Section 9 in Rajasthan Registration of Births & Deaths Rules, 2000
9. Authority for delayed registration and fee payable therefor.
- (i) Any birth or death or which information is given to the Registrar after the expiry of the period specified in-Rule 5, but within thirty days of its occurrence, shall be registered on payment of a late fee of rupees two.(ii)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 permission of the District Registrar and on payment of a late fee of rupees five and on production of an affidavit made before a Notary Public or any other officer authorised in this behalf.(iii)Any birth or death which has not been registered within one year, of its occurrence, shall be registered only on an order of a Executive Magistrate and on payment of late fee of rupees ten.
