Section 32(1) in The United Provinces Indian Medicine Act, 1939
(1)Every Registrar of Deathawho receives notice of the death of a person whose name he knows to be entered in the register of Vaidyas and Hakims, shall forthwith transmit by post or otherwise to the Registrar of the Board, a certificate of such death, signed by him and stating particular of the time and place of death.
