Section 18(2) in The Punjab Compulsory Registration Of Marriages Act, 2012
(2)In particular and without prejudice to the generality of the foregoing powers such rules may provide for all or any of the following matter, namely.(a)the form of memorandum, fee and the person, who shall attest the same under sub-section (1) and (3) of section 4;(b)the period within which a marriage is to be registered under sub-section (5) of section 4;(c)the fee payable under sub-section (1),(2) and (3) of section 5;(d)the authority mentioned in sub-section (2) of section 5;(e)the manner and fee for filing an appeal under sub-section ( I ) of section 7;(f)the manner and fee for filing of further appeal under sub-section (3) of section 7;(g)the form, manner and intervals at which the report of working of registration of marriages under this Act is to be submitted under sub-section (4) of section 9;(h)the form, language and manner in which marriage register is to be maintained under section 12;(i)the conditions on which and the circumstances in which, entries may be corrected or cancelled under section 13;(j)the fee for search of any entry in a marriage register and for obtaining an extract under sub-section (1) of section 14; and(k)any other matter required to be prescribed by or under this Act.
