Report No. 15
57. Penalty for wrongful action of Marriage Registrar or Minister, etc.-
Whoever, being authorised under this Act to solemnise a marriage, knowingly and wilfully-
(a) solemnizes such marriage
(i) without publishing a notice regarding such marriage as required by any provision of this Act, or
(ii) in contravention of any other provision contained in this Act, or
(b) issues any certificate in contravention of any provision contained in this Act, shall be punishable with simple imprisonment for a term which may extend to one year, or with fine which may extend to five hundred rupees, or with both.
[Sections. 69, 70, 71, 72 and 73, Christian Marriage Act.I
[Cf. section 46, S.M.A.]
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