Section 213(3) in The Howrah Municipal Corporation Act, 1980
(3)The Commissioner shall appoint a Sub-Registrar of Births and Deaths for each registered burial or burning ground or other place for the disposal of the dead to register all corpses brought thereto for interment or cremation or for disposal otherwise:Provided that the same Sub-Registrar may be appointed for more than one such burial or burning ground or other place.
