Section 322(3) in The Punjab Municipal Corporation Act, 1976
(3)If a birth or death occurs in the hospital none of the persons mentioned in sub-section (1) or, as the case may be, in sub-section (2) shall be bound to give information required by that sub-section, but it shall be the duty of the medical officer incharge of the hospital within twenty-four hours after the birth or death, to send to the Corporation Health Officer a notice containing such particulars as may be prescribed by bye-laws made in this behalf.ChapterChapter XVII Public Safety and Suppression of Nuisances
