Section 15(a) in THE REGISTRATION OF BIRTHS AND DEATHS (AMENDMENT) ACT, 2023
(a)in sub-section (1),—(i)in the opening portion, for the words “Any person”, the words, brackets, figure and letter “Any person, except the person specified in sub-section (1A),”shall be substituted;(ii)in clause (c), after the words “thumb mark”, the words “or signature, as the case may be,” shall be inserted;(iii)in the long line, for the words “fifty rupees”, the words “two hundred and fifty rupees” shall be substituted;(b)after sub-section (1), the following sub-section shall be inserted, namely:—(1A) Whoever, being a person specified in clauses (b), (c), (d), (da), (db), (dc) and (e) of sub-section (1) of section 8,—(a)fails without reasonable cause to give any information which it is his duty to give; or(b)gives or causes to be given, for the purpose of being inserted in any register of births and deaths, any information which he knows or believes to be false regarding any of the particulars required to be known and registered; or(c)refuses to write his name, description and place of abode or to put his thumb mark or signature in the register as required under section 11, shall be punishable with fine which may extend to one thousand rupees in respect of each birth or death.”;(c)in sub-section (2),—(i)after the words “in his jurisdiction”, the words and figures “or to give a certificate to the informant under section 12” shall be inserted;(ii)for the words “fifty rupees”, the words “two hundred and fifty rupees” shall be substituted;(d)for sub-section (3), the following sub-section shall be substituted, namely:—(3) Any person who neglects or refuses to provide or issue a certificate as required under sub-section (2) or sub-section (3) of section 10 or any person neglects or refuses to deliver such certificate to the Registrar, shall be punishable with fine which may extend to fifty rupees.(e)in sub-section (4),—(i)for the words “Any Person”, the words, brackets, figure and letter “Any person except the person specified in sub-section (1A)” shall be substituted;(ii)for the words “ten rupees”, the words “two hundred and fifty rupees” shall be substituted;(f)after sub-section (4), the following sub-section shall be inserted, namely:—“(4A)Any person specified in sub-section (1A), who, without reasonable cause, contravenes any provision of this Act for the contravention of which no penalty is provided for in this section, shall be punishable with fine which may extend to one thousand rupees in respect of each birth or death.”;(g)in sub-section (5), for the words and figures “Code of Criminal Procedure, 1898”, the words and figures “Code of Criminal Procedure, 1973” shall be substituted.
