Section 5(3) in The Punjab Compulsory Registration Of Marriages Act, 2012
(3)Any marriage, which has not been registered within a period of one year from the date of its occurrence, shall be registered only with the written permission of the Chief Registrar of Marriages and on payment of such fee, as may be prescribed and on submission of an affidavit duly attested by an officer authorized by the State Government in this behalf.
