Section 378 in Arunachal Pradesh Municipal Act, 2007
378. Registrar's books to be maintained.
(1)Such particulars regarding births and deaths as the Chief Municipal Executive Officer/ Municipal Executive Officer may from time to time specify shall be entered in separate registers of births and of deaths and such registers shall be maintained by each Registrar.(2)The Chief Municipal Executive Officer/ Municipal Executive Officer shall specify the form of the registers required to be maintained under sub-section (1) and the manner in which such registers shall be maintained.(3)On an application from a person interested, the Chief Registrar or a Registrar as the case may be, shall issue an extract from any entry in a register on payment of such fees as may be determined by the Municipality by regulations.
