Section 7 in Nagaland Registration of Births and Deaths Rules, 1972
7. Time and Forms for notifying information under Section 10(1).
(1)Every person required to notify a birth, still birth or death under Section 10 shall give information thereof to the Registrar in Form No. 5, 6 or 7 as the case may be.(2)Such information shall be given-(a)in a municipality town with clearly demarcated boundary and having a separate local administration or a cantonment-(i)within seven days from the date of birth or still birth; and(ii)within three days from the date of death;(b)in any other area-(i)within fourteen days from the date of birth or still birth; and(ii)within seven days from the date of death.
