Section 25 in The Assam Health Establishments Act, 1993
25. Submission of report to the Health Authority.
(1)Any person in charge of the health establishment shall as soon as may be, after any disease which is included under the notifiable disease of the Government, cases of bums, poisoning or any other cases suspected to be medico-legal nature make a report in respect of the cases ton the Health Authority.(2)Any person in charge of the health establishment shall report all death and birth, till birth as per the rules laid down by the Assam Birth and Death Registration Act, 1935. (Assam Act II of 1935).
