Section 5 in The Indian Christian Marriage Act, 1872
5. Persons by whom marriages may be solemnized.—
Marriages may be solemnized inIndia—(1)by any person who has received episcopal ordination, provided that the marriage be solemnized according to the rules, rites, ceremonies and customs of the Church of which he is a Minister;(2)by any Clergyman of the Church of Scotland, provided that such marriage be solemnized according to the rules, rites, ceremonies and customs of the Church of Scotland;(3)by any Minister of Religion licensed under this Act to solemnize marriages;(4)by, or in the presence of, a Marriage Registrar appointed under this Act;(5)by any person licensed under this Act to grant certificates of marriage between Indian Christians.
