Section 17(1) in Rajasthan Registration of Births, Deaths and Marriages Act, 1958
(1)When an entry of a birth or death has been made by the Registrar under section 14, the person giving notice of the birth or death must sign the entry in the register in the presence of the Registrar:Provided that it shall not be necessary for the person giving notice to attend before the Registrar or to sign the entry in the register if he has given such notice in writing and has furnished to the satisfaction of the Registrar such evidence of his identity as may be required by the rules.
