Section 6 in THE REGISTRATION OF BIRTHS AND DEATHS (AMENDMENT) ACT, 2023
6.Amendment of section 7.
In section 7 of the principal Act,—(i)in sub-section (2),—(a)after the words “enter in the register maintained”, the words “, electronically or otherwise,” shall be inserted;(b)after the word and figure “section 9”, the words “in respect of births and deaths which has taken place in his jurisdiction” shall be inserted;(ii)in sub-section (5),—(a)for the words “appoint Sub-Registrars and”, the words “appoint Sub-Registrars and, in the event of any disaster or epidemic, appoint Special Sub-Registrars” shall be substituted;(b)the following Explanation shall be inserted, namely:—Explanation.—For the purposes of this sub-section,the expressions,—(i)“disaster” shall have the same meaning as assigned to it in clause (d) of section 2 of the Disaster Management Act, 2005;(ii)“epidemic” means the epidemic referred to in the Epidemic Diseases Act, 1897.
