Section 10 in The Assam Registration of Births and Deaths Rules, 1999
10. Period for the purpose of Section 14.
(1)Where the birth of any, child has been registered without a name, the parent or guardian of such child shall within 12 months from the date of registration of the birth of child, give 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 12 months but within a period of 15 years, the Registrar shall-(a)if the registrar is in his possession forthwith enter the name in the relevant column of the concerned form in the birth register on payment of a late fee of rupees five only;(b)if the register is not in his possession and if the information is given orally make a report giving necessary particulars, and if the information is given in writing, forward the same to the District Registrar for making the necessary entry on payment of a late fee of rupees five only.(2)The parent or the guardian, as the case may be, shall also present to the Registrar the copy of the extract given to him under Section 12 or a certified extract given to him under Section 12 or a certified extract issued to him under Section 17 and on such presentation the Registrar shall make the necessary endorsement relating to the name of the child.
