| Contents |
| Sections |
Particulars |
| |
Preliminary |
| 1 |
Short title Extent |
| 2 |
Enactments repealed -Repealed by the Repealing Act, 1938s |
| 3 |
Interpretation-clause |
| 4 |
Marriages to be solemnized according to Act |
| 5 |
Persons by whom marriages may be solemnized |
| 6 |
Grant and revocation of licenses to solemnize marriages |
| 7 |
Marriage Registrar |
| |
Senior
Marriage Registrars |
| |
Magistrate
when to be Marriage Registrar |
| 8 |
Marriage Registrars in Indian States- Repealed by the A.O. 1950 |
| 9 |
Licensing of persons to grant certificates of marriage between Indian Christians |
| 10 |
Time for solemnizing marriage |
| |
Exceptions |
| 11 |
Place for solemnizing marriage |
| |
Fee for
special license |
| Part III
|
Marriages
Solemnized By Ministers Of Religion Licensed Under This Act |
| 12 |
Notice of intended marriage |
| 13 |
Publication of such notice |
| |
Return or
transfer of notice |
| 14 |
Notice of intended marriage in private dwelling |
| 15 |
Sending copy of notice to Marriage Registrar when one party is a minor |
| 16 |
Procedure on receipt of notice |
| 17 |
Issue of certificate of notice given and declaration made |
| |
Provison |
| 18 |
Declaration before issue of certificate |
| 19 |
Consent of father, or guardian, or mother |
| 20 |
Power to prohibit by notice issue of certificate |
| 21 |
Procedure on receipt of notice |
| 22 |
Issue of certificate in case of minority |
| 23 |
Issue of certificates to Indian Christians. |
| 24 |
Form of certificate |
| 25 |
Solemnization of marriage |
| 26 |
Certificate void if marriage not solemnized within two months |
| Part IV
|
Registration Of Marriages Solemnized By Ministers Of Religion |
| 27 |
Marriages when to be registered |
| 28 |
Registration of marriages solemnized by Clergymen of Church of England |
| 29 |
Quarterly returns to Archdeaconry |
| |
Contents
of returns |
| 30 |
Registration and returns of marriages solemnized by Clergymen of Church of Rome |
| 31 |
Registration and returns of marriages solemnized by Clergymen of Church of Scotland |
| 32 |
Certain marriages to be registered in duplicate |
| 33 |
Entries of such marriages to be signed and attested |
| 34 |
Certificate to be forwarded to Marriage Registrar, copied, and sent to Registrar General |
| 35 |
Copies of certificates to be entered and numbered |
| 36 |
Registrar to add number of entry to certificate, and send to Registrar General |
| 37 |
Registration of marriages between Indian Christians, by persons referred to in clauses (1), (2) and (3) of section 5. |
| |
Custody
and disposal of register-book |
| Part V
|
Marriages
Solemnized By, Or In The Presence Of, A Marriage Registrar |
| 38 |
Notice of intended marriage before Marriage Registrar |
| 39 |
Publication of notice |
| 40 |
Notice to be filed and copy entered in Marriage Notice Book |
| 41 |
Certificate of notice given and oath made |
| |
Proviso |
| 42 |
Oath before issue of certificate |
| 43 |
Petition to High Court to order certificate in less than fourteen days |
| |
Order on
petition |
| 44 |
Consent of father or guardian |
| |
Protest
against issue of certificate |
| |
Effect of
protest |
| 45 |
Petition where person whose consent is necessary is insane, or unjustly withholds consent |
| |
Procedure on petition |
| 46 |
Petition when Marriage Registrar refuses certificate |
| |
Procedure
on petition |
| 47 |
Petition when Marriage Registrar in
Indian State refuses certificate- Repealed by the A.O. 1950 |
| 48 |
Petition when Registrar doubts authority of person forbidding |
| |
Procedure
on petition |
| 49 |
Liability for frivolous protest against issue of certificate |
| 50 |
Form of certificate |
| 51 |
Solemnization of marriage after issue of certificate |
| 52 |
When marriage not had within two months after notice, new notice required |
| 53 |
Marriage Registrar may ask for particulars to be registered |
| 54 |
Registration of marriage solemnized under Part V |
| 55 |
Certificates to be sent monthly to Registrar General |
| |
Custody of
register-book |
| 56 |
Officers to whom Registrars in Indian States shall send certificates-Repealed by the A.O. 1950 |
| 57 |
Registrars to ascertain that notice and certificate are understood by Indian Christians |
| 58 |
Indian Christians to be made to understand declarations |
| 59 |
Registration of marriages between Indian Christians |
| Part VI |
Marriage
Of [Indian] Christians |
| 60 |
On what conditions marriages of Indian Christians may be certified |
| 61 |
Grant of certificate |
| 62 |
Keeping of register-book and deposit of extracts there from with Registrar General |
| 63 |
Searches in register-book and copies of entries |
| 64 |
Books in which marriages of Indian Christians under Part I or Part III are registered |
| 65 |
Part VI not to apply to Roman Catholics. Saving of certain marriages |
| Part VII
|
Penalties |
| 66 |
False oath, declaration, notice or certificate for procuring marriage |
| 67 |
Forbidding, by false personation, issue of certificate by Marriage Registrar |
| 68 |
Solemnizing marriage without due authority |
| 69 |
Solemnizing marriage out of proper time, or without witnesses |
| |
Saving of
marriages solemnized under special license |
| 70 |
Solemnizing, without notice or within fourteen days after notice, marriage with minor |
| 71 |
Issuing certificate, or marrying, without publication of notice |
| |
Marrying
after expiry of notice |
| |
Solemnizing marriage with minor within fourteen days, without authority of
Court, or without sending copy of notice |
| |
Issuing
certificate against authorized prohibition |
| 72 |
Issuing certificate after expiry of notice, or, in case of minor, within fourteen days after notice, or against authorized prohibition |
| 73 |
Persons authorized to solemnize marriage (other than Clergy of Churches of England, Scotland or Rome)
|
| |
Issuing
certificate, or marrying, without publishing notice or after expiry of
certificate |
| |
Issuing
certificate for, or solemnizing, marriage with minor, within fourteen days
after notice |
| |
Issuing
certificate forbidden |
| |
Solemnizing marriage authorizedly forbidden |
| 74 |
Unlicensed person granting certificate pretending to be licensed |
| 75 |
Destroying or falsifying register-books |
| 76 |
Limitation of prosecutions under Act |
| Part VIII
|
Miscellaneous |
| 77 |
What matters need not be proved in respect of marriage in accordance with Act |
| 78 |
Corrections of errors |
| 79 |
Searches and copies of entries |
| 80 |
Certified copy of entry in marriage register, etc., to be evidence |
| 81 |
Certificates of certain marriages to be sent to Central Government |
| 82 |
State Government to prescribe fees |
| 83 |
Power to make rules |
| 84 |
Power to prescribe fees and rules for Indian States- Repealed by the A.O.
1950 |
| 85 |
Power to declare who shall be District Judge |
| 86 |
Powers and functions exercisable as regards Indian States- Repealed by the
A.O. 1950 |
| 87 |
Saving of Consular marriages |
| 88 |
Non-validation of marriages within prohibited degrees |
| Schedule I |
Notice Of Marriage |
| |
Foot Note |
