Section 581(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)Where a duly qualified medical practitioner attends an ill person up to the time of his death, the said practitioner shall, within three days of such person's death sign and forward to the Commissioner a certificate of the cause of such person's death, in the form of Schedule S or in such other form as shall from time to time be determined by the Commissioner in this behalf, and the cause of the death as stated in such certificate shall be entered in the register, together with the name of the certifying medical practitioner.
