Section 18(1) in The M.P. Chechak Tika Adhiniyam, 1968
(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.
