Section 11(4) in The Punjab Compulsory Registration Of Marriages Act, 2012
(4)Every Registrar of Marriages shall attend his office for the purpose of registering marriages on such days and at such public hours as the Chief Registrar may direct and shall cause to be placed in a conspicuous place on or near the outer door of his office, a board bearing, in the local language, his name and the designation of the word "Registrar of Marriages" and the public days and hours of his attendance.
