Section 4(4) in The Punjab Compulsory Registration Of Marriages Act, 2012
(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.
