Section 9(2) in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
(2)a Clergyman of the Church of Rome solemnising a marriage between the hours of seven in the evening and six in the morning, when he has received a general or special licence, in that behalf from the Roman Catholic Bishop of the Diocese or Vicariate in which such marriage is so solemnised, or from such person as the same Bishop has authorised to grant such licence, or
