Section 12 in Punjab Registration of Births and Deaths Rules, 2004
12. Form of register. [Sections 16 and 30].
(1)The register of births, deaths and still births to be kept by the Registrar under section 16, shall be in three parts as set out in form Nos. 8, 9 and 10 respectively and in each part of the register, the event shall be numbered serially and for each calendar year. The information given by the informant in legal part of form Nos. 1, 2 and 3 shall also be kept in the form of a register.(2)A new register shall be opened on the first day of January of each year;(3)An event which occurred in any previous year, shall be recorded in the current year register;Provided that no entry shall be interpolated between two entries recorded earlier.
