Section 35 in The Births, Deaths And Marriages Registration Act, 1886
35. Searches of lists prepared by Commissioners and grant of certified copies of entries
.-(1) Subject to the payment of the prescribed fees, the descriptive list or lists of registers or records, or portions of registers or records, delivered by the Commissioners to the Registrar General of Births, Deaths and Marriages shall be, at all reasonable times, open to inspection by any person applying to inspect it or them, and copies of entries in those registers or records shall be given to all persons applying for them.(2)A copy of an entry given under this section shall be certified by the Registrar General of Births, Deaths and Marriages, or by an officer or person authorised in this behalf by the State Government and shall be admissible in evidence for the purpose of proving the birth, baptism, naming, dedication, death, burial or marriage to which the entry relates.[35-A. Constitution of additional Commissions for purposes of this Chapter.-(1) [* * *] The State Government [may by notification in the Official Gazette ] [Substituted by A.O. 1937, for "if he or it thinks fit, may by notification in the Gazette of India or the local Official Gazette, as the case may by". ]appoint more [Commissions] [For Commissioners appointed under this Section, see Gazette of India, 1890, Pt. I, p. 744. ] than one for the purposes of section 33, each such Commission consisting of so many and such members, and having its functions restricted to the disposal, under this Act and the rules thereunder, of such registers and records sent under section 32 to the Registrar General, as may be specified in the notification.(2)If more Commissions than one are appointed in exercise of the power conferred by sub-section (1), then references in this Act to the Commissioners shall be construed as references to the members constituting a Commission so appointed.
