Section 5 in Punjab Registration of Births and Deaths Rules, 2004
5. Forms of giving information of births and deaths. [Sections 8, 9 and 30].
(1)The information required to be given to the Registrar under section 8 or section 9, as the case may be, shall be in Form Nos. 1, 2 and 3 for the registration of a birth, death and still birth respectively, hereinafter to be collectively called the reporting forms. Information if given orally, shall be entered by the Registrar in the appropriate reporting forms and signatures/thumb impression of the informant be obtained. For Rural area of the State, reporting forms shall be maintained in the forms of "Chowkidara Book" separately for Births in Form No. 1 and 6 and in the case of Deaths in Form No. 2 and 6 and in the case of Still Births in Form No. 3.(2)The part of the reporting forms containing legal information shall be called the 'Legal Part' and the part containing statistical information shall be called the "Statistical Part".(3)The information referred to in sub-rule (1), shall be given within twenty one days from the date of birth, death and still birth.
