Section 10(1) in Punjab Registration of Births and Deaths Rules, 2004
(1)Where the birth of any child had been registered without a name, the parent or guardian of such child shall, within a period of twelve months from the date of registration of the birth of the child, gave information regarding the name of the child to the Registrar, either orally or in writing :Provided that if the information is given after the aforesaid period of twelve months, but within a period of fifteen years, which shall be reckoned, -(i)in case where the registration had been made prior to the date of commencement of the Registration of Births and Deaths (Amendment) Rules, 1984 published, --vide notification No. 1116-6HBV-84, dated the 3rd August, 1984 from the date of commencement of these rules i.e. the 3rd day of August, 1984 and(ii)in case where the registration is made after the date of commencement of the Registration of Births and Deaths (Amendment) Rules, 1984 published, --vide notification No. 1116-6HBV-84, dated the 3rd August, 1984 from the date of such registration, subject to the provisions of sub-section (4) of section 23.
