The Bengal Mohammadan Marriages and Divorces Registration Act, 1876
Bengal Act 1 of 1876
bh452
(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 vakil), satisfy himself of the right of such person to appear.
If the Mohammadan Registrar be satisfied on the above points, and not otherwise, 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 very person who, by section eleven of this Act, is required to sign such entry. 10. Mohammadan Registrar may receive gratuity. - Nothing in the preceding Section shall be held to prohibit a Mohammadan Registrar from receiving a gratuity in excess of the prescribed fee of one rupee, 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:- If the entry be of a marriage in a register in the Form A contained in the schedule to this Act,-(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 women be a pardanashin, the entry may be signed on her behalf by her duly authorized vakil;(2) by two witnesses who were present at the marriage ceremony;
(3) in cases which the woman is represented by a vakil-By two witnesses to the fact of the vakil having been duly authorised to represent her;
(4) by the Mohammadan Registrar;
if the entry be a divorce other than the kind known as a khula in a register in the Form B contained in the Schedule to this Act,-(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;
(4) by the Mohammadan Registrar.
If the entry be of a divorce of the kind known as khula in a register in the Form C contained in the Schedule to this Act,-(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 authorized vakil;(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 a vakil on behalf of the woman-by two witnesses to the fact of the vakil having been duly authorised to represent her;
(5) if the man be of the Shia sect-By two witnesses in the divorce being effected,
(6) by the Mohammadan Registrar:
12. Copies of entry to be given to parties. - On completion of the registration of any marriage or divorce, the Mohammadan Registrar shall deliver to each of the applicants for registration an attested copy of the entry; and for such copy 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 Mohammadan Registrar has made an entry in any such register. 14. Particulars to be shown in index. - The index mentioned in the last preceding section shall contain the name, place of residence and father's name of each party to every marriage or divorce, and the date of registration. It shall also contain such other particulars and shall be prepared in such form, as the [State] Government may direct. 15. Index may be inspected and copies of entries in registers taken. - Subject to the previous payment of the fees prescribed, the index whether it be in the office of the Mohammadan 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 twenty-two of this Act, shall be at all times open to inspection by any person applying to inspect the same; and 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 of this Act, shall be given to all persons applying for such copies. Such copies shall be signed and sealed by the Registrar of the district or by the Mohammadan Registrar as the case may. 16. Fees for searches and copies. - Every Registrar of a district and every Mohammadan Registrar shall, for the purposes of this Act, be entitled to levy the following fees:- For every search or permission to search in any index or register under his charge-four annas; for every certified copy of any entry in a register other than the first copy referred to in section twelve of this Act-one rupee. 17. Mohammadan Registrar to be subject to control of District Registrar. - Every Mohammadan Registrar shall perform the duties of his office under the superintendence and control of the Registrar in whose district the office of such Mohammadan Registrar is situate. In the town of Calcutta every Mohammadan Registrar shall perform the duties of his office under the Superintendence and control of the Inspector General of Registration. Every Registrar, and in the town of Calcutta the Inspector-General of Registration, 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 Mohammadan Registrar subordinate to him. 18. Inspector-General of Registration to exercise general superintendence. - The Inspector-General of Registration shall exercise a general superintendence over offices of all Mohammadan Registrars, and shall have power from time to time to frame Rules consistent with this Act, for the guidance of the said Mohammadan Registrar and the regulation of their offices generally. 19. Rules to be approved by State Government and published in Gazette. - All Rules framed in accordance with the last preceding section shall be submitted to the [State] Government for approval, and after they have been approved they shall be published in the Official Gazette, and shall then have the same force as if they were inserted in this Act. 20. Refusal to register to be recorded. - Every Mohammadan 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 the purpose. 21. Appeal against refusal to register. - An appeal shall lie against an order of a Registrar refusing to register a marriage or divorce, to the Registrar to whom such Mohammadan Registrar is subordinate, if presented to such Registrar within twenty days from the date of the order, and the Registrar may reverse or after 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 Mohammadan 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 six of this Act, and also of the entries which have been made in the index referred to in Sections thirteen and fourteen of this Act, to the Registrar of the district within which such Mohammadan Registrar has been authorised to act, and the Registrar, on receiving such copies, shall file them in his office. 23. Registers to be given up. - Every Mohammadan Registrar shall keep safely each register untill the same shall be filled and shall then or 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. - The [State] Government may from time to time prescribe such rules as [it] thinks fit, provided that such Rules be not inconsistent with any provisions of this Act,-(a) for determining the qualifications to be required from persons to whom licences under section three of this Act may be granted;
(b) for regulating the attendance of Mohammadan Registrars at the celebration of marriages, and their remuneration for such attendance;
(c) for regulating the grant of copies by Registrars and Mohammadan Registrars;
(d) for regulating the payment by the Mohammadan Registrars of the cost of the seals, forms of registers, stationery and any other articles which may be supplied to them by the Government;
(e) for regulating the application of the fees levied by Registrars of district and Mohammadan Registrars under this Act; and
(f) for regulating such other matters as appear to the [State] Government necessary to effect the purpose of this Act.
The [State] Government may from time to time cancel or alter any such Rules. 25. Mohammadan Registrar a public officer. - Every Mohammadan Registrar shall be, and be deemed to be, a public officer, and his duties under this shall be deemed to be public duties. 26. Saving clause. - Nothing in this Act contained shall be construed to-(a) render invalid, merely by reason of its not having been registered, any Mohammadan marriage or divorce which would otherwise be valid;
(b) render valid, by reason of its having been registered, any Mohammadan marriage or divorce which would otherwise be invalid;
(c) authorise the attendance of any Mohammadan 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 of the [citizens of India];
(e) prevent any person, who is unable to write, from putting his mark instead of the signature required by this Act.
Schedule
(See Sections 6 and 11)
Form A
Book I
Register of Marriages (as prescribed by Section 6 of the Act for the voluntary registration of Mohammadan Marriages and Divorces).
1. Consecutive number. 2. Name of the bride-groom 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 and whether she is adult or otherwise. 5. [Name of the guardian of the bride-groom (if the bride-groom 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 bride-groom.] 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 vakil and of his father, and their residences, with specification of the relationship in which the vakil stands to the bride.] 8. [Names of the witnesses to the due authorization of the bride's vakil, 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 English style and according to the era current in the district. 10. Amount of dower. 11. How much of the dower is muajjal (prompt) and how much muwajjal (deferred). 12. Whether any portion of the dower was paid at the moment. If so, how much. 13. Whether any property was given in lieu of the whole or any portion of the dower, with specification of the same. 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 house the marriage-ceremony took place, and that of his father. 17. Date of registration. - To be given according the English style.Form B
Book II
Register of Divorces, other than those of the kind known as Khula prescribed by Section 6 of the Act for the voluntary registration of Mohammadan Marriages and Divorces
1. Consecutive number. 2. Names of the husband and of his father, and their residences. 3. Names of the wife and of her father, and their residences. 4. Date of divorce-According to the English style and according to the era current in the district. 5. Description of divorce. 6. Manner in which the divorce was effected. 7. Names 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. Name 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 Mohammadan Registrar and that of his father, and their residences. 11. Date of registration-To be given according to the English style.Form C
Book III
Register of Divorce of the kind known as Khula (prescribed by Section 6 of the Act for the voluntary registration of Mohammadan Marriages and Divorces).
1. Consecutive number. 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 English style and according the era current in the district. 5. Amount of dower. 6. Whether Khula was acknowledged by the wife in person before the Mohammadan Registrar. 7. If so, name of the party identifying her before the Mohammadan Registrar, and that of his father, and their residences, with specification of the relationship which he bears to her, if any. 8. [If the Khula be acknowledged before the Mohammadan Registrar by the wife's vakil, his name and that of his father and their residences, with specification of the relationship which the vakil bears to the wife, if any.] 9. Names of the two witnesses to the authorization of the wife's vakil, 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 English style.