Section 4(5) in The Punjab Compulsory Registration Of Marriages Act, 2012
(5)Where on scrutiny of documents presented to him or on further information as provided under sub-section (4), the Registrar of Marriages is satisfied that there is no objection to register the marriage, he shall enter the same in the marriage register within the prescribed period. If in the opinion of the Registrar of Marriages, the marriage is not fit for registration, he shall pass an order of refusal, in writing, after recording the reasons therefor and send a copy thereof to the District Registrar of Marriages.
