- Subject to the provisions of the Registration of Births and Deaths Act, 1969 (18 of 1969), the Board of Councilors shall cause [registration of] [Substituted by the West Bengal Act 22 of 2000, w.e.f. 1.9.2000 for 'a register to be maintained wherein the'.] births and deaths, taking place within the municipal area [***] [Words 'shall be entered' omitted by ibid, w.e.f. 1.9.2000.] and extracts of information therefrom shall be supplied, on application, in such form of a certificate and on payment of such fees as may be [determined by regulations] [Substituted by ibid, w.e.f. 1.9.2000 for 'prescribed'.].
