Section 3(5) in The Registration Of Births And Deaths Act, 1969
(5)Subject to the proviso to sub-section (1) of section 17 and with the prior approval of the Central Government, the database of registered births and deaths maintained under sub-section (4) may, on request, be made available to the authorities dealing with the preparation or maintenance of database relating to—(a)population register;(b)electoral rolls;(c)Aadhaar number;(d)ration card;(e)passport;(f)driving licence;(g)property registration; and(h)such other databases at the National level as may be notified, and the authority shall inform the action taken, within such period as may be notified from time to time, to the Central Government:Provided that the preparation or maintenance of database relating to electoral rolls in clause (b) shall be without prejudice to the provisions of the Representation of the People Act, 1950.”.
