The State Government may, by notification in the Official Gazette, declare who shall, in any place to which this Act applies, be deemed to be the District Judge. 86. [Powers and functions exercisable as regards Indian States.] Omitted by the A.O. 1950. 87. Saving of Consular marriages.—Nothing in this Act applies to any marriage performed by any Minister, Consul, or Consular Agent between subjects of the State which he represents and according to the laws of such State. 88. Non-validation of marriages within prohibited degrees.—Nothing in this Act shall be deemed to validate any marriage which the personal law applicable to either of the parties forbids him or her to enter into. 20 SCHEDULE I (See sections 12 and 38) NOTICE OF MARRIAGE To a Minister [or Registrar] of I hereby give you notice that a marriage is intended to be had, within three calendar months from the date hereof, between me and the other party herein named and described (that is to say):— Names. Condition. Rank or Age. Dwelling place. Length of Church, chapel or District in which the profession. residence. place of worship other party resides, in which the when the parties marriage is to be dwell in different solemnized. districts. 16, Clive Street. James Smith. Free church of Scotland Church, Windower. of full age. 23 days. Carpenter. Culcutta. Martha Green. 20, Hastings More than a Spinster. month. Minor. Street. … Witness my hand, this day of seventy-two (Signed) JAMES SMITH. [The italics in this schedule are to be filled up, as the case may be, and the blank division thereof is only to be filled up when one of the parties lives in another district.] 21 SCHEDULE II (See sections 24 and 50) CERTIFICATE OF RECEIPT OF NOTICE I, do hereby certify that, on the day of , notice was duly entered in my Marriage Notice Book of the marriage intended between the parties therein named and described, delivered under the hand of, one of the parties, (that is to say):— Names. Condition. Rank or Age. Dwelling Length of Church, District in which profession. place. residence. chapel or the other party place of resides, when the worship in parties dwell in which the different districts. marriage is to be solemnized. Free Church of Scotland Church, 16, Clive Sreet. James Smith. Carpenter. of full age. Widower. 23 days. Hastings a Martha Green. ………………. More than Calcutta. Spinster. month. Minor. Street. 20, and that the declaration1[or oath], required by section 17 or 41 of the Indian Christian Marriage Act, 1872 (15 of 1872), has been duly made by the said (James Smith). Date of notice entered The issue of this certificate has not been prohibited by any person Date of Certificate given authorized to forbid the issue thereof. Witness my hand, this day of seventy-two. (Signed) This certificate will be void, unless the marriage is solemnized on or before the day of [The italics in the Schedule are to be filled up, as the case may be, and the blank division thereof is only to be filled up when one of the parties lives in another district]. 1. Ins. by Act 1 of 1903, s. 3, and the Second Schedule. 22 SCHEDULE III 1 [(See sections 28 and 31)] FORM OF REGISTER OF MARRIAGES Quarterly Returns of MARRIAGES FOR Calcutta. The Archdeaconry of Madras. Bombay. I, ,Registrar of the Archdeaconry of Calcutta, Madras, Bombay, do hereby certify that the annexed are correct copies of the originals and Official Quarterly Returns of Marriage within the Archdeaconry Calcutta, of Madras, as made and transmitted to me for the quarter Bombay, commencing the day of ending the day of in the year of Our Lord [Signature of Registrar.] Calcutta. Registrar of the Archdeaconry of Madras. Bombay. Allahabad, MARRIAGES solemnized at Barrackpore, Bareilly, Calcutta, etc., etc. when Names of parties. married. person solemnizing witnesses present. Signature of the Father’s name Of two or more and surname. Signatures of Residence at By banns or the marriage. profession. the parties. the time of Condition. Christian. Surname. marriage. Signatures Rank or license. Month. Year. Day. Age. 1. Subs. by Act 12 of 1891, s. 2 and the Second Schedule, for “(see section 28)”. 23 SCHEDULE IV (See sections 32 and 54) MARRIAGE REGISTER BOOK Names of Parties. Age. Condition. Rank or Residence Father’s profession.. at the time name and Number. When married. Christian Surname. of surname. name. marriage. Day. Month. Year. 1 James. White . 26 years. Widower. Carpenter. Agra… William 17 years. White. Martha. Duncan. Spinster. …….. Agra… John Duncan. Married in the James John Smith. This marriage was solemnized between us White, in the presence of us John Green. Martha Duncan, 24 CERTIFICATE OF MARRIAGE Number. When married. Names of Parties. Age. Condition. Rank or Residence at Father’s profession. the time of name and Christian Surname. marriage. surname. name. Day. Month. Year. James... White... 26 years. Widower Carpenter Agra...... William ... White 1 Martha... Duncan... 17 years. Spinster ………. Agra...... Jhon Duncan Married in the James White, John Smith. This marriage was solemnized between us Martha Duncan, in the presence of us John Green. 25 (SCHEDULE V.) SCHEDULE V.—[Enactments repealed.] Rep.by the Repealing Act, 1938 (1 of 1938), s. 2 and the Schedule. 26