Report No. 15

21. Solemnisation of marriage by Marriage Registrar.-

(1) After the issue of the certificate of notice by the Marriage Registrar, the marriage may be solemnised between the persons therein described by or in the presence, of the Marriage Registrar according to such form or ceremony as the parties think fit to adopt and in the presence of at least two witnesses:

Provided that the marriage shall not be complete and binding on the parties unless each party says to the other in the presence of the Marriage Registrar and the witnesses and in any language understood by the parties-

"I, (A.B.) take the (C.D.) to be my lawful wife (or husband)".

[Section 51, Christian Marriage Act.]
[Cf. section 12(2), proviso S.M.A.]

(2) The marriage may be solemnised-

(a) at the office of the Marriage Registrar; or

(b) at such other place in his district and within a reasonable distance from his office, as the parties may desire, and upon such conditions and the payment of such additional fees as may be prescribed.

[New] [Cf. section 12(1), S.M.A.]