9. Time and place of solemnisation .-The intended marriage may be solemnised at any time during office hours of the Marriage Officer or at any other time convenient to him,--
(a)at the official house of residence of the Marriage Officer, or(b)at the office in which the business of the Marriage Officer is transacted, or(c)at such other place within a reasonable distance from such official house or office as the Marriage Officer may in his discretion approve:Provided that additional fees as specified in rule 15 shall be payable for the solemnisation of any marriage at a place referred to in clause (c).
