Section 71(3) in The Indian Christian Marriage Act, 1872
(3)Solemnizing marriage with minor within fourteen days, without authority of court or without sending copy of notice.— Solemnizes, without an order of a competent court authorizing him to do so, any marriage, when one of the parties is a minor, before the expiration of fourteen days after the receipt of the notice of such marriage, or without sending, by the post or otherwise, a copy of such notice to the Senior Marriage Registrar of the district if there be more Marriage Registrars of the district than one, and if he himself be not the Senior Marriage Registrar;
