Section 32 in The Births, Deaths And Marriages Registration Act, 1886
32. Permission to persons having custody of certain records to send them within one year to Registrar General
.-If any person in [the territories to which this Act, extends], has for the time being the custody of any register or record of birth, baptism, naming dedication, death or burial of any persons of the classes referred to in section 11, sub-section (1), or of any register or record of marriage of any persons of the classes to which [Act 3 of 1872] [Now see the Special Marriage Act, 1954 (43 of 1954). ], or the Indian Christian Marriage Act, 1872 (15 of 1872), or the [Parsi Marriage and Divorce Act, 1865 (15 of 1865)] [Now see the Parsi Marriage and Divorce Act, 1936 (3 of 1936). ], applies, and if such register or record has been made otherwise than in performance of a duty specially enjoined by the law of the country in which the register or record was kept, he may, [at any time before the first day of April, 1891] [Substituted by Act 16 of 1890, Section 1, for "within one year from the date on which this Act comes into force". ], send the register or record to the office of the Registrar General of Births, Deaths and Marriages for the territories within which he resides, [* * *] [Certain words repealed by A.O. 1950. ].
