Section 259(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)In the case of every child born in the Municipal area but not born in a hospital or a maternity home or a nursing home, it shall be the duty of -(a)the medical practitioner, nurse or midwife assisting at the birth of such child;(b)in default of such medical practitioner, nurse or midwife, the father and the mother of the child; and(c)in default of the father and the mother of the child, occupier of the premises in which the child was born and every person present at the birth and the person having charge of the child;to give to the best of his or her knowledge and belief, to the Registrar, within seven days after such birth, a notice of such birth, in such form as may be prescribed by bylaws made in this behalf:Provided that, in the case of the mother of the child, this sub-section shall apply as if for the words "seven days" the words "one month" had been substituted:Provided further that, a person required to give notice only in default of some other person shall not be bound to give such notice if he believed and had reasonable grounds for believing that such notice had already been given by the persons primarily liable for giving such notice.
