Section 258 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
258. Registers of births and deaths.
(1)Each Registrar shall keep or cause to be kept in such forms as may from time to time be approved by the Director of Public Health for Government, separate registers of births and deaths and shall record therein all births and deaths taking place in the Municipal area.(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.
