Section 12 in The Registration Of Births And Deaths Act, 1969
12. Certificate of registration of births or deaths.
The Registrar shall, as soon as the registration of a birth or death has been completed, but not later than seven days, give, free of charge, electronically or otherwise under his signature, to the person who gives information under section 8 or section 9, a certificate extracted from the register relating to such birth or death in such form and manner as may be prescribed.
