Section 20 in Rajasthan Registration of Births, Deaths and Marriages Act, 1958
20. Searches and copies of entries in register books.
(1)Every Registrar shall, on payment of the prescribed fees, allow searches to be made during office hours in the register books kept by him and give a copy of any entry in the same.(2)Every copy of an entry in a register book given under this section shall be certified by the Registrar and shall be admissible in evidence for the purpose of proving the birth or death to which the entry relates.
