Report No. 270

d. The Parsi Marriage and Divorce Act, 1936

3.7 Section 12 of the Act provides that the priests are required to periodically transmit their records to Marriage Registrars appointed under the Act. A priest who neglects to certify a marriage or to transmit its copy to the Marriage Registrar will be guilty of an offence punishable with simple imprisonment up to three months, or with fine up to a hundred rupees, or with both. Further, the Marriage Registrars are to be appointed by the State Government for various areas and they are required to transmit their records to the Registrar-General of Births, Deaths and Marriages under Section 9 of the Act.