Section 7 in Punjab Registration of Births and Deaths Rules, 1972
7. Time and Form for notifying information under section 10(1).
(1)Every person required to notify a birth, still birth or death under section 10 shall give information thereof to the Registrar in Form No. 5, 6 or 7 as the case may be.(2)Such information shall be given -(a)In a municipality or a cantonment -(i)within seven days from the date of birth or still birth; and(ii)within three days from the date of death.Provided that :(a1)the Jamadars and other Sanitary staff shall notify births and deaths that occurred in their respective areas which they shall collect through the sweeper of that area.(a2)the Surveillance workers/Vaccinators and other public health personnel of different "Diseases eradication and public health programme" who are required to visit every home in their areas in certain periods shall report the occurrence of births and deaths in their areas.(b)in any other area -(i)within fourteen days from the date of birth or still birth; and(ii)within seven days from the date of death :Provided that Surveillance workers/Vaccinators/Sanitary Inspectors and other public health personnel of different "Diseases eradication and public health programme" who are required to visit every home in their area in certain periods shall report the occurrence of births and deaths in their areas.(3)Any area under section 10(2). Any area for the purpose of section 10(2) shall mean any area having local body and with population of 20,000 and above according to the last census. The Registrar for such area shall obtain the certificate as to the cause of death in form No. 8 at the time of receiving the information from such person as required by this Act to give the information concerning the death.
