Report No. 15

14. Procedure to be followed by Marriage Registrars on receipt of notice.-

Where the notice under section 12 is given to a Marriage Registrar, he shall proceed as follows:-

(a) the Marriage Registrar shall cause the notice to be published by affixing a copy thereof to some conspicuous place in his own office;

[Section 39, 1st para., Christian Marriage Act.] [Cf. section 6(2), S.M.A.]

(b) if the bride is a minor, the Marriage Registrar shall, within twenty-four hours after receiving the notice under section 12, send, by post or otherwise, a copy of the notice to each of the other Marriage Registrars, if any, in the same district, who shall affix the copy to some conspicuous place in his own office;

[Section 39 2nd para., Christian Marriage Act.]
[Cf. also section 15, Christian Marriage Act.]

(c) if either of the parties intending marriage is not permanently residing within the local limits of the district of the Marriage Registrar, the Marriage Registrar shall also cause a copy of such notice to be transmitted to the Marriage Registrar of the district within whose limits such party is permanently residing, and that Marriage Registrar shall thereupon cause a copy thereof to be affixed to some conspicuous place in his own office.

[New] [Cf. section 6(3), S.M.A.]