Report No. 15
The Fourth Schedule
[See sections 11(2)(c) and 15(2)(b)]
Declaration to be Made by The Bridegroom
I*, A. B., hereby declare as follows:
1. I am at the present time unmarried (or a widower or a divorcee, as the case may be).
2. I have completed years of age.
3. I am not related to C. D (the bride) within the prohibited. relationship.
4. I am a Christian.
5. I am aware that, if any statement in this declaration is false, I am liable to imprisonment and also to fine.
(Sd.) A.B. (the Bridegroom).
* To be filled up.
Declaration to be Made by The Bride
I, C. D., hereby declare as follows:-
1. I am at the present time unmarried (or a widower or a divorcee, as the case may be).
2. I have completed............. years of age.
3. I am not related to A.B. (the bridegroom) within the prohibited relationship.
4. I am a Christian.
5. Consent of my guardian in marriage, Shri................... has been obtained to my proposed marriage with A. B.***
6. I am aware that, if any statement in this declaration is false, I am liable to imprisonment and also to fine.
Note.- In the case of a minor bride for whose marriage the consent of guardian is required, the guardian should sign on her behalf.
Signed in our presence by the above named A.B. and C.D. So far as we are aware there is no lawful impediment to the marriage.
(Sd.) G. H.
Two witnesses.
(Sd.) I.J.
(Countersigned) E. F.
Minister of a recognised Church*
Licensed Minister* Marriage Registrar*
Dated the........................ day of........................... 19..............
[New] [Cf. Third Sch., S.M.A.]
* Strike off what is inapplicable.
*** Strike off if not applicable. If in lieu of guardian's consent, permission of the district court has been obtained, state so.
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