Section 8(2) in The Orissa Registration of Births and Deaths Rules, 2001
(2)In the case of domiciallary events of births and deaths referred to in Clause (a) of Sub-section (1) of Section 8 which are reported direct to the Registrar, the head of the house or household as the case may be, or, in his absence, the nearest relative of the head present in the house may collect the extracts of birth or death from the Register within thirty days of its reporting.
