Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bihar Special Marriage (Amendment) Rules, 2001 [31 July 2001] CONTENTS 1. Short Title, Extent And Commencement 2. Substitution Of Rule 7 (2) Of Bihar Special Marriage Rules 1955 3 . Substitution Of Rule 10 Of The Bihar Special Marriage Rules, 1955 Bihar Special Marriage (Amendment) Rules, 2001 [31 July 2001] In exercise of the powers conferred by section 50 of the Special Marriage Act, 1954 (XLIII of 1954), the Governor of Bihar is pleased to make the Bihar Special Marriage (Amendment) Rules 2001 as the following:- 1. Short Title, Extent And Commencement :- (1) These rules may be called the Bihar Special Marriage (Amendment) Rules, 2001. (2) It shall extend to the whole state of Bihar. (3) It shall come into force at once. 2. Substitution Of Rule 7 (2) Of Bihar Special Marriage Rules 1955 :- The rule 7(2) of the said rules shall be substituted by the following: " The Marriage Officers shall charge travelling allowance as per travelling allowance rule in addition to the fee payable under clause 9 of rule 10 for registration/ solemnization of marriage outside his office". 3. Substitution Of Rule 10 Of The Bihar Special Marriage Rules, 1955 :- The rule 10 of the said rule shall be substituted by the following: Rule 10: The following fees shall be levied by the marriage officer: (1) For every notice of intended marriage or application for registration of a marriage (to be paid by the parties to the marriage) Rs. 100.00 (2) For recording an objection (to be paid by the objector) Rs. 100.00 (3) For every enquiry in to an objection (to be paid by objector) Rs. 200.00 (4) For every notice and for every summons to a witness to appear and give evidence and produce a document (to be paid by the parties) Rs. 50.00. (5) For solemnizing or a registering a marriage (to be paid by the parties to the marriage) Rs. 200.00 (6) For a certified of an entry (a) In the Marriage Notice Book other than a entry relating to an objection or (b) In the marriage certificate book (to be paid by the applicant) Rs. 100.00 (7) For a certified copy of any entry in the marriage notice Book other than a notice or of any other proceeding not already provided for (to be paid by the applicant) Rs. 100.00 (8) For registering a marriage celebrated in other terms under section 15 Rs. 200.00 (9) (a) For solemnizing a marriage at any place outside the office of the Marriage officer Rs. 600.00 (b) For marriage officer Rs. 25.00 (10)For making a search (to be paid by the applicant - (a) If the entry is of the current year Rs. 50.00 (b) If the entry relates to any previous year or years Rs. 100.00 The fee prescribed above shall be paid either in person or remitted by money - order to the marriage officer. A receipt duly signed by marriage officer shall be issued for all fees revived by him under the Act and Rules, the receipt books shall be bound volume of one hundred leaves each with foils and counterfoils which shall be machine numbered consecutively. All money received by the marriage officer except the fee mentioned in clause 9 (b), which may be retained by him, shall by remitted in to local treasury. By order of the Governor of Bihar, Vijay Prakash, Secretary to Government.