Section 7(2) in Punjab Registration of Births and Deaths Rules, 1972
(2)Such information shall be given -(a)In a municipality or a cantonment -(i)within seven days from the date of birth or still birth; and(ii)within three days from the date of death.Provided that :(a1)the Jamadars and other Sanitary staff shall notify births and deaths that occurred in their respective areas which they shall collect through the sweeper of that area.(a2)the Surveillance workers/Vaccinators and other public health personnel of different "Diseases eradication and public health programme" who are required to visit every home in their areas in certain periods shall report the occurrence of births and deaths in their areas.(b)in any other area -(i)within fourteen days from the date of birth or still birth; and(ii)within seven days from the date of death :Provided that Surveillance workers/Vaccinators/Sanitary Inspectors and other public health personnel of different "Diseases eradication and public health programme" who are required to visit every home in their area in certain periods shall report the occurrence of births and deaths in their areas.
