Nagaland Registration of Births and Deaths Rules, 1972

Nagaland Registration of Births and Deaths Rules, 1972

Rule NAGALAND-REGISTRATION-OF-BIRTHS-AND-DEATHS-RULES-1972 of 1972

Part I – Live Births

Part II – Still Births

Part II – Deaths

Part A

Part B

Part C

Part C

Part D

Part E

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State of Nagaland - Act

1. Short title, extent and commencement.

2. Definitions.

3. Period of gestation under Section 2(1)(g).

4. Submission of report under Section 4(4).

5. Form etc., for giving information of births and deaths a under Sections 8 and 9.

6. Birth or death in a vehicle under Section 8 (1)(f).

7. Time and Forms for notifying information under Section 10(1).

8. Form of certificate under Section 10(3).

9. Extracts of registration entries to be given under Section 12.

10. Authority for delayed registration and fee payable thereof under Section 13.

11. Period for the purpose of Section 14.

12. Correction or cancellation of entry in the register of births and deaths Section 15.

13. Form of register under Section 16.

14. Fees and postal charges payable under Section 17.

15. Interval and forms of periodical returns under Section 19(1).

16. Statistical report under Section 19(2).

17. Conditions for compounding of offences under Section 23.

18. Registers and other records under Section 30(2)(k).

19.

1. Brief description of State, its boundaries and revenue districts

2. Changes in administrative areas

3. Explanation about the difference in areas

4. Changes in Registration Area-extension

5. Administrative set up of the registration machinery at various levels

6. General response of the public towards this Act.

7. Notification of births and deaths

8. Progress in the medical certification of cause of death

9. Maintenance of records

10. Search of births and deaths register for issue of certificates

11. Delayed registrations

12. Prosecutions and compounding of offences

13. Difficulties encountered in implementation of there Act-

14. Orders and instructions issued under the Act

15. General remarks

1. Date of birth......

2. Sex : male/female........

3. Name of child.........

4. Place of birth.....

5. Permanent residential address..........

6. Father's-

7. Mother's-

8. Age of mother in completed years at confinement

9. Order of birth (Number of live births including the births registered)

10. Type of attention at delivery

11. Informant's-

1. Date of birth......

2. Sex : male/female .....

3. Place of birth.....

4. Permanent residential address of parent........

5. Father's-

6. Mother's-

7. Age of mother in completed years at confinement

8. Type of attention at delivery

9. Informant's-

1. Date of death

2. Full name of the deceased

3. Name of the father/husband

4. Place of death

5. Age

6. Sex : male/female

7. Marital status

8. Occupation

9. Religion

10. Nationality

11. Permanent residential address

12. *Cause of death

13. Whether medically certified (Yes/No)

14. Kind of medical attention received, if any

15. Whether SC/ST†

16. Informant's-

2. In the case of multiple births make separate entry for each arid a reference in the remarks column.

3. If the person is a non-worker, insert the word Nil in the column for occupation.

2. In the case of multiple births make separate entry for each and a reference in the remarks column.

3. If the person is a non-worker, insert the word Nil in the column for occupation.

2. If the deceased was over one year of age, give are in completed years. If the deceased was under one year of age, give age in completed months and if below one month, give age in completed number of days and if below one day in hours.

3. If the person is a non-worker, insert the word Nil in the column for occupation.

State of Nagaland - Act

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NAGALAND
India

Published on 24 June 1972
Commenced on 24 June 1972
[This is the version of this document from 24 June 1972.]
[Note: The original publication document is not available and this content could not be verified.]

Nagaland Registration of Births and Deaths Rules, 1972Published vide Notification Nagaland Gazette, Extraordinary No. 7, dated 24th June, 1972Last Updated 15th February, 2020

(1)These Rules may be called the Nagaland Registration of Births and Deaths Rules, 1972.

(2)These rules extend to the whole State of Nagaland.

(3)These rules shall come into force on 1st July, 1972.

- In these rules, unless the context otherwise requires-

(a)"Act" means the Registration of Births and Deaths Act, 1969;

(b)"Form" means a Form appended to these rules; and

(c)"Section" means a section of the Act.

- The period of gestation for the purposes of Clause (g) of sub-section (1) of Section 2 shall be twenty-eight weeks.

- The report under sub-section (4) of Section 4 shall be prepared in Form No. 1 and shall be submitted along with the statistical report referred to in sub-section (2) of Section 19, to the State Government by the Chief Registrar every year by the 31st July of the year following the year to which the report relates.

(1)The informations required to be given to the Registrar under Section 8 or, as the case may be, Section 9, shall, if given in writing, be in Form Nos. 2, 3 and 4 for the registration of birth, still birth and death respectively, and if given orally, mention the several particulars in the relevant Form.

(2)The information referred to in sub-rule (1) shall be given-

(a)in a municipality town with clearly demarcated boundary and having a separate local administration, or a cantonment-

(i)within seven days from the date of birth or still birth; and

(ii)within three days from the late of death;

(b)in any other area-

(i)within fourteen days from the date of birth or still birth; and

(ii)within seven days from date of death.

(1)In respect of a birth or death in a moving vehicle, the person in-charge of the vehicle shall give or cause to be given the information under sub-section (1) of Section 8 at the first place of halt.Explanation. - For the purpose of this rule, the term "vehicle" means conveyance of any kind used on land, air or water and includes an aircraft, a boat, a ship, a railway carriage, a motor-car, a motor cycle, a cart, a tonga and a rickshaw.

(2)In the case of deaths [not falling under Clauses (a) to (e) of sub-section (1) of Section 8] in which an inquest is held, the officer who conducts the inquest shall give or cause to be given the information under sub-section (1) of Section 8.

(1)Every person required to notify a birth, still birth or death under Section 10 shall give information thereof to the Registrar in Form No. 5, 6 or 7 as the case may be.

(2)Such information shall be given-

(a)in a municipality town with clearly demarcated boundary and having a separate local administration or a cantonment-

(i)within seven days from the date of birth or still birth; and

(ii)within three days from the date of death;

(b)in any other area-

(i)within fourteen days from the date of birth or still birth; and

(ii)within seven days from the date of death.

- The certificate as to the cause of death required under sub-section (3) of Section 10 shall be issued in Form No. 8 and the Registrar shall, after making necessary entries in the register of births and deaths, forward all such certificates to the Chief Registrar or an officer specified by him in this behalf by the 10th of the month following the month to which the certificate relate.

- The extracts of particulars from the register relating to births and deaths to be given to an informant under Section 12 shall be in Form No. 9 or in Form No. 10, as the case may be.

(1)Any birth or death of which information is given to the Registrar after the expiry of the period specified in Rule 5, but within thirty days of its occurrence, shall be registered on payment of a late fee of rupees one

(2)Any birth or death of which information is given to the Registrar after thirty days, but within one year of its occurrence, shall be registered only with the written permeation of the officer prescribed in this behalf and on payment of late fee of rupees three and on production of the affidavit made before a notary public or any other officer authorised in this behalf.

(3)Any birth or death which has not been registered within one year of its occurrence, shall be registered only on an order of a Magistrate of the first class or a Presidency Magistrate and on payment of a late fee of rupees five.

(1)Where the birth of any had been registered without a name the parent or guardian of such child , within 12 months from the date of registration of the birth of child, give information regarding the name of the child to the Registrar either orally or in writing:Provided that if any such information is given after the period of 12 months, subject to the provisions of sub-section (4) of Section 23, the Registrar shall-

(a)if the register is in his possession, forthwith enter the name in the register on payment of a late fee of rupees two ;

(b)if the register is not in his possession and if the information is given orally make a report giving necessary particulars, and if the information is given in writing, forward the same to the officer specified by the State Government in this behalf for making the necessary entry on payment of a late fee of rupee two.

(2)The parent or the guardian, as the case may be, shall also present to the Registrar the copy of the extract given to him under Section 12 or a certified extract issued to him under Section 17 and on such presentation, the Registrar shall make the necessary endorsement relating to the name of the child or take as laid down in Clause (b) of the proviso to sub-rule (1).

(1)If it is reported to the Registrar that a clerical or formal has been made in the register or if such error is otherwise noticed by him the register is in his possession, the Registrar shall enquire into the matter he is satisfied that any such error has been made, he shall correct the entry by correcting or cancelling the entry) as provided in Section 15 and shall send an of the entry showing the error and how it has been corrected to the State ament or the officer specified by it in this behalf.

(2)In the case referred to in sub-rule (1) if the register is not in his possession, the Registrar shall make a report to the State Government or the specified by it in this behalf and call for relevant register and after enquiring into the matter, if he is satisfied that any such error has been made, he necessary correction.

(3)Any such correction as mentioned in sub-rule (2) shall be counter-signed by the State Government or the officer specified by it in this when the register is received from the Registrar.

(4)If any person asserts that any entry in the register of births and deaths is erroneous in substance, the Registrar may, correct the entry in the manner bed under Section 15 upon production by that person a declaration setting re nature of the error and true facts of the case made by two credible 5 having knowledge of the fats of the case.

(5)Notwithstanding anything contained in sub-rule (3) and sub-rule (4), the registrar shall make report of the correction of the kind referred to therein necessary details to the State Government or the officer specified in this

(6)If it is proved to the satisfaction of the Registrar that any entry in the of births and deaths has been fraudulently or improperly made, he shall i report giving necessary details to the officer authorised by the Chief Registrar by general or special orders in this behalf under Section 25 and the Registrar, on hearing from him, take necessary action in the matter.

(7)In every case in which an entry is corrected or cancelled under this rule, intimation thereof should be sent to the permanent address of the person who has given information under Section 8 or Section 9.

(1)The register of births, still births and deaths to be kept by the Registrar under Section 16 shall be in three parts as set forth in Form Nos. 11, 12 and 13 respectively and in each part of the register, the event shall be numbered serially and for each calendar year.

(2)A new register shall be opened on the first day of January of each year.

(3)Any event which occurred in any previous, year shall be recorded in the register for the year in which it is reported :Provided that no entry shall be interpolated between two entries recorded earlier.

(1)The fees payable for a search to be made or an extract to be issued under Section 17 shall be as follows;

		Rs. P.
(a)	search for a single entry in the first year for which thesearch is made	1.00
(b)	for every additional year for which the search is continued	1.00
(c)	for granting extract relating to each birth or death	1.00

(2)Any such extract in regard to a birth or death shall be issued by the Registrar or the officer authorised by the State Government in this behalf in Form No. 9 or, as the case may be, Form No. 10 and shall be certified in the manner provided for in Section 76 of the Indian Evidence Act, 1872 (1 of 1872).

(3)Any such extract may be furnished to the person asking for it by post on payment of the postal charges therefor.

(1)Every Registrar, including the Registrar for a Municipality with a population less than shall send to the Chief Registrar or the officer specified by him in this behalf on or before the 5th day of each month, a true copy of the entries in the register of births and deaths relating to the month immediately preceding.

(2)The officer so specified shall forward all such copies of the entries in the register of births and deaths received by him to the Chief Registrar not later than the 10th of that month. He shall also send at the same time a report showing the names of the specified areas within his jurisdiction to which the birth and death entries relate (including those areas where no birth or death has occurred) along with the number of births and deaths registered in each.

(3)The Registrar for a Municipality with a population more than................shall send to the Chief Registrar in Form No. 14 a weekly return of births and deaths within 7 days of the expiry of the week to which the information relates, and in Form No. 15 a monthly return of births and deaths by the end of the month following the month to which the information relates.

(4)The Registrar for Cantonment shall send to the Chief Registrar or the officer specified by the Chief Registrar in this behalf, a weekly return of births and deaths in Form No. 14 within 4 days of the expiry of the week to which the information relates and a monthly return of births and deaths in Form No. 15 by the end of the month following the month to which the information relates.

- The statistical report under sub-section (2) of Section 19 shall be in Form No. 16 and shall be complied with for each year before the 31st July of the year immediately following and shall be published as soon as may be thereafter but in any case not later than five months from that date.

(1)Any offence punishable under Section 23 may, either before or after the institution of original proceedings under this Act, be compounded by an officer authorised by the Chief Registrar by general or special order in this behalf; if the officer so authorised is satisfied that the offence was committed through inadvertence or oversight or for the first time may be executed with warning.

(2)Any such offence may be compounded on payment of such sum not exceeding rupees fifty for offences under sub-sections (1), (2) and (3), and rupees ten for offences, under sub-section (4) of Section 23 as the said officer may think fit.

(1)The register of births and deaths shall be a record of permanent importance and shall not be destroyed.

(2)All information received by the Registrar under Sections 8 and 9 and the certificate as to the cause of death furnished under sub-section (3) of Section 10 of the Act shall form an integral part of the Register of Births and Deaths and shall not be destroyed.

(3)Every Register of Births and Deaths and the forms relating to the entries therein shall be retained by the Registrar in his possession for a period of twelve months after the end of the calendar year to which it relates and such registers and forms shall thereafter be transferred for safe custody to such office r as may be specified by the State Government in this behalf.

All fees payable under the Act may be paid in cash or by money order or postal order.Form 1[See Rule 4]Report on the working of the Act

(i)Administrative

(ii)Others

Form 2[See Rule 5]Live Birth ReportSerial No.......Registration Unit/Village/Town/Municipality/Taluk/Tahsil/Block/Thana................District................

(i)Name..........

(ii)Literacy.....

(iii)Occupation.........

(iv)Nationality

(v)Whether SC/ST*

(vi)Religion

(i)Name.....

(ii)Literacy.....

(iii)Occupation.........

(iv)Nationality (vi) Religion

(v)Whether SC/ST*

(i)Name

(ii)Address

DateSignature or left thumbmark of the informantNote. - If the person is a non-worker, insert the word Nil in the column for occupation.*Certificate from the competent authority to be attached.SC-Scheduled Caste.ST-Scheduled Tribe.Form 3[See Rule 5]Still Birth ReportSerial No.....Registration Unit/Village/Town/Municipality/Taluk/Tahsil/Block/ Thana...................District

(i)Name.........

(ii)Literacy....

(iii)Occupation......

(iv)Nationality

(v)Whether SC/ST*

(vi)Religion

(i)Name.....

(ii)Literacy....

(iii)Occupation......

(iv)Nationality

(v)Whether SC/ST*

(vi)Religion

(i)Name

(ii)Address

DateSignature or left thumbmark of the informantNote. - If the person is a non-worker, insert the word Nil in the column for occupation.*Certificate from the competent authority to be attached.SC-Scheduled Caste.ST-Scheduled Tribe.Form 4[See Rule 5]Death ReportSerial No......Registration Unit/Village/Town/Municipality/Cantonment/Taluk/Tahsil/Block/Thana/District.

(i)Name

(ii)Address

Date.Signature or left thumb mark of the informant*Where the cause of death is medically certified the cause marked ( ) in the medical certificate Form No. 8 is to be entered here.Note. - If the person is non-worker, insert the word Nil in the column for occupation.†Certificate from the competent authority to be attached.SC-Scheduled CasteST-Scheduled Tribe.Form 5[See Rule 7]Notification Form for a Birth

Date of birth	Sex of the child	Place of birth (with full address)	Name and local address of parent
(1)	(2)	(3)	(4)

Signature of the person notifyingName and DesignationDate. ..............For the use of Registration Office-

(a)Whether registered or not;

(b)If-

'Yes' (i) annual serial No. in the register.

(ii)Date of registration.

'No' (i) Date of issuing the notice (see Section 21).

(ii)Date of registration

(iii)Date of prosecution

Form 6[See Rule 7]Notification Form for a Still Birth

Date of still birth	Sex of the child	Place of still birth (with full address)	Name and local address of parent
(1)	(2)	(3)	(4)

Signature of the person notifying Name and Designation Date..........................For the use of Registration Office-

(a)Whether registered or not;

(b)If-

'Yes' (i) Annual serial No. ion the register.

(ii)Date of registration.

'No' (i) Date of issuing the notice (see Section 21).

(ii)Date of registration.

(iii)Date of prosecution.

Form 7[See Rule 7]Notification Form for a Death

Name and address of the deceased*	Sex	Age at death	Date of death	Place of death (with full address)
(1)	(2)	(3)	(4)	(5)

Signature of the person notifyingName and DesignationDateFor the use of Registration Office-

(a)Whether registered or not;

(b)If-

'Yes' (i) Annual serial No. in the register.

(ii)Date of registration.

'No' (i) Date of issuing the notice (see Section 21).

(ii)Date of registration.

(iii)Date of prosecution.

*In the case of a child without a name, the name of parent may be given.Form 8[See Rule 8]Medical Certificate of DeathName of deceased..........Date of death........I hereby certify that I attended deceased from to and last saw him on......

I	*Cause of Death	Approximate interval between onset and death.
Disease or condition directly leading to death
(This does not mean the mode of dying e.g., heart failure,asthenia, etc. It means the disease, injury, or complicationwhich caused death)	(a) .............. due to (or as a consequence of)
Antecedent causes-
Morbid conditions, if any, giving rise to the above causestating the underlying condition last	(b) ......... due to (or as a consequence of)(c).................
II
Other significant conditions-
Contributing to the death, but not related to the disease orcondition causing it	....................................................
If deceased was a female-
Was the death associated with pregnancy.............
Was there a delivery..........
If death was due to external causes (violence) fill in alsothe following :
Accident, suicide orhomicide............... Date of injury..............How did injury occur................... Signedby..............................Designation........................M.B.B.S., R.M.P. etc.
		Registration No...............
Address...........Date............

*Out of (a), (b), and (c) etc., underlying cause of death may be marked (V) by the medical practitioner.Form 9[See Rule 9]Government of..........Department of..........Certificate of Birth(Issued under Section 12/issued under Section 17 of the Registration of Births and Deaths Act, 1969)This is to certify that the following information has been taken from the original record of birth which is in the register for (local area) of Tehsil of District of State.....................

Name..............
Sex...............
Date of birth.........	Registration No............
Place of Birth........	Date of Registration............
Name of father/mother ............	Permanent address of father/ mother..................
Nationality of father /mother
Seal
Date..........
	Note :

Form 10[See Rule 9]Government of........Department of...........Certificate of Death(Issued under Section 12/issued under Section 17 of the Registration of Births and Deaths Act, 1969).This is to certify that he following information has been taken from the original record of birth which is in the register for (local area) of Tehsil of District of State..................

Name..............	Nationality...............
Sex...............	Permanent address..............
Date of death.........	Registration No............
Place of death........	Date of Registration............
Name of father/mother/husband ............

Signature of issuing authoritySealDate:*Note. - In the case of death no disclosure shall be made of particulars regarding the cause of death as entered in the Register.[See Proviso to Section 17 (1)]Form 11[See Rule 13]Register of Births and Deaths

Taluk/Tehsil/Block/Thana, Registration Unit/Village/Town/ MunicipalityYear.......District..........

Father	Mother
Name	Literacy	Occupation	Nationality	Religion	Name	Literacy	Occupation	Nationality	Religion
8	9	10	11	12	13	14	15	16	17

Age of mother in completed years at confinement	Order of birth (i.e. number of live birthsincluding the birth registered	Type of attention of delivery†	Informant's	Signature of left thumb mark of the informant ifthe information is given orally	Signature of the registrar/Sub-Registrar	Remarks
Name	Address
18	19	20	21	24-a	22	23	24

*If the delivery took place in hospital or any other institution, write 'Hospital* or 'Institution' giving its name, otherwise, give full postal address of the place of birth,† If the delivery was conducted in a hospital or maternity home write the name of institution; otherwise mentioned whether it was conducted by the qualified or unqualified mid-wife and give her name.Note. - 1. In the case of illegitimate birth the word illegitimate should be entered in the remarks columns and no person's name should be entered as that of the father, unless there is a joint request of the mother and the person acknowledging himself to be father of the child.

Form 12[See Rule 13]Register of Births and DeathsYear......District.....

Taluk/Tehsil/Block/Thana, Registration Unit/Village/Town/Municipality

Serial No.	Date of	Sex	Place of Birth*	Permanent residential address of parent	Father
Registration	Birth	Name	Literacy	Occupation	Nationality	Religion
1	2	3	4	5	6	7	8	9	10	11

Mother	Type of attention of delivery†	Informant's	Signature of left thumb mark of the informant ifthe information is given orally	Signature of the registrar/Sub-Registrar	Remarks
Name	Literacy	Occupation	Nationality	Religion	Age of mother in completed years at confinement	Name	Address
12	13	14	15	16	17	18	19	19-a	20	21	22

*If the delivery took place in a hospital or any other institution, write "Hospital" or "Institution" giving its name, otherwise, give full postal address of the place of birth,†If the delivery was conducted in a hospital or maternity home write the name of institution; otherwise mention whether it was conducted by the qualified or unqualified mid-wife and give her name.Note. - 1. In the case of illegitimate birth the word illegitimate should be entered in the remarks columns and no person's name should be entered as that of the father, unless there is a joint request of the mother and the person acknowledging himself to be father of the child.

Form 13[See Rule 13]Register of Births and DeathsYear.District.

Taluk/Tehsil/Block/Thana/Registration Unit/Village/Town/Municipality

	Date of	Deceade's
Serial No.	Registration	Death	Name	Name of father/ husband	Place of Death	Age	Sex	Marital status	Occupation	Religion	Nationality	Permanent residential address*
1	2	3	4	5	6	7	8	9	10	11	12	13

Cause of death	Whether medically certified or not	Kind of medical attention received if any	Informants	Signature of left thumb mark of the informant ifthe information is given orally	Signature of the registrar/ Sub-Registrar	Remarks
Name	Address
14	15	16	17	18	19	20	21

The address of the parents, in case of a child, husband/late husband in case of married women/widow and deceased, if independent are to be given in this column.Note. - 1. If the case of death is not medically certified ascertain the cause from the list of important causes of death.

Form 14[See Rule 15]Mid year population.Weekly return of births and deaths in town for the week ending.........

Registration Units	Latest census population	Live births	Deaths	Rates
Total	Covered	Total	Covered	P	M	F	P	M	F	Birth rate	Death rate
1	2	3	4	5	6	7	8	9	10	11	12

Death from
Cholera	Small-pox	Plague	Fever	Dysentery and Diarrhoea	Respiratory diseases	Deliveries and complications of pregnancy i.e.,maternal deaths		Other causes	Infant deaths
13	14	15	16	17	18	19	20	21	22

Note. - Still Births are not to be included in the live births or deathsForm 15[See Rule 15]Vital statistics for the month........ year....... in Municipality/Cantonment of......

Live Births registered by sex, type of attention at delivery and still births by sex

RegistrationUnits	Latest censuspopulation	Live Births
Total	Covered	Total	Covered	Person	Male	Female
1	2	3	4	5	6	7

Type ofattention at delivery	Still-Births
Institutional	Physiciannurse and trained mid-wife	Untrainedmid-wife	Others	Person	Male	Female
8	9	10	11	12	13	14

Form 15[See Rule 15]Vital statistics for the month of ...... year....... in the Municipality/Cantonment of.....

Live Births by age of mother and birth order

Age of mother	Birth order
1st	2nd	3rd	4th	5th	6th	7th	8th	9th	10th	Over 10	Not known	Total Live Births
1	2	3	4	5	6	7	8	9	10	11	12	13	14
All age below1515-1920-2425-2930-3435-3940-4445and overNot knownTotal Live Births

Form 15[See Rule 15]Vital statistics for the month of ...... year....... in the Municipality/Cantonment of.....

Live births by sex, religion literacy and occupation of parents

Father
Religion
Birth order	Hindus	Muslims	Christians	Sikhs	Buddhists	Jains	Others
1	2	3	4	5	6	7	8
MFPIOver 10Not known

Father
Literacy	Occupation*
Graduate and above	Hr. Secondary, matriculation or equivalentexamination	Middle School	Other literates	Illiterate	Total	Cultivators	Non-workers
9	10	11	12	13	14	15-23	24

* (1) Cultivators, (2) Agricultural Labourers, (3) Professional, Technical and related workers, (4) Administrative, Executive and Managerial workers, (5) Clerical workers, (6) Sale workers (7) Service workers, (8) Farmers, Fishermen, Hunters, Loggers etc. and related workers, (9) Production and other related workers, Transport Equipment Operators and Labourers, (10) Non-workers.Form 15[See Rule 15]Vital statistics for the month ...... year....... in the Municipality/Cantonment of.....

Live births by sex, religion literacy and occupation of parents

Mother
Literacy	Occupation*
Graduate and above	Hr. Secondary, matriculation or equivalentexamination	Middle School	Other literates	Illiterate	Total	Cultivators	Non-workers
25	26	27	28	29	30	31-39	40

* (1) Cultivators (2) Agriculture Labourers, (3) Professional, Technical and related workers, (4) Administrative Executive and Managerial workers, (5) Clerical workers, (6) Sale workers (7) Service workers, (8) Farmers, Fishermen, Hunters Loggers etc. and related workers, (9) Production and other related workers, Transport Equipment Operators and Labourers (10) Non-workers.Form 15[See Rule 15]Vital statistics for the month ...... year....... in the Municipality/Cantonment of.....

Deaths registered by type of certifies type of attention at death, religion Marital status and occupation

Registration Units	Latest census population	Total deaths	Kind of medical attention
Total	Covered	Total	Covered	Total	Number medically certified	Others	Institutional	Qualified medical practitioner (allopathy)	Qualified medical practitioner (other systems)	Others
1	2	3	4	5	6	7	8	9	10	11
MFP

Religion	Marital Status	Occupation*
Hindus	Muslims	Christians	Sikhs	Buddhists	Jains	Others	Never married	Currently married	Widowed	Separated or divorced	Cultivators	Non-Workers
12	13	14	15	16	17	18	19	20	21	22	23-31	32
MFP

*(1) Cultivators, (2) Agricultural Labourers, (3) Professional, Technical and related workers, (4) Administrative, Executive and Managerial workers, (5) Clerical workers, (6) Sale workers (7) Service workers, (8) Farmers, Fishermen, Hunters, Loggers etc. and related workers, (9) Production and other related workers, transport Equipment Operators and Labourers.Form 15[See Rule 15]Vital statistics for the month ...... year....... in Municipality/Cantonment.....

Causes of death by age and sex

				Age Group
Code	Cause of death*	Sex	Total	Below 24 hours	1-7 days	7 days-below 1 month	1-3 months	3-6 months	6-9 months	9 months-1 year	1-4 years	5-9 years	10-14 years	15-19 years
1	2	3	4	5	6	7	8	9	10	11	12	13	14	15

Age Group
20-24 years	25-29 years	30-34 years	35-39 years	40-44 years	45-49 years	50-54 years	55-59 years	60-64 years	65-69 years	70-74 years	75+ years
16	17	18	19	20	21	22	23	24	25	26	27

* The list of causes of death would be as prescribed by the Registrar General India.Form 16[See Rule 16]Table 1(a): Census Population (to the nearest thousand) of district

Sl. No.	District	Total population	Rural	Urban
Male	Female	Male	Female
1	2	3	4	5	6	7

Population not under registration*	Population of town each with population 30,000and over
Rural	Urban
Male	Female	Male	Female	Male	Female
8	9	10	11	12	13

1	A	19
		19
2	B	19
		19
3	C	19
		19
Total

* If the registration extends to the whole of the State/Union Territory, columns 8,9,10 and 11 need not be filled.Form 16Table 1 (b): Census population (To the nearest thousand) of district by religion

Sl. No.	District	Rural	Urban
Hindu	Muslim	Christian	Others	Hindu	Muslim	Christian	Others
1	2	3	4	5	6	7	8	9	10	11

1	A	19
		19
2	B	19
		19
3	C	19
		19
Total

Note. Population of any special religious, cultural and social group selected will also be shown separately.Form 16Table 1 (c): Returns not received

Sl. No.	District	Number of Monthly returns due	Number of monthly returns not received
Rural	Urban	Rural	Urban
1	2	3	4	5	6
1A2B3C4D5E

Form 16Table 2 (a): Key vital statistics by district for the year......

Serial No.	District	Mid-year estimated population	Total live birth	Total deaths	Infant deaths	Maternal deaths	Still Births	Total
Males	Females
1	2	3	4	5	6	7	8	9	10
1A2B3C4D5E

Form 16Table 2 (b) : Vital rates by district

Serial No.	District	Live birth rates	Death rates	Infant death rates

1	2	3	4	5	6	7	8	9	10	11	12	13	14
1A2B3C4D5E

Form 16Table 2 (c)-Key vital statistics of individual town with population... and over as of the last census

Serial No.	Town	Mid-year estimated population	Total live birth	Total deaths	Infant deaths	Maternal deaths	Still Births
Males	Females	Total
1	2	3	4	5	6	7	8	9	10
1A2B3C4D5E

Form 16Table 2 (d)-Vital rates of individual towns

Serial No.	Town	Live birth rates*	Death rates*	Infant death rates*

1	2	3	4	5	6	7	8	9	10	11	12	13	14
1A2B3C4D5E

* The rates for four consecutive years (the 'current' year and three proceeding years) should be given.Form 16Table 3(a)-Live births by month and according to area

Month	Live Births
Total	Rural	Urban
1	2	3	4
JanuaryFebruaryMarchAprilMayJuneJulyAugustSeptemberOctoberNovemberDecemberYearlyTotal

Form 16Table 3 (b) : Live births by the type of attention at delivery

	Rural	Urban including towns with population lessthan...	Towns with population.... and over
	Domiciliary	Domiciliary	Domiciliary
Months	Total births	Institutional	Physician, nurse and trained mid-wife	Untrained mid-wife	Others	Institutional	Physician, nurse and trained mid-wife	Untrained mid-wife	Others	Institutional	Physician, nurse and trained mid-wife	Untrained mid-wife	Others
1	2	3	4	5	6	7	8	9	10	11	12	13	14
JanuaryFebruaryMarchAprilMayJuneJulyAugustSeptemberOctoberNovemberDecemberYearlyTotal

Note. Some States may find it more convenient to show only yearly totals, and not month by month.Form 16Table 4-Live birth by sex and religion

	Hindu	Muslim	Christian	Others
Serial No.	District	Total births	Male	Female	Person	Male	Female	Person	Male	Female	Person	Male	Female	Person
1	2	3	4	5	6	7	8	9	10	11	12	13	14	15
1.ARuralUrbanTotal2.B RuralUrbanTotal

Form 16Table 5(a)-Live births according to their birth order by religion and father's literacy group for individual towns

Town	Last census population	Hindu	Muslim
Graduate and above	Hr. Secondary, matriculation or equivalentexamination	Rest	Total	Graduate and above	Hr. Secondary matriculation equivalentexamination	Rest	Total
1	2	3	4	5	6	7	8	9	10

Christian	Others	Total birth	Birth order
Graduate and above	Hr. Secondary, matriculation or equivalentexamination	Rest	Total	Graduate and above	Hr. Secondary, matriculation or equivalentexamination	Rest	Total	Graduate and above	Hr. Secondary, matriculation or equivalentexamination	Rest	Total
11	12	13	14	15	16	17	18	19	20	21	22	23
123456789Over10Not stated

Note Total figures for "all towns" will also be shown.Form 16Table 5 (b)-Live births by age of mother and order of births for individual towns

Age of mother	Total births	Birth order
1	2	3	4	5	6	7	8	9	10	Over 10	Not stated
Below 15 years15-19 years20-24 years25-29years30-34 years35-39 years40-44 years45-49years50 and over years

Note Number of births, for which information is not given .... Total figures for all towns will also be shown.Form 16Table 6-Deaths by sex and age

Age	Total	Rural	Urban
M	F	P	M	F	P	M	F	P
1	2	3	4	5	6	7	8	9	10
Below 1 year1-4 year5-14 year15-24 year25-44year45-64 year65-74 year75 and over year

Form 16Table 7-Deaths by month

Month	Total deaths	Rural	Urban
1	2	3	4
JanuaryFebruary________________

Form 16Table 7 (a)-Deaths from cholera by month

Month	Total deaths	Rural	Urban
1	2	3	4
JanuaryFebruary________________

Form 16Table 7 (b)-Deaths from small pox by month

Month	Total deaths	Rural	Urban
1	2	3	4
JanuaryFebruary________________

Form 16Table 7 (c)-Deaths from plague by month

Month	Total deaths	Rural	Urban
1	2	3	4
JanuaryFebruary________________

Form 16Table 8-Total deaths in each district by sex and religion

Serial No.	District	Total	Hindu	Muslim	Christian	Others
M	F	P	M	F	P	M	F	P	M	F	P
1	2	3	4	5	6	7	8	9	10	11	12	13	14	15

Note. Any special religious cultural or social group will also be shown as a sub-group under 'Others'Form 16Table 9 (a)-Distribution of deaths in a district by

Sl. No.	District	Total deaths	Cholera	Small pox	Plague etc.
M	F	M	F	M	F	M	F
1	2	3	4	5	6	7	8	9	10
RuralUrban
Total

Form 16Table 9 (b)-Distribution of deaths in the State by medically certified cause, age and sex

Cause	Total	Below 1 year	1-4 year	5-14 years
M	F	M	F	M	F
1	2	3	4	5	6	7	8
RuralUrban

15-24 years	25-45 years	45-64 years	65 and over
M	F	M	F	M	F	M	F
9	10	11	12	13	14	15	16
RuralUrban

Form 16*Table 9 (c)-Deaths from specified diseases in towns each with Population.... and over as of the last census

Sl. No.	Town	Total deaths	Specified diseases
1	2	3	4

*The list of specified diseases would be enumerated by Registrar General, India.Form 16Table 10-Infant deaths in districts by sex and religion

Serial No.	District	Total	Hindu	Muslim	Christian	Others
M	F	P	M	F	P	M	F	P	M	F	P
1	2	3	4	5	6	7	8	9	10	11	12	13	14	15
	ABC

Note. Any special religious cultural or social group will also be shown as a sub-group under 'Others'Form 16Table 11-Infant deaths in the State by sex and age

Age	Rural	Urban	Total
M	F	M	F	M	F
1	2	3	4	5	6	7
Below 24 hours1-7 days7 days to below 1 month1month to below 3 months3 months to below 6 months6 monthsto below 12 monthsTotal

Form 16Table 12 (a)-Small pox, Tetanus deaths by age

Sector1	Name of disease2
Total(a) Rural(b) Urban Total(b1) Urban excludingtowns with population ... and over(b2) Towns withpopulation... and over	Small pox TetanusSmall pox TetanusSmall poxTetanusSmall pox TetanusSmall pox Tetanus

Below 1 year	1-4 years	5-9 years	10-14 years
M	F	M	F	M	F	M	F
3	4	5	6	7	8	9	10

Form 16Table 12(b)Similar data for certain specified diseases by age may be shown for urban areas or only for towns with population... and over as may be finally decided by the Registrar General, India. Instances of the type of such diseases like Tetanus, Diptheria, Who-oping Cough, Polio, Pulmonary Tuberculosis etc.

Serial No.

Place of Birth*

Permanent residential address of parent

Registration