Section 322(1) in The Punjab Municipal Corporation Act, 1976
(1)It shall be the duty of the father or mother of every child born in the City and in default of the father or mother, of any relation of the child living in the same premises, and in default of such relation, of the person having charge of the child to give to the best of his knowledge and belief to the registrar of the area concerned within eight days after such birth, information containing such particulars as may be prescribed by bye-laws made in this behalf.
