Section 12 in The Parsi Marriage And Divorce Act, 1936
12. Penalty for priests neglect of requirements of section 6
.Any priest neglecting to comply with any of the requisitions affecting him contained in section 6 shall, on conviction thereof, be punished for every such offence with simple imprisonment for a term which may extend to three months, or with fine which may extend to one hundred rupees, or with both.
