Section 11 in Andhra Pradesh Registration of Births and Deaths Rules, 1999
11. Correction or cancellation of entry in the register of births and deaths:
(1)If it is reported to the Registrar that a clerical or formal error has been made in the register or if such error is otherwise noticed by him and if the register is in his possession, the Registrar shall enquire into the matter and if he is satisfied that any such error has been made, he shall correct the error by correcting or cancelling the entry as provided in Section 15 and shall send an extract of the entry showing the error and how it has been corrected to the Chief Registrar.(2)In the case referred to in sub-rule (1) if the register is not in his possession, the Registrar in rural areas shall make a report to the M.R.O. and call for the relevant register and after enquiring into the matter, if he is satisfied that any such error has been made, make the necessary correction and shall send an extract of the entry showing the error and how it has been corrected to the Chief Registrar through the concerned M.R.O.(3)Any such correction as mentioned in sub-rule (2) shall be countersigned by M.R.O. in the rural areas when the register is received from the V.A.O. and by the concerned Registrar in other areas.(4)If any person asserts that any entry in the register of births and deaths is erroneous in substance, the Registrar may correct the entry in the manner prescribed under Section 15 upon production by that person a declaration setting forth the nature of the error and true facts of the case made by two credible persons having knowledge of the facts of the case.(5)Notwithstanding anything contained in sub-rule (1) and sub-rule (4) the Registrar shall make report of any correction of the kind referred to therein giving necessary details to the Chief Registrar.(6)If it is proved to the satisfaction of the Registrar that any entry in the register of births and deaths has been fraudulently or improperly made, he shall make a report giving necessary details to the officer authorised by the Chief Registrar by general or special order in this behalf under Section 25 and on hearing from him take necessary action in the matter.(7)In every case in which an entry is corrected or cancelled under this rule, intimation thereof should be sent to the permanent address of the person who has given information under Section 8 or Section 9.
