Section 9 in The M.P. Registration of Births and Death Rules, 1999
9. Authority for delayed registration and fee payable therefore.
(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 one year of its occurrence, shall be registered only with the written permission of the officer authorised in this behalf and on payment of a late fee of rupees five and on the production of an affidavit made before a Notary or any other officer authorised in this behalf by the State Government.(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 an Executive Magistrate and on payment of a late fee of rupees ten.
