Section 12(1) in Punjab Registration of Births and Deaths Rules, 2004
(1)The register of births, deaths and still births to be kept by the Registrar under section 16, shall be in three parts as set out in form Nos. 8, 9 and 10 respectively and in each part of the register, the event shall be numbered serially and for each calendar year. The information given by the informant in legal part of form Nos. 1, 2 and 3 shall also be kept in the form of a register.
