Section 64 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
64. Solemnising marriage without due authority.
- Whoever, not being authorised by section 4 of this Act to solemnise marriages, solemnises or professes to solemnise in the absence of a Marriage Registrar of the district in which the ceremony takes place, a marriage Registrar of the district in which the ceremony takes place, a marriage between persons one or both of whom is or are a Christian or Christians, shall be punished with imprisonment which may extend to ten years, and shall also be liable to fine.
