It shall be the duty of the village headman and village watchman [to maintain a [death register and] [Inserted, by Punjab Government Notification No. 871-NG-41/21092, dated the 16th April, 1991.] a birth register] to report to the officer incharge of the Police Station within the limits of which his village or beat is situate, [all deaths and births] [Substituted for the words 'all deaths' by ibid.] which occur in such village or beat, and to furnish such other information in connection with vital statistics as may be required of him by the Deputy Commissioner from time to time. [He shall also obtain the signature of the patwari of t'he Circle on the Death Register within one week of his making the entry of a death in the said register in token of the patwari's having received information of the occurrence.] [Added by Punjab Government Notification No. 871-HG-41/9bO92, dated the 16th April, 1941.]
