Section 258(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)The Registrar shall, if so required by the Director of Public Health, keep a separate register for the registration of still births.Explanation.- For the purposes of this section -(a)a still born child is one which has issued forth from its mother after the twenty-eight week of pregnancy and which did not at any time alter being expelled from its mother, breathe or show any other signs of life; and(b)any child horn and living for any time, however short, shall be registered as a live birth.
