Section 10 in Punjab Registration of Births and Deaths Rules, 1972
10. Authority for delayed registration and fee payable therefor under section 13.
(1)Any birth or death of which information is given to the Registrar after the expiry of the period specified in rule 5, but within thirty days of its occurrence, shall be registered on payment of a late fee of rupee one.(2)Any birth or death of which information is given to the Registrar after thirty days, but within one year of its occurrence, shall be registered only with the written permission of the officer prescribed in this behalf and on payment of a late fee of rupees three and on production of an affidavit made before a notary public or any other officer authorised in this behalf.(3)Any birth or death which has not been registered within one year, of its occurrence, shall be registered only on an order of a Magistrate of the first class and on payment of a late fee of rupees five.
