Section 443 in The Mumbai Municipal Corporation Act, 1888
443. Registrars to reside in the respective districts.
(1)Every Registrar shall reside within the district of which he is a registrar and shall cause his name, together with the words "Registrar of Births and Deaths for the district of" to be affixed in some conspicuous place at or near the outer door of his place of abode.(2)A list showing the name and place of abode of every registrar in [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] shall be kept at the municipal office and shall be open at all reasonable times to public inspection free of charge.
