7. Registration of Births after the Commencement of the Regulation.
- (i)The Magistrate in charge of an area of Sikkim on receiving information of birth of any child within his area whose father is a Sikkim Subject and on satisfying himself of the correctness of the information shall send a report to the appropriate officer of the Government for entry of the child's name in the Register of Sikkim Subjects to be maintained under section 12 of the Regulation.(ii)The registration of births of children born in Sikkim Subject outside Sikkim:shall be done only at the instance of the Chief Executive Officer and report of such births shall be sent to the Chief Executive Officer.
