Section 4 in The Punjab Compulsory Registration Of Marriages Act, 2012
4. Memorandum of Marriage
(1)The parties to a marriage or any of their parents or relations, shall prepare and sign a memorandum in such form, as may be prescribed, and shall present the same in duplicate to the registrar of Marriages as per provisions of section 5, within a period of three months from the date of the marriage.(2)The memorandum shall also be signed by the priest.(3)The memorandum shall be accompanied by such fee in the form of court fee stamps and shall be attested by such person, as may be prescribed.(4)Where the Registrar of Marriages, before whom the memorandum is presented under sub-section ( I ), on scrutiny finds or otherwise has reason to believe that,-(a)the marriage between the parties, has not been performed in accordance with the personal law, applicable to the parties; or(b)the identity of the parties of the witnesses or the persons, testifying the identity of the parties and the solemnization of the marriage is not established beyond reasonable doubt; or(c)the documents attached to the said memorandum do not prove the marital status of the parties,he may, after hearing the parties and recording the reasons to do so in writing, refuse to register the marriage, and may —(i)call upon the parties to produce such further information or documents, as he may deem necessary for establishing theidentity of the parties and the witnesses or correctness of the information or documents, presented to him or for any other reason specified in writing; or(ii)if deemed necessary, refer the relevant documents to the concerned Government agency within whose jurisdiction, the parties reside for verification.(5)Where on scrutiny of documents presented to him or on further information as provided under sub-section (4), the Registrar of Marriages is satisfied that there is no objection to register the marriage, he shall enter the same in the marriage register within the prescribed period. If in the opinion of the Registrar of Marriages, the marriage is not fit for registration, he shall pass an order of refusal, in writing, after recording the reasons therefor and send a copy thereof to the District Registrar of Marriages.(6)Notwithstanding anything contained in sub-section (5), the Registrar of Marriages either suo-mwo or otherwise, may enter any marriage, which takes place in his jurisdiction in the marriage register, after calling the parties and ascertaining the facts, required for registration of marriage.(7)The persons who have solemnized their marriages, before the date of commencement of this Act, may also get their marriages registered, if they or any of them, were residents of the State of Punjab at the time of marriage, subject, however, to the provisions of this Act.(8)If a marriage is already registered outside the State of Punjab, it shall not registered again in the State of Punjab
