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Union of India - Act

The Births, Deaths And Marriages Registration Act, 1886

UNION OF INDIA
India

The Births, Deaths And Marriages Registration Act, 1886

Act 6 of 1886

Published in Gazette 6 on 8 March 1886
Assented to on 8 March 1886
Commenced on 8 March 1886
[This is the version of this document as it was from 1 November 1956 to None.]
[Note: The original publication document is not available and this content could not be verified.]

6. of 1886

315.

Statement Of Objects And Reasons "It is proposed by this Bill (i) to establish a system of voluntary registration of births and deaths for the benefit of such classes of the community as would be likely to avail themselves of such registration, (ii) to establish general registry offices for keeping registers of the births and deaths so registered and of marriages registered under Act III of 1872 or Indian Christian Marriage Act. 1872 and (iii) to provide machinery for giving evidential value to certain existing registers of births, baptisms, deaths, burials and marriages, which have been kept under no law.2. The subject of the registration of births and deaths among Europeans in India has been long under the consideration of the Government, whose attention has, moreover, been frequently directed to it by memorials from various Christian religious bodies urging very strongly the need for legislation.

3. The Indian Statute-Book contains at present no general law for the registration of births and deaths. There are indeed enactments which provide for the registration of births and deaths within certain specified areas, principally municipalities and cantonments, but, in the first place these enactments are strictly local in their nature, leaving the greater portion of the country unprovided for, and. in the next place, their provisions, being directed primarily to statistical purposes, are not of such a nature as to make the registers of births and deaths kept under them of value for purposes of evidence.

4. As to the numerous registers of baptisms and burials which are kept .by ministers of religion in all parts of the country, it is doubtful how far they can be relied on for giving accurately the requisite particulars as to births and deaths, and most of them would, moreover, be inadmissible in evidence.5. This being the state of the law,and considering the importance of the subject generally, and the memorials above referred to. and having regard to the fact that references are frequently made to the Secretary of State for India and to the Government of India for proof of age or of deaths in connection with questions involving large individual interests, such as rights to properly, the Government of India is of opinion that it is expedient to enact a permissive law under which full facilities for registering births and deaths should be given to persons valuing unimpeachable evidence of these events.6. As to the second object of the Bill it is obvious that no system of registration of births and deaths can be complete or of practical value unless it provides for the establishment, at certain centres, of general offices where the information registered at the vaious local offices shall be collected and so arranged as to be readily available for public reference.7. In this connection, the attention of the Government of India has been directed to the unsatisfactory nature of the system of registration of marriages under the Christian Marriage Act, 1872.Documentary evidence of all marriages under the former Act is, by the provisions of the Act or the orders thereunder, sent to the Secretary of the Local Government who is also empowered to grant certified copies which are receivable in evidence. It would seem. therefore, at first sight, that nothing further was required. But as a matter of fact, not only are no arrangements made for maintaining an index to the marriages the records of which are retained in the local Secretariat, but (he greater portion of the marriage records which are received in the local Secretariat have, under Section 81 of the Act and the orders in force, to be sent on in original to the Government of India in the Home Department for transmission to the Secretary of State, so that the greater number of the marriage records which reach the local Secretariat do not remain there for purposes of reference and such as do remain are, owing to the absence of an index, practically valueless.As to Act III of 1872. this Act makes no provision for the marriages solemnized under it being reported to any central authority. The marriage certificate books for which it provides are retained by the Registrar who is not even required to index them. Their value as records of marriage to which they refer is accordingly much diminished.

8. The Government of India have, therefore, availed themselves of the opportunity of the proposed legislation for the registration of births and deaths to remove these defects in the marriage registration law, by providing for general registry offices for keeping registers, not only of the births and deaths which may be registered under the present law, but also of marriages which may be registered under Act III of 1872 or Christian Marriage Act, 1872,"

Gazette of India 1885, Part V, page 12[8 th March, 1886]An Act to provide for the voluntary registration of certain births and deaths, for the establishment of General Registry Offices for keeping registers of certain births, deaths and marriages, and for certain other purposes.Whereas it is expedient to provide for the voluntary registration of births and deaths among certain classes of persons, for the more effectual registration of those births and deaths and of the marriages registered under Act, [1872 (3 of 1872)] [Now see the Special Marriage Act, 1954 (43 of 1954). ], or the Indian Christian Marriage Act, 1872 (15 of 1872), and of certain marriages registered under the Parsi Marriage and Divorce Act, [1865 (15 of 1865)] [Now see the Parsi Marriage and Divorce Act, 1936 (3 of 1936). ], and for the establishment of general registry offices for keeping registers of those births, deaths and marriages;And whereas it is also expedient to provide for the authentication and custody of certain existing registers made otherwise than in the performance of a duty specially enjoined by the law of the country in which the registers were kept, and to declare that copies of the entries in those registers shall be admissible in evidence; It is hereby enacted as follows:-

Brought into force on 1.10.1888.

Chapter I
Preliminary

1. Short title and commencement .-(1) This Act may be called The Births, Deaths And Marriages Registration Act, 1886; and

(2)It shall come into force on such day 1 as the Central Government by notification in the Official Gazette, directs.[[* * * ]

2. [ Extent .-This Act [extends] to the whole of India except [the territories which immediately before the 1st November, 1956, were comprised in Part B States] [Substituted by the Adaptation of Laws (No. 2) Order, 1956, for "Part B States". ].]

3. Definitions .-In this Act, unless there is something repugnant in the subject or context,-

"sign "includes mark, when the person making the mark is unable to write his name:"prescribed "means prescribed by a rule made [* * *] under this Act: and"Registrar of Births and Deaths "means a Registrar of Births and Deaths appointed under this Act.

4. Saving of local laws .-Nothing in this Act, or in any rule made under this Act, shall effect any law heretofore or hereafter passed providing for the registration of births and deaths within particular local areas.

5. Powers exercisable from time to time .-All powers conferred by this Act may be exercised from time to time as occasion requires.

Chapter II
General Registry Offices Of Births, Deaths And Marriages

6. Establishment of general registry offices and appointment of Registrars General .-(1) Each State Government-

(a)shall establish a general registry office for keeping such certified copies of registers of births and deaths registered under this Act, or marriages registered under [Act 3 of 1872] (to provide a form of marriage in certain cases) or the Indian Christian Marriage Act, 1872 (15 of 1872), or, beyond the local limits of the ordinary original civil jurisdiction of the High Court of Judicature at Bombay, under the [Parsi Marriage and Divorce Act, 1865 (15 of 1865)] [Now see the Parsi Marriage and Divorce Act, 1936 (3 of 1936). ], as may be sent to it under this Act, or under any of the three last mentioned Acts, as amended by this Act; and

(b)may appoint to the charge of that office an officer, to be called the Registrar General of Births, Deaths and Marriages, for the territories under its administration.

[* * *] [Sub-Section (2) repealed by A.O. 1937. ]

7. Indexes to be kept at general registry office .-Each Registrar General of Births, Deaths and Marriages shall cause indexes of all the certified copies of registers sent to his office under this Act, or under Act 3 of 1872, or the Indian Christian Marriage Act, 1872 (15 of 1872), or the Parsi Marriage and Divorce Act, 1865 (15 of 1865) as amended by this Act, to be made and kept in his office in the prescribed form.

8. Indexes to be open to inspection

.-Subject to the payment of the prescribed fees, the indexes so made shall be at all reasonable time open to inspection by any person applying to inspect them, and copies of entries in the certified copies of the registers to which the indexes relate shall be given to all persons applying for them.

9. Copies of entries to be admissible in evidence

.-A copy of an entry given under the last foregoing section shall be certified by the Registrar General of Births, Deaths and Marriages, or by an officer authorised in this behalf by the State Government, and shall be admissible in evidence for the purpose of proving the birth, death or marriage to which the entry relates.

10. Superintendence of Registrars by Registrar General

.-Each Registrar General of Births, Deaths and Marriages shall exercise a general superintendence over the Registrars of Births and Deaths in the territories for which he is appointed.

Chapter III
Registration Of Births And Deaths

A.-Application of this Chapter

11. Persons whose births and deaths are registrable

.-(1) The persons whose births and deaths shall, in the first instance, be registrable under this Chapter are the following, namely:-(a)in [the territories to which this Act extends] the members of every race, sect or tribe to which the [Indian Succession Act, 1865 (10 of 1865)] [Now see the Indian Succession Act, 1925 (39 of 1925), Section 3. ], applies, and in respect of which an order under section 332 of that Act is not for the time being in force, and all persons professing the Christian religion;[* * *] [Clause (b) repealed by A.O. 1950. ]

(2)But the State Government, by notification in the Official Gazette, may [* * *] [The words "with the previous approval of the G.G. in C." omitted by Act 38 of 1920, Section 2 and Sch. I. ] extend the operation of this Chapter to any other class of persons either generally or in any local area.B.-Registration establishment

12. Power for State Government to appoint Registrars for its territories .-The State Government may appoint, either by name or by virtue of their office, so many persons as it thinks necessary to be Registrars of Births and Deaths for such local areas within the territories under its administration as it may define and, if it sees fit, for any class of persons within any part of those territories.

13. Power for Central Government to appoint Registrars for Indian States

.-[ Repealed by A.O. 1950.]

14. Registrar to be deemed a public servant .-Every Registrar of Births and Deaths shall be deemed to be a public servant within the meaning of the Indian Penal Code (45 of 1860).

15. Power to remove Registrars

.-[ Repealed by A.O. 1937.]

16. Office and attendance of Registrar

.-(1) Every Registrar of Births and Deaths shall have an office in the local area, or within the part of the territories or dominions, for which he is appointed.

(2)Every Registrar of Births and Deaths to whom the State Government may direct this sub-section to apply shall attend at his office for the purpose of registering births and deaths on such days and at such hours as the Registrar General of Births, Deaths and Marriages may direct, and shall cause to be placed in some conspicuous place on or near the outer door of his office his name, with the addition of Registrar of Births and Deaths for the local area or class for which he is appointed, and the days and hours of his attendance.

17. Absence of Registrar or vacancy in his office .-(1) When any Registrar of Births and Deaths to whom the State Government may direct this section to [apply], not being a Registrar of Births and Deaths for a local area in the town of Calcutta, Madras or Bombay, is absent, or when his office is temporarily vacant, any person whom the Registrar General of Births, Deaths and Marriages appoints in this behalf, or, in default of such appointment, the Judge of the District Court within the local limits of whose jurisdiction the Registrar 's office is situate, or such other officer as the State Government appoints in this behalf, shall be the Registrar of Births and Deaths during such absence or until the State Government fills the vacancy.

(2)When any such Registrar of Births and Deaths for a local area in the town of Calcutta, Madras or Bombay is absent, or when his office is temporarily vacant, any person whom the Registrar General of Births, Deaths and Marriages appoints in this behalf shall be the Registrar of Births and Deaths during such absence or until the State Government fills the vacancy.

(3)The Registrar General of Births, Deaths and Marriages shall report to the State Government all appointments made by him under this section.

18. Register books to be supplied and preservation of records to be provided for .-The State Government shall supply every Registrar of Births and Deaths with a sufficient number of register books of births and of register books of deaths, and shall make suitable provision for the preservation of the records connected with the registration births and deaths.

C.-Mode of registration

19. Duty of Registrar to register births and deaths of which notice is given

.-Every Registrar of Births and Deaths, on receipt of notice of a birth or death within the local area or among the class for which he is appointed, shall, if the notice is given within the prescribed time and in the prescribed mode by a person authorised by this Act to give the notice, forthwith make an entry of the birth or death in the proper register book:Provided that-

(a)if he has reason to believe the notice to be in any respect false, he may refuse to register the birth or death until he receives an order from the Judge of the District Court directing him to make the entry and prescribing the manner in which the entry is to be made; and

(b)he shall not enter in the register the name of any person as father of an illegitimate child, unless at the request of the mother and of the person acknowledging himself to be the father of the child.

20. Persons authorised to give notice of birth

.-Any of the following persons may give notice of a birth, namely:-

(a)the father or mother of the child;

(b)any person present at the birth;

(c)any person occupying, at the time of the birth, any part of the house wherein the child was born and having knowledge of the child having been born in the house;

(d)any medical practitioner in attendance after the birth and having personal knowledge of the birth having occurred;

(e)any person having charge of the child.

21. Persons authorised to give notice of death

.-Any of the following persons may give notice of a death, namely:-

(a)any relative of the deceased having knowledge of any of the particulars required to be registered concerning the death;

(b)any person present at the death;

(c)any person occupying, at the time of the death, any part of the house wherein the death occurred and having knowledge of the deceased having died in the house;

(d)any person in attendance during the last illness of the deceased;

(e)any person who has seen the body of the deceased after death.

22. Entry of birth or death to be signed by person giving notice

.-(1) When an entry of a birth or death has been made by the Registrar of Births and Deaths under section 19, the person giving notice of the birth or death must sign the entry in the register in the presence of the Registrar:[Provided that it shall not be necessary for the person giving notice to attend before the Registrar or to sign the entry in the register if he has given such notice in writing and has furnished to the satisfaction of the Registrar such evidence of his identity as may be required by any rules made by the State Government in this behalf.]

(2)Until the entry has been so signed [or the conditions specified in the proviso to sub-section (1) have been complied with,] [Inserted by Act 9 of 1911, Section 2. ] the birth or death shall not be deemed to be registered under this Act.

(3)When the birth of an illegitimate child is registered, and the mother and the person acknowledging himself to be the father of the child jointly request that that person may be registered as the father, the mother and that person must both sign the entry in the register in the presence of the Registrar.

23. Grant of certificate of registration of birth or death .-The Registrar of Births and Deaths shall, on application made at the time of registering any birth or death by the person giving notice of the birth or death, and on payment by him of the prescribed fee, give to the applicant a certificate in the prescribed form, signed by the Registrar, of having registered the birth or death.

24. Duty of Registrars as to sending certified copies of entries in register books to Registrar General

.-(1) Every Registrar of Births and Deaths in [the territories to which this Act extends] shall send to the Registrar General of Births, Deaths and Marriages for the territories within which the local area or class for which he is appointed is situate or resides, at the prescribed intervals, a true copy certified by him, in the prescribed form, of all the entries of births and deaths in the register book kept by him since the last of those intervals:Provided that in the case of Registrars of Births and Deaths who are clergymen of the Churches of England, Rome and Scotland the Registrar may, if so directed by his ecclesiastical superior, send the certified copies in the first instance to that superior, who shall send them to the proper Registrar General of Births, Deaths and Marriages.In this sub-section "Church of England "and "Church of Scotland "mean the Church of England and the Church of Scotland as by law established respectively; and "Church of Rome "means the Church which regards the Pope of Rome as its spiritual head.[* * *] [Sub-Section (2) repealed by A.O. 1950. ][* * *] [Proviso repealed by A.O. 1937. ]

25. Searches and copies of entries in register books .-(1) Every Registrar of Births and Deaths shall, on payment of the prescribed fees, at all reasonable times, allow searches to be made in the register books kept by him, and give a copy of any entry in the same.

(2)Every copy of an entry in a register book given under this section shall be certified by the Registrar of Births and Deaths and shall be admissible in evidence for the purpose of proving the birth or death to which the entry relates.

26. Exceptional provision for registration of certain births and deaths

.-Notwithstanding anything in section 19, the State Government may make [rules] 4 authorising Registrars of Births and Deaths, on conditions and in circumstances to be specified in the rules, to register births and deaths occurring outside the local areas or classes for which they are appointed.D.-Penalty for false information

27. Penalty for wilfully giving false information .-If any person wilfully makes, or causes to be made for the purpose of being inserted in any register of births or deaths, any false statement in connection with any notice of a birth or death under this Act, he shall be punished with imprisonment for a term which may extend to three years, or with fine, or with both.

E.-Correction of errors

28. Correction of entry in register of births or deaths

.-(1) If it is proved to the satisfaction of a Registrar of Births and Deaths that any entry of a birth or death in any register kept by him under this Act in erroneous in form or substance, he may, subject to such [rules] as may be made by the State Government with respect to the conditions and circumstances on and in which errors may be corrected, correct the error by entry in the margin, without any alteration of the original entry, and shall sign the marginal entry and add thereto the date of the correction.

(2)If a certified copy of the entry has already been sent to the Registrar General of Births, Deaths and Marriages, the Registrar of Births and Deaths shall make and send a separate certified copy of the original erroneous entry and of the marginal correction therein made.

Chapter IV
Amendment Of Marriage Acts

29. to 31 .-[ Repealed by the Repealing Act, 1938 (1 of 1938), section 2 and Schedule. ]

Chapter V
Special Provisions As To Certain Existing Registers

32. Permission to persons having custody of certain records to send them within one year to Registrar General

.-If any person in [the territories to which this Act, extends], has for the time being the custody of any register or record of birth, baptism, naming dedication, death or burial of any persons of the classes referred to in section 11, sub-section (1), or of any register or record of marriage of any persons of the classes to which [Act 3 of 1872] [Now see the Special Marriage Act, 1954 (43 of 1954). ], or the Indian Christian Marriage Act, 1872 (15 of 1872), or the [Parsi Marriage and Divorce Act, 1865 (15 of 1865)] [Now see the Parsi Marriage and Divorce Act, 1936 (3 of 1936). ], applies, and if such register or record has been made otherwise than in performance of a duty specially enjoined by the law of the country in which the register or record was kept, he may, [at any time before the first day of April, 1891] [Substituted by Act 16 of 1890, Section 1, for "within one year from the date on which this Act comes into force". ], send the register or record to the office of the Registrar General of Births, Deaths and Marriages for the territories within which he resides, [* * *] [Certain words repealed by A.O. 1950. ].

33. Appointment of Commissioners to examine registers. - [(1) Any State Government in the case of registers or records sent under section 32 to the Registrar General for the territories under its administration, [* * ] may appoint so many persons as it [ * *] [The words "or he, as the case may by" omitted by A.O. 1937. ] thinks fit to be Commissioners for examining such registers or records.]

(2)The Commissioners so appointed shall hold office for such period as the [authority appointing them] [Substituted by Act 38 of 1920, Section 2 and Sch. I, for "G.G. in C". ], by the order of appointment, or any subsequent order, directs.

34. Duties of Commissioners .-(1) The Commissioners appointed under the last foregoing section shall enquire into the state, custody and authenticity of every such register or record as may be sent to the Registrar General of Births, Deaths and Marriages under section 32;, and shall deliver to the Registrar General a descriptive list or descriptive lists of all such registers or records, or portions of registers or records, as they find to be accurate and faithful.

(2)The list or lists shall contain the prescribed particulars and refer to the registers or records, or to the portions of the registers or records, in the prescribed manner.

(3)The Commissioners shall also certify in writing, upon some part of every separate book or volume containing any such register or record, or portion of a register or record, as is referred to in any list or lists made by the Commissioners, that it is one of the registers or records, or portions of registers or records, referred to in the said list or lists.

35. Searches of lists prepared by Commissioners and grant of certified copies of entries

.-(1) Subject to the payment of the prescribed fees, the descriptive list or lists of registers or records, or portions of registers or records, delivered by the Commissioners to the Registrar General of Births, Deaths and Marriages shall be, at all reasonable times, open to inspection by any person applying to inspect it or them, and copies of entries in those registers or records shall be given to all persons applying for them.

(2)A copy of an entry given under this section shall be certified by the Registrar General of Births, Deaths and Marriages, or by an officer or person authorised in this behalf by the State Government and shall be admissible in evidence for the purpose of proving the birth, baptism, naming, dedication, death, burial or marriage to which the entry relates.[35-A. Constitution of additional Commissions for purposes of this Chapter.-(1) [* * *] The State Government [may by notification in the Official Gazette ] [Substituted by A.O. 1937, for "if he or it thinks fit, may by notification in the Gazette of India or the local Official Gazette, as the case may by". ]appoint more [Commissions] [For Commissioners appointed under this Section, see Gazette of India, 1890, Pt. I, p. 744. ] than one for the purposes of section 33, each such Commission consisting of so many and such members, and having its functions restricted to the disposal, under this Act and the rules thereunder, of such registers and records sent under section 32 to the Registrar General, as may be specified in the notification.

(2)If more Commissions than one are appointed in exercise of the power conferred by sub-section (1), then references in this Act to the Commissioners shall be construed as references to the members constituting a Commission so appointed.

Chapter VI
Rules

36. [ Rules .- [(1) The State Government, for each State, [* * *] may make rules to carry out the purposes of this Act.

(2)In particular and without prejudice to the generality of the foregoing power, such rules may-

(a)fix the fees payable under this Act;]

(b)prescribe the forms required for the purposes of this Act;

(c)prescribe the time within which, and the mode in which, persons authorised under this Act to give notice of a birth or death to a Registrar of Births and Deaths must give the notice;

(d)prescribe the evidence of identity to be furnished to a Registrar of Births and Deaths by persons giving notice of a birth or death in cases where personal attendance before such Registrar is dispensed with;

(e)prescribe the registers to be kept and the form and manner in which Registrars of Births and Deaths are to register births and deaths under this Act, and the intervals at which they are to send to the Registrar General of Births, Deaths and Marriages true copies of the entries of births and deaths in the registers kept by them;

(f)prescribe the conditions and circumstances on and in which Registrars of Births and Deaths may correct entries of births and deaths in registers kept by them;

(g)prescribe the particulars which the descriptive list or lists to be prepared by the Commissioners appointed under Chapter V are to contain, and the manner in which they are to refer to the registers or records, or portions of registers or records, to which they relate; and

(h)prescribe the custody in which those registers or records are to be kept.

(3)Every power to make rules conferred by this Act is subject to the condition of the rules being made after previous publication.

(4)All rules made under this Act shall be published in the Official Gazette, and on such publication shall have effect as if enacted in this Act.]

37. Procedure for making and publication of rules .-[ Repealed by the Births, Deaths and Marriages Registration (Amendment) Act, 1911 (9 of 1911), section 5.]

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