The Foreign Marriage Rules, 1970
5. Payment of fee-
(1) Where the notice is delivered in person, the fee prescribed therefore in rule 15 shall be paid in cash to the Marriage Officer.
(2) Where the notice is sent by registered post, the fee shall be remitted by money order at the remitter's expense and the receipt issued to the remitter by the post Office through which the remittance is made shall be attached to the notice.
Back
