Section 10 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
10. Place for solemnising marriage.
- No Clergyman of the Church of England shall solemnise a marriage in any place other than a Church where worship is generally held according to the forms 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 licence authorising him to do so under the hand and seal of the Anglican Bishop of the Diocese or his Commissary.Fee for special licence. - For such special licence, the Registrar of the Diocese may charge such additional fee as the said Bishop from time to time authorises.
