Section 22 in The Himachal Pradesh Land Revenue (Surcharge) Rules, 1974
22. It shall be the duty of the village headman and village watchman [to maintain a [death register and] [Inserted,-vide Punjab Government Notification No.871-HG-41/21092, dated the 16th April, 1941.] a birth register] or report to the officer incharge of the Police Station within the limits of which his village or beat is situate, [all deaths and births] [Substituted for the words 'all deaths' by ibid.] which occur in such village or beat, and to furnish such other information in connection with vital statistics as may be required of him by the Deputy Commissioner from time to time [He shall also obtain the signature of the Patwari of the Circle on the Death Register within one week of bis making the entry of a death in the said register in token of the Patwaris having received information of the occurrence] [Vide Government Notification No.871-HC-4/21092. dated the 16th April, 1941.]
[23. Every village headman and village watchman shall in like manner report to the officer in charge of the police station within the limits of which his village or beat is situate, the appearance of any epidemic disease among people or animals in his village or beat, and shall report to the Patwari on demand the total number of deaths caused thereby, and shall also supply to the best of his ability any local information which the Deputy Commissioner may require] [Substituted,-vide Punjab Government Notification No.32719, dated the 24th November, 1934.]
