Index may be inspected and copies of entries in registers taken.- (1) Subject to the previous payment of the fees provided in Section 16 the index,

whether it be in the office of the Muhammedan Registrar or of the Registrar of the

district, and the copies of entries in such index, which are filed in the office of the

Registrar of the district under the provisions of Section 22, shall at all times be

open to Inspection by any person applying to inspect the same.

(2) Copies of entries in any of the registers and of the certified copies of

such entries which are filed in the office of the Registrar of the district under

Section 22 shall be given to all persons applying for such copies.

(3) Such copies shall be signed and sealed by the Registrar of the district

or by the Muhammedan Registrar, as the case may be.

1. Inserted vide Orissa Act XII of 1954

16. Fees for inspection and copies. - Every Registrar of a district and every Muhammedan Registrar shall, for the purposes of this Act, be entitled to

levy the following fees :

(a) for every inspection or permission to inspect any index or register

under his Charge-Four annas;

(b) for every certified copy of any entry in register other than the first copy

referred to in Section 12-One rupee.

17. Muhammedan Registrar to be subject to control of District Registrar. - (1) Every Muhammeuab Registrar shall perform the duties of his office under the superintendence and control of the Registrar under who. e

jurisdiction the office of such Muhammedan Registrar is situate.

(2) Every Registrar shall have authority to issue (whether on complaint or

otherwise) any order consistent with this Act, which he considers necessary in

respect of any act or omission of any Muhammedan Registrar subordinate to

him.

18. Inspector-General of Registration to exercise general

superintendence. - The Inspector-General of Registration shall exercise general

superintendence over the offices of all Muhammedan Registrars and shall have

power from time to time to make regulations for the guidance of the said

Muhammedan Registrars and the regulation of their offices generally.

19. Rules to be approved by State Government and published in

Gazette. - All regulations made under Section 18 shall be submitted to the State

Government for approval, and after they have been approved shall be published in

the Gazette, and shall have effect from the date of such publication.

20. Refusal to register to be recorded. - Every Muhammedan Registrar

refusing to register a marriage or divorce shall make an order of refusal, and

record his reasons for such order in a book to be kept for that purpose.

21. Appeal against refusal to register. - An appeal shall lie against an

order of a Muhammedan Registrar refusing to register a marriage or divorce, to

the Registrar to whom such Muhammedan Registrar is subordinate, if presented

to such Registrar within twenty days from the date of the order, and the Registrar

may reverse or alter such order and the order passed by the Registrar on appeal

shall be final.

22. Copies of entries to be sent monthly to Registrar of District. - Every Muhammedan Registrar shall, at the expiration of every month, send certified

copies of all entries made by him during the month in the registers mentioned in

Section 6, and also of the entries which have been made in the index referred to

in Section 13 to the Registrar of the District within which such Muhammedan

Registrar has been authorised to act, and the Registrar, on receiving such copies,

shall file them in his office.

23. Registers to be made over. - Every Muhammedan Registrar shall keep safely each register until the same shall be filed, and shall thereupon of

earlier if he shall leave the district or cease to hold a licence make over the same

to the Registrar of the District for safe custody, or to such other person as the

Registrar may direct.

24. State Government may prescribe rules. - (1) The State Government may from time to time make rules for carrying into effect the purposes of this Act.

(2) Without prejudice to the generality of the foregoing power such rules

may provide for-

(a) determining the qualifications to be required from persons to whom

licences under Section 3 may be granted;

(b) regulating the attendance of Muhammedan Registrars at the

celebration of marriages, and their remuneration for such attendance;

(c) regulating the grant of copies by Registrars and Muhammedan

Registrars;

(d) regulating the payment by the Muhammedan Registrars of the cost

of the seals, forms of registers, stationary and any other articles

which may be supplied to them by the Government;

(e) regulating the application of the fees levied by Registrar of Districts

and Muhammedan Registrars under this Act; and

(f) regulating such other matters for which no provision or inadequate

provision is made in this Act and for which provision is in the opinion

of the State Government, necessary.

25. Muhammedan Registrar a Public Officer. - Every Muhammedan

Registrar shall be, and be deemed to be, a public servant and his duties under

this Act shall be deemed to be public duties.

26. Savings. - Nothing in this Act contained shall be construed to-

(a) render invalid, merely by reason of non-registration, any

Muhammedan marriage or divorce which would otherwise be valid;

(b) render valid, by reason of registration any Muhammedan marriage

or divorce which would otherwise be invalid;

(c) authorise the attendance of any Muhammedan Registrar at the

celebration of a marriage, except at the request of all the parties

concerned;

(d) affect the religion or religious rites and usages of any citizen of

India.

27. Repeal and savings. - (i) The Bengal Muhammedan Marriages and Divorces Registration Act, 1876 (Bengal Act I of 1876) is hereby repealed.

(ii) All orders issued, appointments made, licences granted or anything

done under the said Act and in force immediately before the commencement of

this Act shall continue in force and be deemed to have been issued, made,

granted or done under the corresponding provisions of this Act.

Schedule

[See Sections 6 and 11]

Form 'A'-Book 1

Register of Marriages 1[including marriage of women who have effected

divorces of the kind known as Talaq-i-tafweez] (as provided in Section 6 of the

Act for the voluntary registration of Muhammedan marriages and divorces)

1. Consecutive No.............

2. Name of the bridegroom and that of his father, with their respective

residences...............

3. Name of the bride and that of her father, with their respective

residences...............

4. Whether the bride is a spinster, a widow or divorced by a former husband 1[or has effected a divorce of the kind known as Talaq-i-tafweez] and whether she

is adult or otherwise................... 1[4-A. If the bride has effected a divorce of the kind known as Talaq-i-

tafweez particulars of the document produced to prove the some.............

4-B. if the bride has effected a divorce of the kind known as Talaq-i-tafweez,

the date on which and place where the same was registered with name and

residence of the previous husband..............]

5. Name of the guardian of the bridegroom (if the bridegroom be a minor)

and that of the guardian's father, with specification of the guardian's residence,

and of the relationship in which he stands to the bridegroom,.........

6. Name of the guardian of the bride (if she be a minor) and that of his

father, with specification of his residence, and the relationship in which he stands

to the bride...........

7. Name of the bride's agent and of his father, and their residences, with

specification of the relationship in which the agent stands to the bride....

8. Names of the witnesses to the due authorisation of the bride's agent,

with names of their fathers and residences, and specification of the relationship

in which they stand to the bride...........

9. Date on which the marriage was contracted, to be given according to

the British calendar and according to the era current in the district.

10. Amount of dower...........

11. How much of the dower is mu'wajjal (prompt) and how much mu'wajjal

(deferred)................

12. Whether any portion of the dower was paid at the moment, if so, how

much ?................

1. Inserted vide Orissa Act XII of 1954

13. Whether any property was given in lieu of the whole or any portion of

the dower, with specification of the some...............

14. Special conditions, if any.........

15. Names of village or town, police jurisdiction and district in which the

marriage took place................

16. Name of the person in whose the marriage ceremony took place, and

that of his father..............

17. Date of registration, to be given according to the British calendar...

Form 'B'-Book II

Register of divorces, other than those of the kind known as Khula 1[or

Talaq-i-tafweez] (provided in Section 6 of the Act for the voluntary registration of

Muhammedan marriages and divorces)

1. Consecutive No.............

2. Names of the husband and of his father, and their residences...........

3. Name of the wife and of her father, and their residences.............

4. Date of divorce according to the British calendar and according to the

era current in the district.......

5. Description of divorce........

6. Manner in which the divorce was effected..............

7. Name of the village or town, police-jurisdiction and district in which the

divorce took place..........

8. Name of the party in whose house the divorce took place, and of his

father.......

9. Names of witnesses to the divorce, if any, the names of their fathers,

and their respective residences...........

10. Name of party identifying the husband before the Muhammedan Registrar

and that of his father, and their residences...........

11. Date of registration to be given according to the British calendar....

Form 'C'-Book III

Register of divorces of the kind known as Khula (provided in Section 6 of

the Act for the voluntary registration of Muhammedan marriages and divorces)

1. Consecutive No.............

2. Name of the husband and that of his father, and their residences.......

3. Name of the wife and that of her father, and their residences..........

4. Date of Khula-according to the British calendar and according to the

era current in the district.............

1. Inserted vide Orissa Act XII of 1954

5. Amount of dower............

6. Whether Khula was acknowledged by the wife in person before the

Muhammedan Registrar..............

7. If so, name of the party identifying her before the Muhammedan Registrar,

and that of father, and their residences, with specification of the relationship

which he bears to her, if any........

8. If the Khula be acknowledged before Muhammedan Registrar by the

wife's agent, his name and that of his father and their residences, with specification

of the relationship which the agent bears to the wife, if any....

9. Names of the two witnesses to the due authorisation of the wife's agent,

and those of their fathers, with their residences...........

10. Name of village or town, police-jurisdiction and district where the Khula

took place.........

11. Name of the person in whose house the Khula took place, and that of

his father............

12. Names of the witnesses, if any, to the divorce being effected, the

names of their fathers, and their residences..................

13. Name of the person identifying the husband and that of his father, and

their residences...............

14. Date of registration - to be given in the British calendar..........

Form 'D'-Book IV

Register of divorces of the kind known as Talaq-i-tafweez (as prescribed

by Section 6 of the Act for the voluntary registration of Muhammedan marriages

and divorces)

1. Consecutive No.............

2. Name of the husband and that of his father and their residences.....

3. Name of the wife and that of her father and their residences..........

4. Name of the party identifying the wife before the Muhammedan Registrar,

and that of his father, and their residences, with specification of the relationship

which he bears to her, if any.............

5. Particulars of documents produced to prove delegation of power to the

wife to divorce the husband..........

6. Date of Talaq-i-tafweez according to the English style and according to

the era current in the district.......

7. Amount of dower...........

8. Name of the village or town, police-jurisdiction and district where the

Talaq-i-tafweez took place........

1. Inserted vide Orissa Act XII of 1954

9. Name of the person in whose house the Talaq-i-tafweez took place, and

that of his father.........

10. Description of Talaq-i-tafweez.............

11. Names of the witnesses and their signatures, to the divorce being

effected, the names of their father and their residences...........

12. Date of registration to be given in the English style...........

SECTIONS