(3)When a child is born in a hospital or a nursing home or a maternity home, none but the officer-in-charge there shall be bound to forward forthwith to the officer empowered under this section a report of such birth in such time and in such form as may, from time to time, be specified by the State Government:Provided that in the case of an illegitimate child the name of the father shall not be recorded unless both the parents jointly makes request and acknowledge parent-hood by putting signature on the Register. In all cases, if dispute arises only signature of the father in the Register shall be the presumptive evidence in this regard.
