Section 7(2) in The Registration Of Births And Deaths Act, 1969
(2)Every Registrar shall, without fee or reward, electronically or otherwise for the purpose all information given to him under section 8 or section 9 in respect of births and deaths which has taken place in his jurisdiction and shall also take steps to inform himself carefully of every birth and of every death which takes place in his jurisdiction and to ascertain and register the particulars required to be registered.
