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State of Punjab - Section

Section 13 in Punjab Registration of Births and Deaths Rules, 2004

13. Fees and postal charges payable. [Sections 17 and 30].

(1)The fees payable for a search to be made, an extract or a non-availability certificate of birth and death to be issued under Section 17, shall be as follows :-
(a) Search for a single entry in the first year for which thesearch is made. Amount (In Rs.) 2/-
(b) For every additional year for which the search is continued 2/-
(c) For granting extract relating to each birth or death 5/-
(d) For granting Non-Availability certificate of birth or death 2/-
(2)Any such extract in regard to a birth or death shall be issued by the Registrar or the officer authorized by the State Government, in this behalf as the case may be, in Form No. 6 or in Form No. 7 and shall be certified in the manner provided for in section 76 of the Indian Evidence Act, 1872 (Central Act 1 of 1872).
(3)If any particular event of birth or death is not found registered, the Registrar shall issue a non-availability certificate in this behalf in Form No. 11.
(4)Any such extract or non-availability certificate of birth or death, may be furnished to the person asking for it or sent to him by post on payment of the postal charges specified therefor.