Section 5(1) in Punjab Registration of Births and Deaths Rules, 2004
(1)The information required to be given to the Registrar under section 8 or section 9, as the case may be, shall be in Form Nos. 1, 2 and 3 for the registration of a birth, death and still birth respectively, hereinafter to be collectively called the reporting forms. Information if given orally, shall be entered by the Registrar in the appropriate reporting forms and signatures/thumb impression of the informant be obtained. For Rural area of the State, reporting forms shall be maintained in the forms of "Chowkidara Book" separately for Births in Form No. 1 and 6 and in the case of Deaths in Form No. 2 and 6 and in the case of Still Births in Form No. 3.
