Section 67 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
67.
A marriage Registrar under this Act, who commits any of the following offences : -(1)issuing certificate, or marrying without publication of notice. - Knowingly and wilfully issues and certificate for marriage, or solemnises any marriage, without publishing the notice of such marriage as directed by this Act ;(2)marrying after expiry of notice. - After the expiration of two months after the copy of the notice has been entered as required by section 39 in respect of any marriage, solemnises such marriage ;(3)solemnising marriage with minor within fourteen days without authority of Court or without sending copy of notice. - Solemnises, without any order of a competent court authorising him to do so, any marriage, when one of the parties is a minor, before the expiration of fourteen days after the receipt of the notice of such marriage ;(4)issuing certificate against authorised prohibition. - Issues any certificate the issue of which has been prohibited, as in this Act provided, by any person authorised to prohibit the issue thereof ;shall be punished with imprisonment for a term which may extend to five years, and shall also be liable to fine.
