Section 10(2) in Nagaland Registration of Births and Deaths Rules, 1972
(2)Any birth or death of which information is given to the Registrar after thirty days, but within one year of its occurrence, shall be registered only with the written permeation of the officer prescribed in this behalf and on payment of late fee of rupees three and on production of the affidavit made before a notary public or any other officer authorised in this behalf.
