Section 14 in The M.P. Registration of Births and Death Rules, 1999
14. Interval and forms of periodical returns under Section 19 (1).
(1)Every Registrar shall after completing the process of registration send all the Statistical parts of the reporting forms relating to each month alongwith a Summary Monthly Report in Form No. 11 for births. Form No. 12 for deaths and Form No. 13 for still births to the Chief Registrar or the officer authorised by him on or before the 5th of the following month.(2)The officer so authorised shall forward all such statistical parts of the reporting forms received by him to the Chief Registrar not later than the 10th of the month.
