Section 8 in The Citizenship (Registration of Citizens and Issue of National Identity Cards) Rules, 2003
8. Power of District Registrar, Sub‑district or Taluk Registrar or Local Registrar of Citizen Registration to obtain information.—The District Registrar, Sub‑district or Taluk Registrar or the Local Registrar of Citizen Registration may, by order, require any person to furnish any information within his knowledge in connection with the determination of Citizenship status of any person and the person required to furnish information shall be bound to comply with such requisition.
