Obtain Birth Certificate: Punjab

Department Concerned

·         For Urban areas: The Executive Officer under the Municipalities Act is the Assistant Registrar (Birth & Death).

·         For Rural areas: The Civil Surgeon acts as a District Registrar (Birth & Death).

Eligibility Conditions

Any member of the family can apply for this Certificate.

Step by step Procedure

1. The forms are available free of cost from the office of the Registrar (Births & Deaths) The fully filled application form duly signed by the applicant is submitted to the concerned authorities.
2. The cashier/clerk/computer operator receives the application with required fee and applicant is given a receipt. This fee can also be paid in the treasury on treasury challan form T.R.6.
3. The required certificate can be collected personally or by post giving a self-addressed envelope with the application.

Check List of Documents

      i.        Application Form

1. Fee Receipt/Copy of Challan if paid in the Treasury

Verification Procedures

Details mentioned in the form are verified from the actual records of nursing homes and hospitals in case of birth. In case the birth is not registered within 20 days then the registration is made on verification conducted through revenue authorities.

Prescribed Time Schedule

The Birth Certificate is issued to the applicant in 7 working days.

Addresses of Concerned Officers

      i.        Civil Surgeon cum District Registrar, Births and Deaths at District Level for Rural Area

     ii.        Executive Officer/Local Registrar, Births and Deaths in Municipal Committee for Urban Area

Fee Prescribed

      i.        Fee for one copy of Certificate: Rs.2/-

     ii.        Search fees for one year: Rs.1/-

Sanctioning Authority

Registrar (Birth and Death) of the concerned area

Grievance Redressal System

In case of any Grievance one may contact Civil Surgeon cum District Registrar (Death and Birth)
Or Chief Registrar, Births & Deaths and Director Health & Family Welfare, Punjab,
Parivar Kalyan Bhawan Sector 34-A, Chandigarh

Common Mistakes to avoid

The address and other details mentioned in the form should be the same as recorded in the hospital, nursing home etc.

Other Information

      i.        The Births should be registered within 20 days from the birth of the child.

     ii.        In case the birth is not registered within 20 days, then the registration is made on verification conducted through revenue authorities.

    iii.        In case of urban areas, births are also reported by the nursing homes and hospitals.

    iv.        Any birth of which delayed information is given to the Registrar can be registered under Section 13 (1, 2 and 3) of RBD Act-1969 as follows:

1. 13(1) - After 21 days but within a month of its occurrence shall be registered on payment of late fee Re. 1/- (One).
2. 13(2) - After thirty days but within one year of its occurrence shall be registered only with the written permission of the District Registrar, Births and Deaths and on payment of a late fee of Rupees Three and on production of an affidavit made before a notary public or Magistrate 1st Class.
3. 13(3) - Any birth which has not been registered within one year, of its occurrence, shall be registered only on an order of Sub-Divisional Magistrate and on payment of a late fee of Rupees Five and on production of an affidavit made before Magistrate 1st Class giving reasons for non-registering the event.

1. In urban areas, if the birth occurs in a hospital, health centre, maternity home or nursing home or other like institutions, the medical officer incharge is responsible to get enter the event in the O/o the respective local Registrar.
2. In rural areas, in respect of births in a house, the head of the household, the nearest relative present in the house and the oldest adult male person present in the house during the period within which the birth has to be reported can enter the event in the chowkidar book. The chowkidar gets that event registered in the register of the concerned police station twice a month.
3. Births and still births are registered at the place of occurrence in the office of the Registrar of Births & Deaths for that area. Whenever an event takes place, the informant specified for such an event has to declare the fact of the event along with certain particulars in the Live Birth Report (Form 2), Still Birth Report (Form 3), as the case may be, to the Registrar of the Local Area.
4. The informant is required to declare the fact of the occurrence and particulars of an event within 21 days.
Application Form for Obtaining the Post- Birth Benefit