Section 15 in Rajasthan Registration of Births, Deaths and Marriages Act, 1958
15. Persons authorised to give notice of birth.
- Any of the following persons may give notice of a birth, namely:-(a)the father or mother of the child;(b)any person present at the birth:(c)any person occupying, at the time of the birth, any part of the house where in the child was born and having knowledge of the child having been born in the house;(d)any medical practitioner in attendance after the birth and having personal knowledge of the birth have occurred:(e)any person having charge of the child.
