Section 5 in The Punjab Compulsory Registration Of Marriages Act, 2012
5. Memorandum of marriage submitted after the stipulated period.
(1)The memorandum of marriage may be submitted to the Registrar of Marriages, after the the expiry of a period of three months, but not after six months, alongwith such fee, as may be prescribed, by describing the reasons for not submitting the said memorandum within the stipulated period.(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.(3)Any marriage, which has not been registered within a period of one year from the date of its occurrence, shall be registered only with the written permission of the Chief Registrar of Marriages and on payment of such fee, as may be prescribed and on submission of an affidavit duly attested by an officer authorized by the State Government in this behalf.
