Section 8(2) in Uttarakhand Freedom of Religion Act, 2018
(2)The religion priest, who performs purification Sanskar or conversion ceremony for converting any person of one religion to another religion, shall give one month's advance notice of such conversion, in the prescribed pro forma, to the District Magistrate or any other officer appointed for that purpose of the District Magistrate of the district where such ceremony is proposed to be performed.
