4[The matters in respect of which fee is leviable and the amount of fee payable therefore shall be as specified in the Table below
TABLE
| Matter in respect of which a fee is leviable |
Amount of fee (in rupees) |
| 1 |
2 |
| (i) For every notice of an intended marriage |
120.00 |
| (ii) For publication of notice |
Actual charge |
| Note. A suitable amount will be taken as an advance towards cost of publication of notice in newspapers. |
|
| (iii) For receiving and processing or dealing with an objection. |
300.00 |
| (iv) For solemnising a marriage |
240.00 |
| (v) For solemnising a marriage at a place referred to in Rule 9(c) |
90.00 |
| Note. This will be in addition to the fee referred to in item (iv) above. |
|
| (vi) For receiving notice of a caveat |
240.00 |
| (vii) For certificate by Marriage Officer of notice having been given posted up |
45.00 |
| (viii) For a certified copy of reasons recorded under Section 11 or Section 17 for refusal to solemnise or, as the case may be for refusal to register, a marriage |
25.00 |
| (ix) For certified copy of an entry: |
|
| (a) in the Marriage Notice Book |
25.00 |
| (b) in the Marriage Certificate Book |
25.00 |
| (x) For certification of a document referred to in sub-section (1) of Section 24 |
10.00 |
| (xi) For making a search: |
|
| (a) if the entry is of the current year |
25.00 |
| (b) if the entry relates to any previous year or years |
45.00]. |
Form I
[See Rule 8(1)]
Notice
Before the Marriage Officer . . . . . . . . Place
In the matter of the Foreign Marriage Act, 1969 (33 of 1969)
and
In the matter of the intended marriage between
A. B.
and (Give names and addresses)
C. D.
E. F. Person making the objection.
To
. . . . . . . . . . . . . .
Whereas notice of an intended marriage between A. B. and C. D. was received by the Marriage Officer . . . . . . .;
And whereas E. F. has preferred certain objections (set out overleaf) to the solemnisation of the marriage;
And whereas the Marriage Officer will hold an inquiry into the matter of the said objections on the . . . . . . . . . . . . . . day of . . . . . . . . . . . . . ., 20 . . . . . . . . at this office;
You are hereby required to be present at . . . . . . . . . a.m/p.m. on the said day, together with all documents on which you rely and witnesses whom you may desire to be examined on your behalf.
Take notice that in default of your appearance at the time specified above on the aforesaid day the inquiry will be made, and the matter aforesaid decided, in your absence.
Given under my hand and seal
Station:
Date:
(Set out the objection on the reverse of this notice).
Signature Marriage Officer Seal
Form II
[See Rule 10]
Certificate of Registration of Marriage
I, E.F., hereby certify that A. B. and C. D.* informed me in writing that he/she desires his/her marriage*
to be registered under Section 17 of the Foreign Marriage Act, 1969 (33 of 1969) they desire their marriage and that each they desire. Their marriage of the parties to the said marriage, in my presence and in the presence of three witnesses who have signed hereunder, have declared that a ceremony of marriage has been performed between them and that they have been living together as husband and wife since the time of marriage, and the said marriage has this day of . . . . . . . . . . . . ., 20 . . . . . . . . . . been registered under this Act.
(Sd.) E F
Marriage Officer for . . . . .
(Sd.) A. B. (Husband).
(Sd.) C. D. (Wife).
(Sd.) G. H.
(Sd.) O. S. Three witnesses.
(Sd.) K. L.
Dated the . . . . . . . . day of . . . . . . ., 20 . . . . . . . .
* Strike out whatever is inapplicable.
Form III
[See Rule 13]
Form of Certificate
Certified that the above entries from the Marriage Certificate Book in this office bearing serial number . . . . . . are true copies of all the entries and corrections in the Marriage Certificate Book kept by me during the three months ending . . . . . . . . . . . . . .
(Sd.)
Marriage Officer