(1)Subject to the provisions of the Registration of Births and Deaths Act, 1969, the Municipality shall cause a register to be maintained wherein the birth and deaths taking place within municipal area shall be supplied, on application, in such form of a certificate and on payment of such fees as may be prescribed.(2)It shall be the duty of the parents or any relation of the child or the person having charge of the child to give, to the best of his knowledge and belief. to the officer empowered in a Municipal area in this behalf, within lO(ten) days of such birth, information containing such particulars as may be prescribed.(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.(4)In case any new-born child is found exposed, it shall be the duty of any person finding such child or of any person in whose charge such child may be to give to the officer empowered by the Municipality, within 10 (ten) days of finding of such child, such information containing the particulars of birth of such child as such person possesses.
