Section 8(2) in Andhra Pradesh Registration of Births and Deaths Rules, 1999
(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 the house or house-hold as the case may be, or, in his absence, the nearest relative of the head present in the house may collect the extract of birth or death from the Registrar within thirty days of its reporting.
