Section 15 in The Punjab Compulsory Registration Of Marriages Act, 2012
15. Penalty.
Any person,who,-(a)Willfully omits or fails to present or send memorandum as required under section 4;or(h)makes any statement in such memorandum, which is false in material particulars and which he knows or has reason to believe to be false; or(c)secretly destroys or dishonestly or fraudulently alters the marriage register or any part thereof.shall be liable to fine, which may extend to one thousand rupees.
