Section 8(4) in The Orissa Registration of Births and Deaths Rules, 2001
(4)In case of institutional events of births and deaths referred to in Clauses (b) (e) of Sub-section (1) of Section 8, the nearest relative of the new born or diseased may collect the extracts from the officer or person incharge of the institution concerned within thirty days of the occurrence of the event of birth or death.
