Section 8(3) in Rajasthan Registration of Births & Deaths Rules, 2000
(3)In the case of domiciliary events of births and deaths referred to in clause (a) of sub-Section (1) of Section 8 which are reported by the persons specified by the State Government under sub-Section (2) of the said section, the persons so specified shall transmit the extracts received from the Registrar of Births or Deaths to the concerned head of the house or household as the case may be, or in his absence, the nearest relative of the head present in the house within thirty days of its issue by the Registrar.
