Report No. 15

Clause 55

The following changes have been made in the existing provision:-

(i) The condition that the unauthorised solemnisation should be "in the absence of a Marriage Registrar of the district in which the ceremony takes place" has been omitted, as unnecessary.

(ii) Transportation has been omitted, and the fine has been limited to two thousand rupees.

(iii) The words "under this Act" have been added for the sake of clarity.

(iv) Other changes are consequential.