Section 10 in Punjab Registration of Births and Deaths Rules, 2004
10. Period of giving information regarding name of the child. [Sections 14 and 30].
(1)Where the birth of any child had been registered without a name, the parent or guardian of such child shall, within a period of twelve months from the date of registration of the birth of the child, gave information regarding the name of the child to the Registrar, either orally or in writing :Provided that if the information is given after the aforesaid period of twelve months, but within a period of fifteen years, which shall be reckoned, -(i)in case where the registration had been made prior to the date of commencement of the Registration of Births and Deaths (Amendment) Rules, 1984 published, --vide notification No. 1116-6HBV-84, dated the 3rd August, 1984 from the date of commencement of these rules i.e. the 3rd day of August, 1984 and(ii)in case where the registration is made after the date of commencement of the Registration of Births and Deaths (Amendment) Rules, 1984 published, --vide notification No. 1116-6HBV-84, dated the 3rd August, 1984 from the date of such registration, subject to the provisions of sub-section (4) of section 23.(2)The Registrar shall --(a)if the Register is in his possession, forthwith enter the name in the relevant column of the concerned form in the birth register on payment of a late fee of rupees five; and(b)if the register is not in his possession and if the information is given orally, make a report giving necessary particulars, and, if the information is given in writing, forward the same to the District Registrar or the officer specified by the State Goverment in this behalf for making the necessary entry on payment of a late fee or rupees five.(3)The parent or the guardian, as the case may be, shall also present to the Registrar, a copy of the extract given to him under section 12 or a certified extract issued to him under section 17 and on such presentation, the Registrar, shall make the necessary endorsement relating to the name of the child or take action as laid down in clause (b) of sub-rule (2).
