Section 7(1) in The Punjab Compulsory Registration Of Marriages Act, 2012
(1)Any person,aggrieved by the order of Registrar of Marriages Appeal.refusing to register a marriage under sub-section (5) of section 4, may, within a period of thirty days from the date of passing of such order, appeal to the District Registrar of Marriages in such manner and on payment of such fees, as may be prescribed.
