Section 9(4) in The Assam Registration of Births and Deaths Rules, 1999
(4)The fee (including late fee) mentioned in the Rule 9 should be collected by the registrar by issuing proper official money receipt and shall be deposited in the nearest Treasury within the jurisdiction of the same district under the proper head of accounts within twenty days from the date of collection and a copy of the treasury challan shall be forwarded to the District Registrar. The Registrar shall maintain a book of accounts to reflect fee/late fee collected by him on daily basis and its deposit in the treasury. This shall form an integral part of his office record subject to audit and for all other purposes.
