Section 11(4) in Punjab Registration of Births and Deaths Rules, 2004
(4)If any person asserts that any entry in the register of births and deaths is erroneous in substance, the Registrar may correct the entry in accordance with the provisions of section 15 upon production by that person a declaration setting forth the nature of the error and true facts of the case made by two credible persons having knowledge of the facts of the case.Explanation. - For the purpose of this sub-rule, the term 'Credible Person' stands for Panch, Sarpanch, Municipal Commissioner, Member of Legislative Assembly, Member of Parliament and a Gazetted Officer.
