Section 17(2) in The Orissa Registration of Births and Deaths Rules, 2001
(2)The order passed under Sub-section (3) of Section 13 and the orders of the District Registrars granting permission for delayed registration under Sub-section (2) of Section 13 received by the Registrar, shall form an integral part of the Birth Register, Death Register and Still Birth Register and shall not be destroyed.
