Section 8(2) in Rajasthan Registration of Births & Deaths Rules, 2000
(2)In the case of domiciliary events of births and deaths referred to in clause (a) of sub-Section (1) of Section 8 which are reported direct to the Registrar of Births and Deaths, the head of house or households as the case may be, or in his absence the nearest relative of the head present in the house may collect the extracts of births or deaths from the Registrar within thirty days of its reporting .
