Section 5 in The Bengal Births And Deaths Registration Act, 1873
5. Registrar to inform himself of, and register, births and deaths. -
Every registrar shall inform himself carefully of every birth, or of every death, or of both, according to his appointment, which shall happen in his district, and shall register, as soon as conveniently may be after the vent, without fee or reward, the particulars required to be registered, according to the forms mentioned in the last preceding section, touching every such birth or every such death, as the case may be, which shall not have been already registered.
