Section 17 in Punjab Registration of Births and Deaths Rules, 2004
17. Registers and other records. [Section 30(2)(k)].
(1)The birth register in Form No. 8, Death Register in Form No. 9, Still Birth Register in Form No. 10 and the information in the legal portion of Form Nos. 1, 2 and 3, shall be records of permanent importance and shall not be destroyed.(2)The Court orders and orders of the specified authorities granting permission for delayed registration received under section 13 by the Registrar, shall form an integral part of the birth register, death register and still birth register and shall not be destroyed.(3)The certificate as to the cause of death furnished under sub-section (3) of the section 10, shall be retained for a period of atleast five years by the Chief Registrar or the officer specified by him in this behalf.(4)Every birth register, death register and still birth register shall be retained by the Registrar in his office for a period of twelve months i.e. a calendar year and after the end of the calendar year to which it relates, such register and forms shall thereafter be transferred for safe custody to the District Registrar and in respect of municipal areas or cantonment area to such officer, as may be specified by the State Government in this behalf.
