Section 213 in The Howrah Municipal Corporation Act, 1980
213.
[* * * * * * *] [[Section 213 omitted by W.B. Act 29 of 1990, which was as under :-'213. Appointment of Registrars and Sub-Registrars of Births and Deaths. - (1) The Health Officer of the Corporation shall be the Chief Registrar of Births and Deaths in Howrah and shall keep in such form as may from time to time be prescribed by the State Government a register of all births and deaths occurring in Howrah.(2)The Corporation shall appoint a person to be the Registrar of Births and Deaths for each borough and may appoint the same person to be such Registrar for more than one borough.(3)The Commissioner shall appoint a Sub-Registrar of Births and Deaths for each registered burial or burning ground or other place for the disposal of the dead to register all corpses brought thereto for interment or cremation or for disposal otherwise:Provided that the same Sub-Registrar may be appointed for more than one such burial or burning ground or other place.(4)The Commissioner shall cause to be printed and published a list containing the name and address of every Registrar and Sub-Registrar appointed under this section.(5)On an application from a person interested, the Chief Registrar or Registrar shall issue an extract from an entry in a register book of birth or death on payment of such fee as may be determined by regulation.(6)The State Government may prescribe the manner in which and person by whom an information relating to birth and death should be given to the Corporation.'.]]
