Section 14 in The Bihar Clinical Establishments (Control and Regulation) Act, 2007
14. Information of birth and death occurring in Clinical Establishment.
- The owner, proprietor or the management of every clinical establishment shall maintain registers of births and deaths in the prescribed form. These registers shall be made available to Appropriate Authority and to such other authorities for inspection as may be required under any law in force for the time being, on demand. The monthly report of births and deaths shall be sent by every clinical establishment to the Appropriate Authority in the first week of the following month in the prescribed form.
