472. Registration of name of child or of alteration of name.
(1)When the birth of any child has been registered without a name, and when a name is given to it, or, the name, if any, by which it was registered, is to be altered, the parent or the guardian of such child or other person giving the name or proposing to alter the name may, within sixty months next after the registration of the birth, deliver to the Registrar of the area in which the birth was registered, such certificate as hereinafter provided, and the Registrar, upon receipt of the certificate, shall, without any erasure of the original entry, forthwith enter in the register the name mentioned in the certificate as having been given to the child or altered.(2)The certificate shall be in such form as the Municipal Commissioner or the Executive Officer may, from time to time, specify, and shall be signed by the parent, or the guardian of the child or other person giving or altering the name of the child.
