The Prohibition of Child Marriage Act, 2006

Contents
Sections	Particulars
1	Short title, extent and commencement
2	Definitions
3	Child marriages to be voidable at the option of contracting party being a child
4	Provision for maintenance and residence to female contracting party to child marriage
5	Custody and maintenance of children of child marriages
6	Legitimacy of children born of child marriages
7	Power of district court to modify orders issued under section 4 or section 5
8	Court to which petition should be made
9	Punishment for male adult marrying a child
10	Punishment for solemnising a child marriage
11	Punishment for promoting or permitting solemnisation of child marriages
12	Marriage of a minor child to be void in certain circumstances
13	Power of court to issue injunction prohibiting child marriages
14	Child marriages in contravention of injunction orders to be void
15	Offences to be cognizable and non-bailable
16	Child Marriage Prohibition Officers
17	Child Marriage Prohibition Officers to be public servants
18	Protection of action taken in good faith
19	Power of State Government to make rules
20	Amendment of Act No. 25 of 1955
21	Repeal and savings

An Act to provide for the prohibition of solemnisation of child marriages and for matters connected therewith or incidental thereto. BE it enacted by Parliament in the Fifty-seventh Year of the Republic of India as follows:-