Section 315 in The Births, Deaths And Marriages Registration Act, 1886
315.
Statement Of Objects And Reasons "It is proposed by this Bill (i) to establish a system of voluntary registration of births and deaths for the benefit of such classes of the community as would be likely to avail themselves of such registration, (ii) to establish general registry offices for keeping registers of the births and deaths so registered and of marriages registered under Act III of 1872 or Indian Christian Marriage Act. 1872 and (iii) to provide machinery for giving evidential value to certain existing registers of births, baptisms, deaths, burials and marriages, which have been kept under no law.2. The subject of the registration of births and deaths among Europeans in India has been long under the consideration of the Government, whose attention has, moreover, been frequently directed to it by memorials from various Christian religious bodies urging very strongly the need for legislation.
