Section 7 in The Bengal Births And Deaths Registration Act, 1873
7. Persons bound to give information of birth. -
The father or mother of every child born within such area, or in case of the death, illness, absence or inability of the father and mother, the midwife assisting at the birth of such child, shall, within eight days next after the day of every such birth, give information, either personally or in writing to the registrar of the district, or by means of the chaukidar or other village-watchmen, or other person as provided in the last proceeding section, according to the best of his or her knowledge and belief, of the several particulars hereby required to be known and registered touching the birth of such child.Penalty for neglect. - Any person who refuses or neglects to give information which it is his duty to give under this section, shall be punishable at the discretion of the Magistrate with fine which may extend to five rupees:Provided that not more than one person shall be punishable at the discretion of the Magistrate for such refusal or neglect to give information.
