Section 6 in The Punjab Anand Marriages Registration Rules, 2016
6. Memorandum submitted after the stipulated period.
(1)In case the parties to an Anand marriage or any of their parents or relations, as the case may be, submits memorandum for registration of marriage to the Registrar of Marriage concerned,-(i)after the expiry of a period of three months but not after a period of six months from the date of solemnization of the marriage such marriage shall be registered subject to the payment of a late fee of rupees one thousand, in addition to the fee as specified in sub-rule (3) of rule 5;(ii)after the expiry of a period of six months but within a period of one year from the date of solemnization of the marriage, such marriage shall be registered only after obtaining the written permission of the District Registrar of Marriages concerned, subject to payment of a late fee of rupees fifteen hundred in addition to the fee, as specified in sub-rule (3) of rule 5; and(iii)after the expiry of a period of one year or above from the date of solemnization of the marriage, such marriage shall be registered only after obtaining the written permission of the Chief Registrar of Marriages, subject to payment of a late fee of rupees two thousand in addition to the fee as specified in sub-rule (3) of rule 5.(2)The parties referred above in sub-rule (1), shall submit their memorandum alongwith an affidavit (duly attested by the Notary or any other officer authorized by the State Government), describing the reasons for its late submission.
