Section 3 in The Punjab Compulsory Registration Of Marriages Act, 2012
3. Every marriage to be registered
On or after the commencement of this Act, every marriage,-(i)between the parties, who are Indian nationals; or(ii)between the parties, one of whom at least is a citizen of India and other a non-resident Indian or a foreign national,solemnized or performed irrespective of religion, caste, creed or nationality shall be registered in the manner as provided in section 4;Provided that in case of any marriage, where one of the parties is non-resident Indian or foreign national, it shall be mandatory for such parties to disclose and mention in writing, his/her passport number, name of country from which it has been issued and its period of validity, besides his/her permanent residential/ official address in the country of current overseas abode and his/her valid, present social security number or any such similar other indetification proof officially issued by the country of foreign abode, which information shall be entered in the certificate of marriage as also in the marriage register.
