Section 584 in Greater Hyderabad Municipal Corporation Act, 1955
584. Registration of name of child or of alteration of name.
(1)When the birth of any child has been registered and the name, if any, by which it was registered is altered or, if it was registered without a name, when a name is given to it, the parent or guardian of such child or other person procuring such name to be altered or given may, within twelve months next after the registration of the birth, deliver to the registrar, such certificate as hereinafter mentioned, and registrar, upon the receipt of that certificate shall without any erasure of the original entry, forthwith enter in the register-book the name mentioned in the certificate as having been given to the child.(2)The certificate shall be in the form of Schedule T, or as near thereto as circumstances admit, and, in the case of Christian, shall be signed by the minister or person who performed the rite of baptism upon which the name was given or altered, or, if the child is not baptised or is not a Christian, shall be signed by the father, mother or guardian of the child or other person procuring the name of the child to be given or altered.(3)Every minister or person who performs the rite of baptism shall deliver the certificate required by this section on demand on payment of a fee not exceeding one rupee.
