Section 17(4) in Punjab Registration of Births and Deaths Rules, 2004
(4)Every birth register, death register and still birth register shall be retained by the Registrar in his office for a period of twelve months i.e. a calendar year and after the end of the calendar year to which it relates, such register and forms shall thereafter be transferred for safe custody to the District Registrar and in respect of municipal areas or cantonment area to such officer, as may be specified by the State Government in this behalf.
