Section 259 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
259. Intimation regarding birth.
(1)In the case of every child born in any hospital or maternity home or nursing home, it shall be the duty of the medical practitioner-in-charge of such hospital or maternity home or nursing home to send to the Registrar within seven days after the birth of the child, whether dead or alive or still born, a notice of such birth, in such form as may be prescribed by by-laws made in this behalf.(2)In the case of every child born in the Municipal area but not born in a hospital or a maternity home or a nursing home, it shall be the duty of -(a)the medical practitioner, nurse or midwife assisting at the birth of such child;(b)in default of such medical practitioner, nurse or midwife, the father and the mother of the child; and(c)in default of the father and the mother of the child, occupier of the premises in which the child was born and every person present at the birth and the person having charge of the child;to give to the best of his or her knowledge and belief, to the Registrar, within seven days after such birth, a notice of such birth, in such form as may be prescribed by bylaws made in this behalf:Provided that, in the case of the mother of the child, this sub-section shall apply as if for the words "seven days" the words "one month" had been substituted:Provided further that, a person required to give notice only in default of some other person shall not be bound to give such notice if he believed and had reasonable grounds for believing that such notice had already been given by the persons primarily liable for giving such notice.(3)In the case of an illegitimate child, no person shall, as father of such child, be required to give information concerning the birth of such child and the Registrar shall not enter in the register maintained by him, the name of any person as father of the child except of the joint request of the mother and of the person acknowledging himself to be the father of such child, and such person shall in such case sign the register together with the mother.
