Section 14 in The Assam Registration of Births and Deaths Rules, 1999
14. Interval and forms of periodical returns under Section 19.
(1)Every Registrar shall, after completing the process of registration, send all the statistical parts of the reporting forms relating to each month along with a Summary Monthly Report in Form No. 11 for birth. Form No. 12 for death and Form No. 13 for still births to the District Registrar on or before the 5th of the following month and District Registrar shall compile all reports and send a consolidated statement of Birth, Death, Still Birth registered in the district on or before the 10th day of the month to the Chief Registrar.(2)The District Registrar shall personally ensure that all such records received from various Registers are properly maintained in his office.
