Section 9 in The Assam Registration of Births and Deaths Rules, 1999
9. Authority for delayed registration and fee payable thereof.
(1)Any birth or death of which information is given to the Registrar after the expiry of the period specified in Rule 5, but within thirty days of its occurrence shall be registered on payment of a late fee of rupees two.(2)Any birth or death of which information is given to the Registrar after thirty days but within six months of its occurrence, shall be registered only with the written approval of the local revenue authority not below the rank of the Circle Officer and on payment of the late fee of rupees five.(3)Any birth or death, which has not been registered within one year of its occurrence, shall be registered only on an order of a Magistrate of the first class or a presidency Magistrate and on payment of late fee of rupees ten only.(4)The fee (including late fee) mentioned in the Rule 9 should be collected by the registrar by issuing proper official money receipt and shall be deposited in the nearest Treasury within the jurisdiction of the same district under the proper head of accounts within twenty days from the date of collection and a copy of the treasury challan shall be forwarded to the District Registrar. The Registrar shall maintain a book of accounts to reflect fee/late fee collected by him on daily basis and its deposit in the treasury. This shall form an integral part of his office record subject to audit and for all other purposes.
