Section 8 in The Bengal Births And Deaths Registration Act, 1873
8. Persons bound to give information of death. -
The nearest male relative of the deceased present at the death, or in attendance during the last illness of any person dying, within such area, or in the absence of any such relative, the occupier of the house, or, if the occupier be the person who shall have died, some male inmate of the house in which such death shall have happened shall, within eight days next after the day of such death, give information either personally or in writing to the registrar of the district, or by means of the chaukidar or other village-watchman or other person as provided in section 6, according to the best of his knowledge and belief, of the several particulars hereby required to be known and registered touching the death of such person:Provided that no person shall be bound to give the name of an female relative.Penalty for neglect. - Any person who refuses or neglects to give any information, which it is his duty to give under this section, shall be punishable at the discretion of the Magistrate with fine which may extend to five rupees:Provided that not more than one person shall be punishable for such refusal or neglect to give information.
