Section 11 in The Indian Christian Marriage Act, 1872
11. Place for solemnizing marriage.—
No Clergyman of the Church of England shall solemnize a marriage in any place other than a Church where worship is generally held according to the norms of the Church of England, unless there is no such church within five miles distance by the shortest road from such place, orunless he has received a special license authorizing him to do so under the hand and seal of the Anglican Bishop of the Diocese or his Commissary.Fee for special license.— For such special license, the Registrar of the Diocese may charge such additional fee as said Bishop from time to time authorizes.
