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State of Assam - Section

Section 13 in The Assam Registration of Births and Deaths Rules, 1999

13. Fees and postal charges payable under Section 17.

(1)The fees payable for search to be made, an extract or a non-availability certificate to be issued under Section 17 shall be as follows :
(a) search for a single entry in the first year for which thesearch is made. Rs. 2.00
(b) for every additional year for which the search is continued Rs. 2.00
(c) for granting extract relating to its birth or death Rs. 5.00
(d) for granting non-availability certificate of birth or death Rs. 2.00
(2)Any such extract in regard to a birth or death shall be issued by the Registrar in Form No. 5, as the case may be, in Form No. 6 and shall be certified in the manner provided for in Section 78 of the Indian Evidence Act, 1872 (1 of 1872).
(3)If any particular event of birth or death is not found registered the Registrar shall issue non-availability certificate in Form No. 10.
(4)Any such extracts or non-availability certificate may be furnished to the person asking for if or sent to him by post on payment of the post charge therefor.