Section 70 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
70. Unlicensed person granting certificate pretending to be licensed.
- Whoever, not being licensed to grant a certificate of marriage under Chapter VII of this Act, grants such certificate intending thereby to make it appear that he is so licensed, shall be punished with imprisonment for a term which may extend to five years, and shall also be liable to fine..Whoever, being licensed to grant certificate of marriage under Chapter VII of this Act, without just cause refuses, or wilfully neglects or omits to perform any of the duties imposed upon him by that Chapter shall be punished with fine which may extend to one hundred rupees.
