Report No. 15
Clause 57
The provisions regarding penalty for wrongful actions of various types taken by a Marriage Registrar or Minister of Church are at present contained in several sections of the Christian Marriage Act. These have all been consolidated in this one clause, which is framed on the lines of the Special Marriage Act.
On a study of sections 69 to 73 of the existing Act, it has been found that all the offences concerned would be covered by the residuary words "in contravention of any other provision contained in this Act" in paragraph (a)(ii) and the similar words used in paragraph (b) in the clause under discussion.
Most of the existing sections provide for imprisonment of three years to five years and unlimited fine. This has been replaced by imprisonment up to one year and fine up to five hundred rupees, as in the Special Marriage Act.
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