The Foreign Marriage Rules, 1970
9. Time and place of solemnisation.-
The intended marriage may be solemnised at any time during office hours of the Marriage Officer or at any other time convenienf to him,-
(a) at the official house of residence of the Marriage Officer, or
(b) at the office in which the business of the Marriage Officer is transacted, or
(c) at such other place within a reasonable distance from house such official or office as the Marriage Officer may in his discretion approve:
Provided that additional fees as specified in rule 15 shall be payable for the solemnisation of any marriage at a place referred to in clause (c).
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