Section 7(3) in The Punjab Compulsory Registration Of Marriages Act, 2012
(3)Any person aggrieved by the order of the. District Registrar of Marriages confirming the order of refusal to register a marriage under sub-section (2), may, within a period of sixty days from the date of receipt of such order, further appeal to the Chief Registrar of Marriages in such manner and on payment of such fee, as may be prescribed.
