Maternity Benefit Act,1961
FORM D :Certificate of Delivery/Miscarriage
[Rule 4(5)]
This is to certify that I examined _________ wife/daughter of ____________ a woman employed in _________ (name of 3[mine of circus]) and found that she has been delivered of a child/ has undergone miscarriage on ________ (date).
Date __________ Signature of registered midwife.
Definitions of "child" and "miscarriage" as in the Maternity Benefit Act, 1961-
1. "Child" includes a still-born child
2. "Miscarriage" means expulsion of the contents of a pregnant uterus at any period prior to or during the twenty-sixth week of pregnancy but does not include any miscarriage, the causing of which is punishable under the Indian Penal Code.
