Section 18 in The M.P. Chechak Tika Adhiniyam, 1968
18. Duplicate of all certificates to be forwarded to Registrar.
(1)Within 21 days after the delivery of any certificate under Section 10 or 11 or Section 13 read with Section 10 or 11, the vaccinator or other officer who delivered such certificate, shall forward a duplicate thereof-(a)if the place of birth of a person in whose respect such certificate was issued can be ascertained to the Registrar of Births of such place, or(b)in any other case, to the Registrar of the place where the person was vaccinated or was presented for vaccination.(2)On receipt of a duplicate of any certificate referred to in sub-section (1) the Registrar shall register such duplicate in the book specified in sub-section (2) of Section 17.
