Section 5(2) in The Punjab Compulsory Registration Of Marriages Act, 2012
(2)Any marriage of which delayed information is given to the Registrar of Marriages, after the expiry of a period of six months, but within one year of its occurrence, shall be registered only with the written permisson of the prescribed authority and on payment of the prescribed fee and submission of an affidavit duly attested by a Notary Public or any other officer, authorized by the State Government in this behalf.
