Section 16 in The Registration Of Births And Deaths Act, 1969
16. Registrars to keep registers in the prescribed form.—
(1)Every Registrar shall keep in the prescribed form a, electronically or otherwise, for the registration area or any part thereof in relation to which he exercises jurisdiction.(2)The Chief Registrar shall cause to be printed and supplied a sufficient number of register books for making entries of births and deaths according to such forms and instructions as may, from time to time, be prescribed; and a copy of such forms in the local language shall be posted in some conspicuous place on or near the outer door of the office of every Registrar.
