Section 65 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
65. Solemnising marriage out of proper time, or without witnesses.
- Whoever knowingly and wilfully solemnises a marriage between persons, one or both of whom is or are a Christian or Christians, at any time other than between the hours of six in the morning and seven in the evening, or in the absence of at least two credible witnesses other than the person solemnising the marriage, shall be punished with imprisonment for a term which may extend to three years, and shall also be liable to fine.Saving of marriages solemnised under special licence. - This section does not apply to marriages solemnised under special licences granted by the Anglican Bishop of the Diocese or by his Commissary, nor to marriages performed between the hours of seven in the evening and six in the morning by a Clergyman of the Church of Rome, when he has received the general or special licence in that behalf mentioned in section 9.Nor does this section apply to marriages solemnised by a Clergyman of the Church of Scotland according to the rules, rites, ceremonies and customs of the church of Scotland.
