Section 13(2) in Punjab Registration of Births and Deaths Rules, 2004
(2)Any such extract in regard to a birth or death shall be issued by the Registrar or the officer authorized by the State Government, in this behalf as the case may be, in Form No. 6 or in Form No. 7 and shall be certified in the manner provided for in section 76 of the Indian Evidence Act, 1872 (Central Act 1 of 1872).
