Section 6 in The Parsi Marriage And Divorce Act, 1936
6. Certificate and registry of marriage
.Every marriage contracted under this Act shall, immediately on the solemnization thereof, be certified by the officiating priest in the form contained in Schedule II. The certificate shall be signed by the said priest, the contracting parties [* * *] [The words "or their fathers or guardians when they shall not have completed the age of twenty-one years," omitted by Act 5 of 1988, Section 3 (w.e.f. 15.4.1988).] and two witnesses present at the marriage; and the said priest shall thereupon send such certificate together with a fee of two rupees to be paid by the husband to the Registrar of the place at which such marriage is solemnized. The Registrar on receipt of the certificate and fee shall enter the certificate in a register to be kept by him for that purpose and shall be entitled to retain the fee.
