Report No. 15
55. Solemnizing marriage without due authority.-
Whoever, not being authorised by section 6 to solemnize a marriage, solemnizes or professes to solemnize under this Act a marriage between persons who are Christians, shall be punishable with imprisonment for a term which may extend to ten years, and shall also be liable to fine which may extend to two thousand rupees.
[Section 68, Christian Marriage Act] [Cf. section 75(1)(a), M.C.A.]
Back
