Section 10(2) in The Punjab Compulsory Registration Of Marriages Act, 2012
(2)Subject to the general superintendence and control of the Chief Registrar of Marriages, the District Registrar of Marriages shall, superintendent the registration of marriages in the district, and shall be responsible for giving effect to the provisions of this Act and the rules made thereunder or the directions issued by the Chief Registrar of Marriages from time to time.
