Section 4(1) in The Maharashtra Refugees Act, 1948
(1)Every refugee for the time being in the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] of Bombay shall, within fifteen days from the coming into operation of this Act or within seven days from the date of his arrival in the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] whichever is later, register himself at the registration centre of the camp in which he is being accommodated or if he is being accommodated or is residing elsewhere than in a camp for which a registration centre has been established, at the registration centre of the area in which he is being accommodated or is residing:Provided that a refugee who is the head of a family shall be responsible for the registration of members of his family for the time being with him:Provided further that where a refugee is a female, a minor, ,a lunatic, an idiot or a person incapable by reason of being sick or infirm of attending at the registration centre, the person who may for the time being be looking after such refugee shall be responsible for his registration.
