Section 5 in Nagaland Registration of Births and Deaths Rules, 1972
5. Form etc., for giving information of births and deaths a under Sections 8 and 9.
(1)The informations required to be given to the Registrar under Section 8 or, as the case may be, Section 9, shall, if given in writing, be in Form Nos. 2, 3 and 4 for the registration of birth, still birth and death respectively, and if given orally, mention the several particulars in the relevant Form.(2)The information referred to in sub-rule (1) 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 late 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 date of death.
