46. Penalty for wrongful action of Marriage Officer
.Any Marriage Officer knowingly and wilfully solemnized a marriage under this Act(1)without publishing a notice regarding such marriage as required by section 5; or(2)within thirty days of the publication of the notice of such marriage; or(3)in contravention of any provision contained in this Act,shall be punishable with simple imprisonment for a term which may extend to one year, or with fine which may extend to five hundred rupees, or with both.
