Section 5 in Jharkhand Freedom of Religion Act, 2017
5. Prior permission for conversion.
(1)Whoever converts any person from one religion/religious faith to another, either by performing any ceremony by himself for such conversion as a religious priest or takes part directly or indirectly in such ceremony shall take prior permission for such proposed conversion from the District Magistrate concerned by applying in such form as may be prescribed by rules.(2)The person who is converted shall send intimation to the District Magistrate of the District concerned in which the ceremony has taken place of the fact of such conversion within such period and in such form as may be prescribed by rules.(3)Whoever fails without sufficient cause, to comply with the provisions of subsection (1) and (2) shall be punished with imprisonment for a term which may extend to one year or with fine which may extend to rupees five thousand or with both.
