Section 17(1) in The Registration Of Births And Deaths Act, 1969
(1)Subject to any rules made in this behalf by the State Government, including rules relating to the payment of fees and postal charges, any person may—(a)cause a search to be made by the Registrar for any entry in a register of births and deaths;(b)obtain, electronically or otherwise, a certificate of birth or death from such register and issued in such form and manner as may be prescribed:Provided that no certificate relating to any death,issued to any person,shall disclose the particulars regarding the cause of death as entered in the register.
