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State of Andhra Pradesh - Section

Section 13 in Andhra Pradesh Registration of Births and Deaths Rules, 1999

13. Fees and postal charges payable under Section 17:

(1)The fees payable for a search to be made, an extract or a non-availability certificate to be issued under Section 17, shall be as follows:
    Rupees
(a) Search for a single entry in the first year for which thesearch is made 2-00
(b) For every additional year for which the search is continued 2-00
(c) For granting extract relating to each birth or death 5-00
(d) For granting non-availability certificate of birth or death 2-00
(2)Any such extract in regard to a birth or death shall be issued by the M.R.O. in case of villages where V.A.O. is the Birth and Death Registrar and by the concerned Registrar in other areas in Form No. 5 or 6 as the case may be, and shall be certified in the manner provided for in Section 76 of the Indian Evidence Act, 1872 (1 of 1872).
(3)If any particular event of birth or death is not found registered the Registrar shall issue a non-availability certificate in Form No. 10.
(4)Any such extracts or non-availability certificate may be furnished to the persons asking for it or sent to him by post on payment of the postal charges therefor.
(5)The fees payable for the purpose shall be credited as follows:-
(a) In a Municipality or Municipal Corporation or cantonment orProject Township or Industrial Township. To the Municipality or Municipal Corporation or Cantonment orProject Township or Industrial Township funds respectively.
(b) In a Gram Panchayat Constituted under the A.P. Gram PanchayatAct, 1964 where the Executive Authority gives and certifiesextract under Section 17 of the Act. To the Gram Panchayat Funds.
(c) In other areas To State Govt., Funds (i.e.) to the Head of Account "065- other Administrative Services—C. Other services –M.H.55 - Other receipt S.H.(02) Registrar General of Births,Deaths and Marriages.
(6)All fees payable under the Act may be paid in cash, or by Money Order or Postal Order.