Section 21 in The Births, Deaths And Marriages Registration Act, 1886
21. Persons authorised to give notice of death
.-Any of the following persons may give notice of a death, namely:-(a)any relative of the deceased having knowledge of any of the particulars required to be registered concerning the death;(b)any person present at the death;(c)any person occupying, at the time of the death, any part of the house wherein the death occurred and having knowledge of the deceased having died in the house;(d)any person in attendance during the last illness of the deceased;(e)any person who has seen the body of the deceased after death.
