Section 11(4) in The Orissa Registration of Births and Deaths Rules, 2001
(4)If any person assents that any entry in the register of births and deaths is erroneous in substance, the Registrar may correct the entry in the manner prescribed under Section 15 upon production by that person a declaration setting forth the nature of the error and true facts of the case made by the two creditable persons of the locality having knowledge of the facts of the case.
