Section 13(2) in Rajasthan Registration of Births & Deaths Rules, 2000
(2)Any such extract in regard to a birth or death shall be issued by the Registrar or the officer authorised by the State Government in this behalf in Form No. 5 or Form No. 6, as the case may be, and shall be certified as provided in Section 76 of the Indian Evidence Act, 1872 (1 of 1872).
