Section 11(2) in The Births, Deaths And Marriages Registration Act, 1886
(2)But the State Government, by notification in the Official Gazette, may [* * *] [The words "with the previous approval of the G.G. in C." omitted by Act 38 of 1920, Section 2 and Sch. I. ] extend the operation of this Chapter to any other class of persons either generally or in any local area.B.-Registration establishment
