Section 8(4) in Punjab Registration of Births and Deaths Rules, 2004
(4)In the case of institutional events of births and deaths referred to in clauses (b) to (e) of sub-section (1) of section 8, the nearest relative to the new born or deceased, may collect the extract from the officer or person incharge of the institution concerned within thirty days of the occurrence of the event of birth or death, as the case maybe.
