Section 326 in West Bengal Municipal Corporation Act, 2006
326. Information about birth.
- It shall be the duty of the father or the mother of every child born within the Corporation area or, in default of the father or the mother, of any relation of the child living in the same premises or, in default of such relation, of the person having charge of the child to give, to the best of his or her knowledge and belief, to such officer as may be empowered by the Commissioner in the Corporation area in this behalf, within twenty-one days from the date of birth of the child, information containing such particulars as are required under the Registration of Births and Deaths Act, 1969, or the rules made thereunder:Provided that-(a)in the case of an illegitimate child, no person shall be required under this Act to give, as father of such child, any information containing the particulars of birth of such child, and the officer empowered under this section shall not enter in the register the name of any person as father of such child except at the joint request of the mother and the person acknowledging himself to be the father of such child, and such person shall, in such case, sign the register together with the mother:(b)a person required to give information only in default of some other person shall not be bound to give such information, if he believed and had reasonable grounds for believing that such information had been given:(c)when a child is born in a hospital or nursing home or maternity home, none but the officer-in-charge thereof shall be bound to forward forthwith to the officer empowerd under this section a report of such birth within such time and in such form as may, from time to time, be specified by the State Government.
