Section 69 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
69. Persons authorised to solemnise marriage (other than clergy of Churches of England, Scotland or Rome.)
- Whoever, being authorised under this Act to solemnise a marriage,and not being a Clergyman of the Church of England solemnising a marriage after due publication of banns, or under a licence from the Anglican B shop of the Diocese or a Surrogate duly authorised in that behalf, ornot being a Clergyman of the Church of Scotland, solemnising a marriage according to the rules, rites, ceremonies and customs of that Church, ornot being a Clergyman of the Church of Rome, solemnising a marriage according to the rites, rules ceremonies and customs of that Church,issuing certificate, or marrying without publishing notice or after expiry of certificate. - Knowingly and wilfully issues any certificate for marriage under this Act, or solemnises any marriage between such persons as aforesaid, without publishing, or causing to be affixed the notice of such marriage as directed in Chapter IV of this Act, or after the expiration of two months after the certificate has been issued by him ;issuing certificate for, or solemnising, marriage with minor within fourteen days after notice. - Or knowing and wilfully issues any certificate for marriage or solemnises a marriage, between such persons when one of the persons intending marriage is a minor, before the expiration of fourteen days after the receipt of notice of such marriage, or without sending, by the post or otherwise, a copy of such notice to the Marriage Registrar ;issuing certificate authorisedly forbidden. - knowingly and wilfully issues any certificate the issue of which has been forbidden, under this Act, by any person authorised to forbid the issue ; orsolemnising marriage authorisedly forbidden. - or knowingly and wilfully solemnises any marriage forbidden by any person authorised to forbid the same ;shall be punished with imprisonment for a term which may extend to four years, and shall also be liable to fine.
