Section 5(1) in The Orissa Registration of Births and Deaths Rules, 2001
(1)The informations required to be given to the Registrar under Section 8 or Section 9 as the case may be, shall be given in Form Nos. 2, 3 and 4 for registration of a birth, death and still birth respectively (hereinafter to be collectively called the reporting forms). Information, if given orally, shall be entered by the Registrar in the appropriate reporting forms and the signature/thumb impression of the informant shall be obtained on the forms.
