Section 14(2) in The M.P. Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Rules, 1997
(2)Where an entry made in the register referred to in clause (a) of sub-rule (1) relates to a woman who has been admitted for delivery, and share a child born to such woman is removed with the consent of the keeper of nursing home and of the parents, or mother or near relative, the keeper of such nursing home shall in addition to the particulars specified in sub-rule (1) also specify in the register the name and address of the person to whose custody and the date on which and the reasons for which the child was so removed.
