MUNICIPAL
DIGEST 30
THE REGISTRATION OF BIRTHS AND
DEATHS
ACT, I969
(18 of
I969)
[315:
May, 1969] An Act to
provide
for
registration
of
births and deaths
and
for matters connected therewith.
Be itenacted
by
Parliament in the
Twentieth Year of
the
Republic
of
India as follows:-
CHAPTER I
PRELIMINARY
1. Short
title,
extent and
commencement—(l)
This Act may be
called the
Registration
of Births and Deaths
Act,
I969.
(2) Itextendstothewhole of
India.
(3) Itshallcomeintoforce inaStateonsuchdate
(See pagesIland
i2) asthe Ccntoi
Covernn ent
may, by
notificationin theOfficial
Gazette, appoint:
Provided tha' different dates may be
appointed
for different parts ofa
State.
2.
Definitions and
interpretation—(l)
In
this
ACL,
unless the context otheiwise
requires,- (a)
"birth" means live-bir'hor
stillbirth; (Is)
"death"
meansthepermanent
disappearance ofall
evidenceof lifeat
any time
after live-birth has taken
place; (c)
"foetal death" means absenceofall
evidence oflife
prior to the
complete expulsion orextractionfromitsmotherofa
product of
conception irrespective ofthedurationofpregnancy; (d)
"live-birth"
meansthe
complete expulsion orextractionfromits
motherofa product of
conception, irrespective ofthedurationofpregnancy, which,
after such
expulsion or
extraction,
breathes or shows any other
evidence of
life, and each
product ofsuchbirthis
considered
live-born;
(e) "prescribed"
means
prescribed by
rules madeundethis
Act; (f)
'State
Government", inrelationtoaUnion
territory,
meansthe Administrator
thereof; (g)
"still-birth" means foetal
death
wherea
product of
conception hasattainedat
MUNICIPAL DIGEST
31
least the
prescribed reriod
of
gestation.
(2) Any
referenceinthisActto
any law which is not in
force in
any
area
shall,
in relation to
that area, be construed as a
reference to
the
corresponding
law,
if any, in force in
that area.
CHAPTER II
REGISTRATION-ESTABLISHMENT
3.
Registrar'General, India—(I)
The
Central Government may, by notification in
the official
Gazette, appoint
a
person
to
be
known as the
Registrar- General,
India.
(2) TheCentral
Government may also
appoint
such other
officers with such designations as it
thinksfitfor thepurpose of
discharging,
under the
superintendence and
direction of
the
Registrar-General,
such
functions of the
Registrar-General
unde.r this Act as
he may, from time to
time,
authorise them to
discharge.
(3) The
Registrar-General may issue
general
directions
regarding
registration
of births and
deaths in the
territories to
which this
Act
extends,
and
shall take steps
to co- ordinate and
unify
the activities of
Chief
Registrars
in
the matter of
registration
of births and deaths and
submit to
the
Central Government an
annual report
on
the working of theActin thesaidterritories.
4.
Chief
Registrar.—(l)
The
State
Government may, by
notification in
the official
Gazette, appoint
a
Chief
Registrar
for
the State.
(2) The
State
Government may also
appoint
such
other
officers with such designations asit
thinksfitforthepurpose of
discharging,
under the
superintendence and
direction of
the
Chief
Registrar,
such of his functions as
he may, from time to time,
authorisethemto
discharge.
(3) The
Chief
Registrar
shallbe
the chief executive
authority
in
the
State for carrying intoexecution the
provisions
of
this Act and the rules and orders made thereunder
subjeCt
to
the
directions,
if any given
by
the State
Government.
(4) The
Chief
Registrar
shalltake
steps, by
the issue
of suitable instruction: or otherwise, to
co-ordinate, unify and
supervise
the work of
registration
in
the
State for securing an
efficient system or
registration
and
shall prepare and submit to the state Government in
such manner
and
at
such
intervals as
may be
prescribed,
a
report
on the
working
of
this
Act in
the State
alongwith
the statistical renort
referred to
in sub- section
(2)
ofsection l9.
5.
Registration
divisions.—The State
Government may, by
notification in the
MUNICIPAL DIGEST 32
Official
Gazette,
divide the
territory
withintheStateintosuch
registration
divisionsasit may think
fit
and
prescribe
different rules for different
registration
divi1'ons.
6.
District
Registrar.—( 1)
The State Government may, appoint a
District Registrar foreach
revenue districtandsuch
number
ofAdditional District
Registrars as it thinks
fit who
shall, subject to
the
general
control and
directions ofthe
DistrICL Registrar, discharge suchfunctionsoftheDistrict
Registrar asthe
District
Registrar may, from
time to
time,
authorise themto
discharge.
(2) TheDistrict
Registrar
shall
superintend,
subject tothe
directionsof theChief Registrar, the
Registration ofbirthsanddeathsinthedistrictandshall
responsible for carrying intoexecutioninthedistrictthe
provisions oF thisActandtheordersofthe Chief
Registrar
issuedfromtimeto time forthepurposeofthisAct.
7.
Registrars.*(l)
The State Govcrnment may
appoint a
Registrar
for each local area
comprising
theareawithin the
jurisdiction of
the
municipality, panchayat or other local
authority or
any otherareaoracombination of any twoormoreof
them; Provided thattheState Government may appoint inthecaseofa
municipality, panchayat orother local
authority, anyofficerorother
employee
thereofasa Registrar.
(2) Every Registrar
shall,
withoutfee or
reward,
enterinthe
register
maintained for the purposeallinformation
giver. tohim tnttler section 8or
section 9 and
shall also the steps toinfonn
himself
carefully ofevery birth and of every death which takes
place in his
jurisdiction
andtoascertain and
register
the
particulars required to
be
registered.
(3)
Every Registrar
shall haveanofficer in thelocalareafor
whichheis appointed.
(4) Every
Registrar
shall attendhis
office forthepurposeof
registering
birthsand deaths onsuch
days
andatsuchhoursastheChief
Registrar may directandshall cause to be
placed
in some
conspicuous place
on ornear
the outer door of
the office of the
Registrar aboard
bearing,
inthelocal
language,
hisnamewiththe
additionof Registrar ofBirthsandDeathsforthelocalareaforwhichheis
appointed, andthe days and
hoursofhisattendance.
(5) The
Registrarmay,withthe
prior approval ofthe
Chief
Registrar, appoint Sub-Registrars and
assign tothemany orallofhispowersanddutiesinrelationto specified
areas within his
jurisdiction.
MUNICIPAL DIGEST 33
CHAPTER [1'
REGISTRATION OF
BIRTHS AND
DEATHS
8. Persons
required
to
register
births and
deaths—(I)
It shall be
the duty of theperson
specified
belowto
give orcausetobe
given,
either
orally orin writing, according tothe best of
their
knowledge and
belief,
withinsuchtimeas
maybe prescribed,
informationtothe
Registrar oftheseveral
particulars
required to be entered in the forms
prescribed
by
the
State Government under
sub-section
(1)
of section
16,-
(a) in
respect of
birthsand
deathsina
house,
whether
residentialornon- residential not
being any place preferred
to in clause
(b)
to
(e),
the head of the
house or, in case more
than one
household live in
the
house,
the head of the
household,
the person, who is so
recognised
by
the house or the household, andifheisnot
present in thehouseat
anytime
during the
period within which
the births or deaths
has to
be
reported,
the nearest
relatIVe
of the head present in the
house,
and in the absence of any such person, the oldest adult male person present therein
during
the said
period;
(b) inrESDECEofbirthsanddeathsina
hospital,
health
centre,
maternity or nursing homeorotherlike
institution, themedical officerin
charge or
any person authorised
by
him in this
behalf;
(c) inrespectofbirthsand
deathsina
'ail, the
jailor in
charge- I I
(d) inrespectofbirthsand
deathsin
choultry, chattram,
hostel, dharamasala, boarding-house, lodging house,
haven,' barack, toddy shot) or
place of
public resort, thepersonin
charge
thereof,-
(e) inrespect ofany newborn childor dead
body
found
desertedina
public place, theheadmanor
other
corresponding
officerofthe
village inthecaseof a
village
and the officer
in
charge
of
the local
police
station
elsewhere:
Provided that any person who finds
such child or dead
body,
or in whose
charge such child or dead
body
may be
placed,
shall
notify
such
facts
to
the
headman or officer
aforesaid;
(f) inany other
place, suchperson as
maybe
prescribed.
(2) Notwithstanding anything
containedinsub-section
(1), the
State Government, having regard tothe
conditions
obtaining ina
registration
division,
may by
order
require thatforsuch
period as
maybe
specified inthe
order,
any person specified
by theState
Government
by the
designation inhis
behalf,
shall
give orcause to
be
given
information
regarding
births and deaths in a
house referred to in clause
(a) ofsub-section
(1)
instead of the persons
specified
in
that
clause.
.
3:! '1
MUNICIPAL DIGEST
34
COMMENTS
In respect
of any birth or
death the
following persons
are
duty
bound to
inform the
Registrar
either
orally
or in
writing:-
(i) theheadofthe
house/nearest relativeof thehead
present in the
house/oldest adult male person present in the
house,
if
birth or
death take
place
in a house;
(ii) the
medical officerin
charge or
any person authorised
by
him,
if
birth or death takes
place
in a
hospital,
health
centre,
maternity
or
nursing
home or other
like
institution;
(iii) the
jailer in
charge, if
birthor
death takes
place ina
jail;
(iv) thepersonsin
charge of the
place, ifbirthor
death takes
place ina
choultry, chaltram, hostel, dharamasala, boarding-house,
boarding house, tavern, barrack, toddy shop or
place of
public resort;
(v) thehead-manor
other
corresponding
office.ofthe
village
in the case of a village and theofficer
incharge of thelocal
police
station
elsewhere,
if any new-born child or
dead
body
is
found
deserted in a
public
place; (vi)such person as
maybe
prescribed, ir'
birthor
death takes
place
in any other place.
9.
Special provision
regarding
births and deaths in a
plantation—in the case of
births and deaths in a
plantation,
the
superintendent
of the
plantation
shall give or
causeto be
given to the
Registrar theinformation referredtoin
section 8:
Provided that the person referred to in
clauses
(a)
to
(f)
of
sub-section
(1)
of section 8 shall
furnish the necessary particulars
to
the
superintendent
of the
plantation. Expianation.—ln this
section, the
expression
"plantation"
means
anylandnot less than
four
hectares in extend
which is
being prepared
for the
production
of,
or actually
produces, tea,
coffee, pepper,
rubber, cardamon,
cinchona or
such other products astheState
Government, may by
notificationinthe
Official
Gazette, specify and the
expression "superintendent
of
the
plantation"
means the person
having
the charge or
supervision ofthe
labourersand workin the
plantation,
whether called a manager, superintendent or
by any other name.
COMMENTS
if any birth or death
takes
place
in a
plantation,
the
superintendent
of
the plantation hastoinformthe
Registrar provided thatthepersons referredto
in clauses
(a) to
(f) of
sub-section
(i) ofsection8shall furnish necessary particulars
to the superintendent of the
plantation. MUNIClPAL DIGEST
35
10.
Duty
of
certain to
notify
births
and
deaths and to
certify cause of
death.—( 1)
it shall be
the
duty
of-
(i) themidwifeor
any other medicalor
health
attendantatabirthor
death;
(ii) the
keeper or theownerofa
place set
apart for the
disposal ofdeadbodies or
any person
required by
a local
authority
to be
present
at
such
place,
or
(iii) any other personwhomtheState
Government may specify in thisbehalf
by his
designation, to
notify every birth or
death or both at
which he or
she attended or
was
present, or which
occurred in such areas as
may be
prescribed,
to
the
Registrar
within such time and in such manner as
may be
prescribed.
(2) inany
area,theState
Government,
having
regard tothefacilities available therein in this
behalf, may require
that a
certificate as
to the cause of
death shall be obtained
by
the
Registrar
from
such person and in such form as
may be
prescribed.
(3)
Wherethe
State
Governmenthas
required
under sub-section
(2), thata certificate as to the cause
of death shal! be
obtained,
in the event of the
death of any person
who, during
his last
illness, was
attended
by a
medical
practitioner,
the medical practitioner
shall,
afterthe
deathofthatperson,
forthwith,
issue without
charging any fee, to theperson required
underthisActto
give
information
concerning the
death, a certificate in
the
prescribed
form
stating
to the
best
of
his
knowledge
and
belief the cause of
death,-
and the certificate shall be
received
and
delivered
by
such person
to the Registrar at thetimeof
giving
information
concerning thedeath as
required
by this Act.
COMMENTS
The
following persons
are
duty
bound to
notify every birth or death or
both at which heor she attended or was
present:-
(i) themidwifeor
any other
medicalorhealth
attendantatabirthor
death;
(ii) the
keeper or theownerofa
place set
apart for the
disposal of deadbodies or
any person required
by
a
local
authority
to
be
present
at
such
place;
(iii) any other personwhomthe
State
Government may
specify inthisbehalf
by his
designation. ii.
informant to
sign
the
registran—Every person who has
orally given
to the
Registrar any information
required
under this Act shall
write
in
the
Register maintained in
this
behalf,
his name, description
and
place
of
abode,
and if
he cannot write,
shallputhisthumbmarkin the
register against hisname, description and
place' of
abode,
the
particulars being
in
such a case
entered
by
the
Registrar.
MUNICIPAL
DIGEST 36
COMMEI'TS lf information
ofanybirth ordeath is
given tothe
Registrar orally, then the
Registrar
shall
write inthe
Register the name, description
and
place
of abode of the informant andtheinformant shall
put his
signature or thumb
impression.
12.
Extracts of
registration
entries tobe
given to informant—The Registrar shall, assoon asthe
registration of a birth ordeath
has been
completed
give, free of
charge, tothepersonwho
gives
information under section
8or9anextract of the
prescribed
particulars
under his hand
from the
register relating tosuch
birth or death
13.
Delayed registration ofbirthsand
deaths—(1)
Any birth of which information is
given tothe
registrar
after Lhe
expiry of the
period specified therefore, but.vithin
thirty days of itsoccurrence, shall be
registered on
payment of such latefee as maybe
prescribed.
(2) Any
birth ordeath ofwhich
delayed information is
given tothe
Registrar after
thirty clays butwithin. one yearof its
occurrence shall be
registered
only withthe written
permission orthe
prescribed
authority
and on
payment of the
prescribed
fee and the
pmduction of anaffidavit made
before a
notary
public or
any other officer authorised inthistahah'
by theState Government.
(3) Any
birth ordeath whichhas notbeen
registered within one
year of I15 occurrence, shall
be
registered
only onanorder made
by a
Magistrate
of
the first class or a
Presidency Magistrate
after
verifying
the
correctness of mebirth ordeath andon payment ofthe
prescribed fee.
(4) The
provisions cfthissection shall without
prejudice to
my action thatmay be taken
against a
personforfailure onhis
part to
register any birth ordeath within the time
specified
and thereforeanysuch
birth ordeathmay be
registered
during
the pendency ofanysuch
action.
COMMENTS
Where dateofbirth isentered as perdirections ofthe
magistrate, theentry does not
tantamount toconclusive
evidenceof
disputed dateof
birth; H. Subha Raov.Life insurance
Corporation of
India,
AIR 1976
Kant 231.
14.
Registration of nameofchild-Where thebirth of any child
has been
registered
without a
name, the
parent or
guardian
of such child shall within the
prescribed
period give
information
regarding the name of the child tothe
registrar either
orally orin
writing
and
thereupon
the
Registrar shall
entersuch nameinthe register andinitialand datethe
entry.
15. Correction orcancellation
of entry inthe
register
of births
MUNICIPALDIGEST
37
and deaths.—lf it is
proved
to the satisfaction of the
Registrar
that any
entry
of a birth or death in any register kept by
him
under this Act
is erroneous
in form or substance, orhasbeen
fraudulently or
improperly
made, hemay, subject to suchrules as
may be made
by
the State Government with respect
to
the conditions on
which and the
circumstances in which such
entries may be corrected or
cancelled correct the error
or cancel the entry by
suitable entry in the
margin,
without any alteration of
the original entry, andshall
sign the
marginal entryandaddtheretothe dateof the correction or
cancellation.
CHAPTER IV
MAINTENANCE OF
RECORDS AND STATISTICS
16.
Registrars
to
keep registers
in
the
prescribed
form.-—(1) Every Registrar
shall
keep inthe
prescribed forma
register ofbirthsanddeathsforthe registration area of
any part thereofinrelationto
whichheexercises
jurisdiction.
(2) TheChief
Registrar
shall cause tobe
printed and
supplied a
sufficient number of
register
books for
making
entries of
births and deaths
according
to
such forms and instructions as
may, from :ime to
time,
be
prescribed;
and a
copy of
such
forms
in
the local
language
shall be
posted
in some
conspicuous
place
on or near the outer
door of the office of every Registrar.
17. Search of births and deaths
register.—(1) Subject
to
any rules made in this behalf
by
the
State
Government,
including
rules
relating
to the payment of
fees and
postal
charges,
any person may- (a)
causeasearchtobemade
by the
Registrar forany entryinthe
register of births and
deaths; (b)
obtainanextractfromsuch
register relating to
any birthordeath:
Provided that no extract
relating
to
any
death,
issued to
any
person, shall
disclose the
particulars regarding
the cause of death as entered in the
register.
(2) Allextracts
given
underthissection shallbecertified
by the
Registrar or
any other officer authorised
by
the State
Government to
give
such extracts as
provided
in section 76 ofthe Indian Evidence
Act,
1872
(1
of
1872),
and
shall be admissible in evidence for the purpose of
providing
the birth or death to which the entry relates.
18.
inspection
of
registration
offices.—The
registration
offices shall be inspected andthe
registerskept
therein shallbeexaminedin such
manner and
by such authority as
maybe
specified by theDistrict
Registrar. i9.
Registrars
to send
periodical
returns to the
Chief
Registrar
for
MUNICIPAL DIGEST 38
compilation.—( 1)
Every
Registrar
shallsend totheChief
Registrar or to
any officer specified byhim, atsuchintervals and insuchform as
may be
prescribed, areturn regarding theentries ofbirthsand
deaths inthe
registerkeptby such
Registrar.
(2) TheChief
Registrar
shall causetheinformation in the returns furnished
by the
Registrars tobe
compiled andshall
publish
for the information of
the
public
a statistical report onthe
registered
birthsanddeaths
during theyear atsuchintervals and insuch form as maybe
prescribed.
CHAPTER V
MISCELLANEOUS
20.
Special
provision asto
registration
of births and deaths
of citizens outside
lndia.-—(1) The
Registrar-General
shall,
subject tosuchrulesas may be made
by
the Central
Government
in this
behalf, cause to be
registered information astobirthsanddeathsofcitizensofIndia outside
India received
by him under therules
relating tothe
registration
of such
citizens atlndiara Consulates made under the
Citizenship
Act, 1955
(57 of
1955), andeverysuch
registration
shallalso be deemed tohave been
duly
made
under this
Act. (2)1n the caseofanychild bornoutside lndia in
respect Orwhominformation has notbeen received as
provided
in sub-:ection
(1),
if the
parents. of
the child return to lndia with aview
to
settling
therein
they may
at
any time within
sixty days
from the date of the arrival
of the child in
India,
get
the birth
of the child
registered
under this Act in the samemanner asif the child wasborn in india
and the
provisions
of section 13 shall
apply tothebirth of suchchild
afterthe
expiry ofthe
period of
sixty days aforesaid.
21.
Powerof
Registrar toobtain information
regarding
birth or death—The
Registrar
may either
orally orin
writing requireanyperson tofurnishany information
within his
knowledge inconnection with abirth ordeathin the
locality within which such person resides and
that
person shall boundto
comply
with such requisition.
22.
Power to
give
directions—The Central
Governmentmaygive such directions to
any State
Government as mayappear tobenecessaryfor
carrying into execution intheState anyofthe
provisions ofthisAct orofanyruleor
ordermade thereunder.
23.
Penalties—(1)
Any personwho- (a)
fails without reasonable
causeto giveanyinformation
whichitishis
duty to give
underanyof the
provisions of
section 8 and
9; or
MUNICIPAL DIGEST 39
(b) gives orcausestobe
given, forthepurposeof
being
inserted inanyregister of births and
deaths, any informati ,nwhich he
know orbelieves tobe false regarding anyofthe
particulars
required tobeknown and
registered; or
(c)
refuses towrite hisname, description and
place ofabode orto put his thumb
mark inthe
register as
required
by
section 1
1,
shall
be
punishable
with fine which may extend to
fifty
rupees.
(2) AnyRegistrar Or
Sub—Registrar who
neglects or
refuses, without reasonable cause, to
register anybirthordeath
occurring
in his
jurisdiction or to submit any returns as
required
by
sub—section
(1)
of section
19,
shall
be
punishable with fine which may extend to
fifty
rupees.
(3) Any
medical
practitioner who
neglects orrefuses toissue acertificate under
sub-section
(3)
of section IO and any personwho
neglects orrefuses to deliver such certificate shall be
punishable
with fine whichmayextend to
fifty
rupees.
(4) Anypersonwho,
without. reasonable cause,
contravenes anyprovisions of
this Act forthe contravention
of which no
penalty is
provided
fo.' in this
section shall be
punishable withfinewhich may extend toten
rupees.
(5)
Notwithstanding anything
contained intheCode ofCriminal
Procedure,
1898
(5 of
1898), anoffence underhissection shall betried
summarily by a
Magistrate.
COMMENTS
if any person fails without reasonable
causeto
give anyinformation which heis
duty
bound to gi'e
under section 8 and 9or
gives orcauses to be
given
any information which heknows orbelieves tobefalse
regarding anyof the
particulars required tobeknowuanyregistered, orrefuses towrite hisname, description and
place ofabode orto put histhumbmark inthe
register required
by
section
1
1,
shall be
punishable with fine
upto fifty
rupees.
24.
Power to
compound offences.—( 1)
Subject tosuch conditions as may be
prescribed,
any officer authorised
by
the Chief
Registrar by a
general
or
special order inthis
behalf,
may either before oraftertheinstitution ofcriminal
proceedings under this
Act,
accept fromthepersonswho hascommitted oris
reasonably suspected of
having
committed anoffence under this
Act,
by wayof
composition of such
offence a sum of money
not
exceeding fifty
rupees'
(2) On the
payment ofsuch sumofmoney,suchperson shall be
discharged
and no further
proceedings
shall
be taken
against
him in
respect
of such offence.
25. Sanction for
prosecution—No
prosecution for anoffence punishable
underthis Actshall beinstituted exceptby anofficer authorised
by the
MUNICIPAL
DIGEST 40
Chief
Registrar by
general or
special
order in
this behalf.
26.
Registrars
and
Sub-Registrars
to be
deemed
public
servants—All
Registrar:
and
Sub-Registrars shall,
while
acting
or
purporting
to
act in pursuance of the provisions ofthisActor anyruleororder madethereunderbedeemedto be
public servants within the
meaning
of section 21 of the Indian
Penal
Code,
I860
(45
of
1860).
2.7.
Delegation
of
powers—The
State Government may, by
notification in the Official
Gazette,
direct that any power exercisable
by
it
under this
Act
(except the power
to make rules under section
30)
or the rules made
thereunder
shall,
subject to such
conditions,
if any,
as
may be
specified
in the
direction be exercisable also
by such officer or
authority
subordinate to the
State Government
as
may be sp :ified in the direction.
28.
Protection of action
taken in
good
faith.—( I)
No
suit, prosecution or
other
legal proceeding
shalllie
against the
Government, the
Registrar- General, any
Registrar, or anyperson exercising any powerof
performing any
duty under this
Act for
anything
v.hich is
in
good
faith
good
faith
done or
intended to be done in pursuance of this Act
or
any rule or
order made
thereunder.
(2) Nosuitor other
legal proceeding
shalllie
against the
Governmentforany d image
cause to be caused
by anything
which is in
good
faith done or
intended to be done in pursuance of this Act
or
any rule or
order made
thereunder.
29. Act
not to be in
derogation
of Act 6 of
l886.—Nothing
in
this Act shall be Construed to be in
derogation
of the
provisions
of the
Births,
Deaths and Marriages Registration Act, 1885.
30.
Power to make
rules.—( i)
The State
Government may, with the approval oftheCentral
Government,
by
notificationinthe
Official
Gazette, makerules to
carry
out the purposes of
this Act. (7.) In
particular, and
without
prejudice tothe
generality ofthe
foregoing provision, suchrulesmayprovide for-
(a) theformof
registers of
birthsanddeaths
required to be
kept
underthis Act;
(b) the
period
within
which
and theformand themannerin
which information should be
given
to the
Registrar
under section
8;
(c) the
period
within
whichand themannerin
which
birthsand
deaths shall be notified under sub-section
(1)
of seCtion
10;
(d) thepersonfrom whomand theforminwhicha
certificateas tocauseof death shall be
obtained; MUNiCIPAL DIGEST 41
(e) the
particulars ofwhicl. extract maybe
given
under
section
12;
(f) the
authority
whichmaygrant permission for
registration ofabirthor death under sub-section
(2)
ofsection
I3;
(g) thefees
payable for
registration madeunder section
13;
(h) thesubmissionofreportsby
Chief
Registrar
under subsection (4) of section
4;
(i) thesearchofbirthand
death
registers andthefees
payable forsuch search and for the grant
of extracts from the
registers;
(i) theform inwhichandtheintervals atwhichthereturn:andthestatistical report under section 19 shall be Furnished and
published;
(k) the
custody, production and
transfer ofthe
registers andother records kept by Registrars;
(l) thecorrectionof
errors andthecancellation ofentries inthe
register of births and
deaths;
(m) anyother matter which hasto
be, or my
be, prescribed. l[(3)
E\e.y rulemadeunderthisActshallbe
laid, assoon as may beafter itis made,
before*heState
Legislature]
(Ins.by Actof4of
I986,
sec.2andSch.
(w.e.f.
1564986)).
31.
Repeal
and
saving.-~-(l)
Subject to
the provisions
of seCtion
29, as from the
coming intoforce of thisActinany State orpart
thereof, somuchof anylaw in force therein asrelatestothe matrers covered
by
this Act shall stuid
repealed in such State or
part asthecase
may be.
(2)
Notwithstanding such
repeal, anything doneor anyaction taker.
(including any instruction ordirection
issued, anyregulation orrule ororder
made)
under any such law
shall, insofarassuch
thing oraction is notinconsistent withthe
provisions
of this
Act,
be
deemedtohavebeendoneortaken under the
provisions aforesaid, asif they wereinforce whensuch
thing wasdone or such
action was
taken, andshall continue in force
accordingly
until
superseded
by anything
done or
any action taken under this Act.
32.
Powertoremove
difficulty.—lf any difficulty
arisesin
giving
effectin a
State
to
the
provisions
of
this Act in their
application
to
any area, the State Government may,withthe
approval oftheCentral
Government,
by
order makesuch provisions or
give suchdirections notinconsistentwiththe
proxisions ofthisActas appears tothe State Government tobe necessary or
expedient
for
removing
the difficulty:
MUNICIPAL DIGEST 42
Provided that no order
shall be
made under
this section in
rclation to
any
area in a State
after
the
expiration
of two
years from the
date on which
this Act comes into force in that area.
ENFORCEMENT OF ACT
I. This Act came into force in the
following
areas
w.e.f.
1-4-1970,-
vide
G.S. R.
5I4,
dated2Ist
March,
I970,
published inthe
Gazette0F
India, Extra., Pt.Il, Sec.3(i),
p.377:-
( I) The
whole Stateof
Assam except-
(i) thedistrictof
United Khasi8t
Iaintia
Hills
excluding
the areas
comprised within the limits of-
(a) Municipality of
Shillong; (b)
Cantonmentof
Shillong;
(ii) theentire
districtof Garo
Hills;
(iii) theentire
districtof
United Mikirand
North Cachar
Hills;
(iv) theentire
districtof MizoHills.
(2) Thewholeof theStateof West
Bengal except-
(i) thearea
comprised
withinthe
limitsof the
Corporation
of
Calcutta;
(ii) thearea
comprised
withinthelimitsof
Howrah
Municipality;
(iii) Fort
William; and
(iv) thearea
comprised
withinthe
limitsoftheCantonments
of
Barrackpore, Lebong and
Jalapahar.
2.
The Act came into
force in
the
whole of the
following
States and
Union Territories w.e.f
1-4-1970;
vide
G.S.R.
461,
dated 7th
March,
I970,
published
in the Gazette of
India,
Extra., Pt.ll, Sec.3(i), p.966:—
STATES
I.
Andhra Pradesh 8.
Mysore
2. Bihar 9. Orissa
3.
Guiarath. Punjab
4.
Haryana
Ii.
Raiasthan
MUNICIPAL DIGEST 43
5.
Kerala l2. Tamil Nadu
6.
Madhya
Pradesh I3. Uttar Pradesh
7.
Maharashtra
UNION TERRITORIES
l.
Chandigarh
3.
HimachalPradesh
2.
Dadra
and
Nagar
Haveli 4.
Laccadive,
Minicoy
and Amindivi Islands. '
3. The Act came into force
in
the whole
of
the Union
Territory
of Delhi
w.e.f I- 7-l970;
vide.G.S.R.I718,
dated26th
June,
I970,
published inthe
Gazetteof
India, Extra.,
Pt.ll, Sec.3(i), p.585:-
4.
The Ac: came into force in the whole of the
following
areas in the States Jammu andKashmir w.e.f
I-lO-I970; videG.S.R.
461,
dated22nd
September, 1970, published inthe
Gazette of
India,
Extz., Pt.ll, Sec.3(i),
p.727:-
I.
The area
comprised
within the
jurisdiction
of the
police
station of Ramnagar in
Udltampur
District.
2. The area
comprised
within
the
jurisdiction
of the
police
station of
Kupwara in Baramulla District.
3. The area
comprised
within the limits of
7