The Foreign Marriage Rules, 1970
1[15. Scale of fees.-
The matters in respect of which fee is- leviable and the amount of fee payable therefore shall be as specified in the Table below-
1. Subs. by G.S.R. 861 (E), dated 1st November, 1985.
Table
| Matter in respect of which a fee is leviable | Amount of fee (in Rupees) |
1 |
2 |
| (i) For ever notice of an intended marriage | 120.00 |
| (ii) For publication on notice | Actual charges |
| 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. |
| (vii) For certificate by Marriage Officer of notice been given and having 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 (b) in the Marriage Certificate Book |
25.00 25.00 |
| (x) For certification of a document referred to in sub-section (1) section 24 | 10.00 |
| (xi) For making a search:- | |
| (a) if the entry is of the current year (b) if the entry relates to any previous year or years |
25.00 45.00] |
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