Section 5 in Andhra Pradesh Registration of Births and Deaths Rules, 1999
5. Form, etc. for giving information of births and deaths under Sections 8 & 9:
(1)The information required to be given to the Registrar under Section 8 or Section 9 as the case may be, shall be in Form Nos. 1, 2 & 3 for the registration of a birth, death and still birth respectively, hereinafter to be collectively called the reporting forms. Information if given orally, shall be entered by the Registrar in the appropriate reporting forms and the signature/thumb impression of the informant obtained.(2)The part of the reporting forms containing legal information shall be called the "Legal Part" and the part containing statistical information shall be called the "Statistical Part".(3)The information referred to in sub-rule (1) shall be given within twenty one days from the date of birth, death and still birth in rural and urban areas.
