Section 11(2) in The Assam Registration of Births and Deaths Rules, 1999
(2)In the case referred to in sub-rule (1) if the register is not in his possession the Registrar shall make a report to the District Registrar and obtain relevant records and after enquiring into the matter, if he is satisfied that any such error has been made, make the necessary correction with prior and express approval of the District Registrar.
