Section 9 in Punjab Registration of Births and Deaths Rules, 2004
9. Authority for delayed registration and fee payable therefor. [Sections 13(1)(2)(3) and 30].
(1)Any birth or death of which information is given to the Registrar after the expiry of the period specified in rule 5, but within thirty days of its occurrence, shall be registered on payment of a late fee of rupee two.(2)Any birth or death of which information is given to the Registrar after thirty days, but within one year of its occurrence, shall be registered only with the written permission of the District Registrar and payment of late fees of rupees five on production of an affidavit made before a Notary Public or any other officer authorized in this behalf.(3)Any birth or death which has not been registered within one year of its occurrence, shall be registered only on obtaining by the District Registrar an order of the Sub-Divisional Magistrate or any Magistrate of the First Class nominated by the District Magistrate in this behalf and on payment of a late fee of rupees ten.
