Section 7(4) in The Punjab Compulsory Registration Of Marriages Act, 2012
(4)The Chief Registrar of Marriages, after giving an opportunity of being heard to the party concerned, shall pass an order confirming the order of the District Registrar of Marriages or the Registrar of Marriages concerned or after recording the reasons, in writing, direct the District Registrar of Marriages or the registrar of Marriages concerned, as the case may be, to register the marriage or shall pass such order, as he may deem fit.
