Section 454 in The Calcutta Municipal Corporation Act, 1980
454. Registration of name of child or of alteration of name. -
(1)When the birth of any child has been registered and the name, if any, by which it was registered, is altered or, if it was registered without a name, when a name is given to it, the parent or guardian of such child or other person procuring such name to be altered or given may, within sixty months next after the registration of the birth, deliver to the Registrar of the area in which the birth was registered, such certificate as hereinafter mentioned, and the Registrar upon the receipt of the certificate shall, without any erasure of the original entry, forthwith enter in the register book the name mentioned in the certificate as having been given to the child.(2)The certificate shall be in such form as the Municipal Commissioner may, from time to time, specify and shall be signed by the father, mother or guardian of the child or other person procuring the name of the child to be given or altered.
