Section 5 in The Punjab Anand Marriages Registration Rules, 2016
5. Presentation of memorandum for registration of marriage.
(1)The partiest to an Anand marriage or any of their parents or relations, as the case may be, shall present the memorandum in Form-I, before the Registrar of Marriages concerned, for registration of marriage within a period of three months from the date of such marriage.(2)If one of the parties to the marriage is Non-resident Indian, in that case, they shall attach all necessary information as specified in the Form l-A, alongwith the memorandum of marriage in Form-I.(3)The memorandum shall be accompanied with a fee of rupees fifteen hundred in the form of court fee stamps.(4)The Registrar of Marriages, after satisfying himself the provisions of rule 7 shall register the marriage within a period of one month from the date of receipt of the memorandum for the purpose.
