Section 10 in The M.P. Registration of Births and Death Rules, 1999
10. Period for the purpose of Section 14.
(1)Where the birth of any child had been registered without a name, the parent or guardian of such child shall, within 12 months from the date of registration of the birth of child, give information regarding the name of the child to the Registrar either orally or in writing :Provided that if the information is given after the aforesaid period of 12 months but within a period of 15 years, which shall be reckoned-(i)In case where the registration had been made prior to the date of commencement of the Registration of Births and Deaths (Amendment) Rules, 1986 from such date, or(ii)In case where the registration is made after the date of commencement of the Registration of Births and Deaths (Amendment) Rules, 1986 from the date of such registration, subject to the provisions of sub-section (4) of Section 23, Registrar shall-(a)if the register is in his possession forthwith enter the name in the relevant column of the concerned form in the birth register on payment of a late fee of rupees five,(b)if the register is not in his possession and if the information is given orally, make a report giving necessary particulars, and, if the information is given in writing, forward the same to the officer authorised by the State Government in this behalf for making the necessary entry on payment of a late fee of rupees five.(2)The parent or the guardian, as the case may be, shall also present to the Registrar the copy of the extract given to him under Section 12 or a certified extract issued to him under Section 17 and on such presentation the Registrar shall make the necessary endorsement relating to the name of the child or lake action as laid down in clause (b) of the proviso to sub-rule (1).
