Section 9(2) in Andhra Pradesh Registration of Births and Deaths Rules, 1999
(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 prescribed in this behalf and on payment of a late fee of rupees five.In rural areas the Mandal Revenue Officer, in other areas the concerned Registrar will permit Registration of Births and Deaths after 30 days and below one year.
