Section 4 in The Bengal Births And Deaths Registration Act, 1873
4. Magistrate to have register-books prepared and numbered. -
The Magistrate shall cause to be prepared a sufficient number of register-books for making entries of all births or deaths or both, according to such forms as the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] may from time to time sanction; and the pages of such book shall be numbered progressively from the beginning to the end: and every place of entry shall be also numbered progressively from the beginning to the end of the book, and every entry shall be divided from the following entry by a line.
