Section 23(2) in The Registration Of Births And Deaths Act, 1969
(2)Any Registrar or Sub-Registrar who neglects or refuses, without reasonable cause, to register any birth or death occurring or to give a certificate to the informant under section 12 or to submit any returns as required by sub-section (1) of section 19 shall be punishable with fine which may extend to two hundred and fifty rupees.
