Section 14(1) in The Punjab Compulsory Registration Of Marriages Act, 2012
(1)Subject to the rules made in this behalf by the State Government including rules relating to the payment of fees and postal charges, any person may,-(a)cause a search to be made in the presence of the Registrar of Marriages or any other officer or official, duly authorized by him, for any entry in a register of marriages; or(b)obtain an extract from such register relating to any marriage.
