(1)
These rules may be called the Punjab Registration of Births and Deaths
Rules, 1972. (2)
These rules extend to the whole of the State of Punjab. (3)
These rules shall come into force in the State of Punjab from the date
of Gazette Notification. In these rules, unless the context otherwise
requires :- (a)
"Act"
means the Registration of Births and Deaths Act, 1969; (b)
"Form"
means a Form appended to these rules; and (c)
"Section"
means a section of the Act. The period of gestation for the purposes of clause
(g) of sub-section (1) of section 2 shall be twenty eight weeks. The report under sub-section (4) of section 4 shall
be prepared in form No. 1 and shall be submitted along with the statistical
report referred to in sub-section (2) of section 19 to the State Government by
the Chief Registrar every year by the 31st July of the year following the year
to which the report relates. (1)
The information required to be given to the Registrar under section 8 or
as the case may be section 9 shall if given in writing be in form Nos. 2, 3 and
4 for the registration of a birth, still birth and death respectively and if
given orally mention the several particulars in the relevant form. (2)
The information referred to in sub-rule (1) shall be given - (a)
In a
municipality or a cantonment - (i)
within seven
days from the date of birth or still birth; and (ii)
within three
days from the date of death. (b)
In any other
area - (i)
within
fourteen days from the date of birth or still birth; and (ii)
within seven
days from the date of death : Provided that a death caused by any notifiable
epidemic disease shall be reported within 24 hours of its occurrence. (1)
In respect of a birth or death in a moving vehicle the person incharge
of the vehicle shall give or cause to be given the information under
sub-section (1) of section 8 at the first place of halt. Explanation. - For the purpose of this rule the term
"vehicle" means conveyance of any kind used on land, air or water and
includes an aircraft a boat, a ship, a railway carriage, a motor-car, a
motor-cycle, a cart, a tonga and a rickshaw. (2)
In the case of death (not falling under clause (a) to (e) of sub-
section (1) of section 8) in which an inquest is held the officer who conducts
the inquest shall give or cause to be given the information under sub-section
(1) of section 8. (1)
Every person required to notify a birth, still birth or death under
section 10 shall give information thereof to the Registrar in Form No. 5, 6 or
7 as the case may be. (2)
Such information shall be given - (a)
In a
municipality or a cantonment - (i)
within seven
days from the date of birth or still birth; and (ii)
within three
days from the date of death. Provided that : (a1) the Jamadars and other Sanitary staff shall notify births and
deaths that occurred in their respective areas which they shall collect through
the sweeper of that area. (a2) the Surveillance workers/Vaccinators and other public health
personnel of different "Diseases eradication and public health
programme" who are required to visit every home in their areas in certain
periods shall report the occurrence of births and deaths in their areas. (b)
in any other
area - (i)
within
fourteen days from the date of birth or still birth; and (ii)
within seven
days from the date of death : Provided that Surveillance
workers/Vaccinators/Sanitary Inspectors and other public health personnel of
different "Diseases eradication and public health programme" who are
required to visit every home in their area in certain periods shall report the
occurrence of births and deaths in their areas. (3)
Any area under section 10(2). Any area for the purpose of section
10(2) shall mean any area having local body and with population of 20,000 and
above according to the last census. The Registrar for such area shall obtain
the certificate as to the cause of death in form No. 8 at the time of receiving
the information from such person as required by this Act to give the
information concerning the death. The certificate as to the cause of death required
under sub-section (3) of section 10 shall be issued in form No. 8 and the
Registrar shall, after making necessary entries in the register of births and
deaths forward all such certificates to the Chief Registrar or the officer
specified by him in this behalf by the 10th of the month immediately following
the month to which the certificates relate. The extracts of particulars from the register
relating to births or deaths to be given to an informant under section 12 shall
be in Form No. 9 or Form No. 10, as the case may be. (1)
Any birth or death of which information is given to the Registrar after
the expiry of the period specified in rule 5, but within thirty days of its
occurrence, shall be registered on payment of a late fee of rupee one. (2)
Any birth or death of which information is given to the Registrar after
thirty days, but within one year of its occurrence, shall be registered only
with the written permission of the officer prescribed in this behalf and on
payment of a late fee of rupees three and on production of an affidavit made
before a notary public or any other officer authorised in this behalf. (3)
Any birth or death which has not been registered within one year, of its
occurrence, shall be registered only on an order of a Magistrate of the first
class and on payment of a late fee of rupees five. (1)
Where the birth of any child had been registered without a name, the
parent or guardian of such child shall within 12 months from the date of
registration of the birth of child, give information regarding the name of the
child to the Registrar either orally or in writing : (a)
if the
register is in his possession, forthwith enter the name in the register on
payment of a late fee of rupees two. (b)
if the
Register is not in his possession and if the information is given orally, make
a report giving necessary particulars, and if the information is given in
writing, forward the same to the officer specified by the State Government in
this behalf for making the necessary entry on payment of a late fee of rupees
two. (2)
The parent or the guardian as the case may be shall also present to the
Registrar the copy of the extract given to him under section 12 or a certified
extract issued to him under section 17, and on such presentation the Registrar shall
make the necessary endorsement relating to the name of the child or take action
as laid down in clause (b) of the proviso to sub-rule (1). (1)
If it is reported to the Registrar that a clerical or formal error has
been made in the register or if such error is otherwise noticed by him and if
the register is in his possession, the Registrar shall enquire into the matter
and if he is satisfied that any such error has been made, he shall correct the
error (by correcting or cancelling the entry as provided in section 15) and
shall send an extract of the entry showing the error and how it has been
corrected to the District Registrar/State Government or the officer specified
by it in this behalf immediately after the correction or cancellation. (2)
In the case referred to in sub-section (1) if the register is not in his
possession, the Registrar shall make a report to the District Registrar/State
Government or the officer specified by it in this behalf and call for relevant
register and after enquiring into the matter, if he is satisfied that any such
error has been made, make the necessary correction. (3)
Any such correction as mentioned in sub-rule (2) shall be countersigned
by the District Registrar/State Government or the officer specified by it in
this behalf when the register is received from the is Registrar. (4)
If any person asserts that any entry in the register of births and
deaths in erroneous in substance, the Registrar may correct the entry in the
manner prescribed under section 15 upon production by that person a declaration
setting forth the nature of the error and true facts of the case made by two
credible persons having knowledge of the facts of the case. Explanation. - For the purpose of sub-rule (4) the term
Credible Persons stands for Panch, Sarpanch, Municipal Commissioner, M.L.A.,
M.P., Gazetted Officer. (5)
Notwithstanding anything contained in sub-rule (1) and sub-rule (4), the
Registrar shall make report of any correction of the kind referred to therein
giving necessary details to the District Registrar/State Government or the
Officer specified by it in this behalf. (6)
If it is proved to the satisfaction of the registrar that any entry in
the register of births and deaths has been fraudulently or improperly made, he
shall make a report giving necessary details to the officer authorised by the
Chief Registrar by general or special orders in this behalf under section 25
and on hearing from him take necessary action in the matter. (7)
In every case in which an entry is corrected or cancelled under this
rule, intimation thereof should be sent to the permanent address of the person
who has given information under section 8 or section 9. (1)
The register of births, still births and deaths to be kept by the
Registrar under section 16 shall be in three parts as set out in form Nos. 11,
12 and 13 respectively and in each part of the register, the event shall be
numbered serially and for each calendar year. (2)
A new register shall be opened on the first day of January of each year. (3)
an event which occurred in any previous year shall be recorded in the
register for the year in which it is reported : Provided that no entry shall be interpolated
between two entries recorded earlier. (1)
The fees payable for a search to be made or an extract to be issued
under section 17 shall be as follows: Rs. P. (a) search
for a single entry in the first year for which search is made 1,00 (b) for
every additional year for which the search is continued 1,00 (c) for
granting extract relating to each birth or death 1,00 (2)
Any such extract in regard to a birth or death shall be issued, by the
Registrar or the officer authorised by the State Government in this behalf in
form No. 9 or as the case may be, Form No. 10 and shall be certified in the
manner provided for in section 76 of the Indian Evidence Act, 1872 (1 of 1872). (3)
Any such extract may be furnished to the person asking for it by post on
payment of the postal charges therefor. (1)
Every Registrar shall send to the Chief Registrar and District Registrar
on or before the 5th of each month, a true copy of the entries in register of
births and deaths relating to the month immediately preceding. (2)
The Registrar for a Municipality with a population more than 30,000
shall send to the Chief Registrar in Form No. 14 a weekly return of births and
deaths within 7 days of the expiry of the week to which the information
relates, and in form No. 15 a monthly return of births and deaths by the end of
the month following the month to which the information relates. (3)
The Registrar for a Cantonment shall send to the Chief Registrar or the
officer specified by the Chief Registrar in this behalf, a weekly return of
births and deaths in form No. 14 within 4 days of the expiry of the week to
which the information relates and a monthly return of births and deaths in form
No. 15 by the end of the month following the month to which the information
relates. The statistical report under sub-section (2) of
section 19 shall be in form No. 16 and shall be compiled for each year before
the 31st July of the year immediately following and shall be published as soon
as may be thereafter but in any case not later than five months from that date. Notice to be issued under section 21 will be in
Form No. 17. (1)
Any offence punishable under section 23 may, either before or after the
institution of original proceedings under this Act, be compounded by an officer
authorised by the Chief Registrar by a general or special order in this behalf,
if the officer so authorised is satisfied that the offence was committed
through inadvertence or oversight or for the first time. (2)
Any such offence may be compounded on payment of such sum, not exceeding
rupees fifty for offences under sub-sections (1), (2) and (3) and rupees ten
for offences under sub-section (4), of section 23 as the said officer may think
fit. (1)
The Register of births and deaths shall be a record of permanent
importance and shall not be destroyed. (2)
All information received by the Registrar under sections 8 and 9 and the
certificate as to the cause of death furnished under sub-section (3) of section
10 of the Act shall form an integral part of the register of births and deaths
and shall not be destroyed. (3)
Every register of births and deaths and the forms relating to the
entries therein shall be retained by the Registrar in his possession for a
period of twelve months after the end of the calendar year to which it relates
and such register and forms in respect of any other area shall thereafter be
transferred for safe custody to the District Registrar and in respect of
Municipal areas/cantonment to such officer as may be specified by the State
Government in this behalf. All fees payable under the Act may be paid in cash
or by money order or postal order. Punjab Registration of Births and
Deaths Rules, 1972
[6th September, 1972]
No. GSR 76/CA 18/69/Section 30/72 - In exercise of the powers conferred by section 30
of the Registration of Births and Deaths Act, 1969 (18 of 1969), the State
Government of Punjab with the approval of the Central Government hereby makes
the following rules, namely :-
Provided that if any such information is given after the period of 12 months,
subject to the provisions of sub-section (4) of Section 23, the Registrar shall
-