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State of Punjab - Section

Section 14 in Punjab Registration of Births and Deaths Rules, 1972

14. Fees and Postal charges payable under section 17.

(1)The fees payable for a search to be made or an extract to be issued under section 17 shall be as follows:
Rs. P.
(a) search for a single entry in the first year for whichsearch is made 1,00
(b) for every additional year for which the search iscontinued 1,00
(c) for granting extract relating to each birth or death 1,00
(2)Any such extract in regard to a birth or death shall be issued, by the Registrar or the officer authorised by the State Government in this behalf in form No. 9 or as the case may be, Form No. 10 and shall be certified in the manner provided for in section 76 of the Indian Evidence Act, 1872 (1 of 1872).
(3)Any such extract may be furnished to the person asking for it by post on payment of the postal charges therefor.