Report No. 15
Clause 67
It is considered that inspection of the Marriage Certificate Book and the supply of certified extracts therefrom should be free if the inspection or extracts are required by the parties to the marriage (at or about the time of marriage). In other cases, fees should be charged. This principle has been incorporated in the clause under discussion.
In other respects, the corresponding provision in the Special Marriage Act has been followed.
By allowing inspection free in the cases mentioned above, the clause departs from existing section 79 of the Christian Marriage Act Further, unlike the existing Act, the clause will apply to Ministers of Churches (or other persons having the custody of the Marriage Certificate Book) also.
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