Section 18 in Jammu and Kashmir Registration of Births and Deaths Rules, 1975
18. Registers and other records under section 30(2)
(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 & 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 register and forms shall thereafter be transferred for safe custody to such officer as may be specified by the State Government in this behalf.
