Section 8(5) in Punjab Registration of Births and Deaths Rules, 2004
(5)If the extract of birth or death is not collected by the concerned person as referred to in sub-rules (2), (3) and (4) within the period stipulated therein, the Registrar or the officer or person incharge of concerned institution as referred to in sub-rule (4), shall transmit the same to the concerned family by post within fifteen days of the expiry of the aforesaid period.
