Section 15 in Jammu and Kashmir Registration of Births and Deaths Rules, 1975
15. Interval and forms of periodical returns under section 19(i)
(1)Every Registrar, including the Registrar for a Municipality with a population less than 10,000 shall send to the Chief Registrar or the officer specified by him in this behalf on or before the 5th of each month, a true copy of the entries in register of birth and deaths relating to the month immediately preceding.(2)The officer so specified shall forward all such copies of the entries in the register of births and deaths received by him to the Chief Registrar not later than the 10th of that month.(3)The Registrar for a Municipality with a population more than 10,000 shall send to the Chief Registrar in Form No. 14 a weekly return or births and deaths within 7 days of the expiry of the week to which the information relates, and in Form No. 15 a monthly return to births and deaths by the end of the month following the month to which the information relates.(4)The Registrar for a Cantonment shall send to the Chief Registrar or the Officer specified by the Chief Registrar in this behalf, a weekly return of births and deaths in Form No. 14 within 4 days of the expiry of the week to which the information relates and a monthly return of births and deaths in Form No. 15 by the end of the month following the month to which the information relates.
