Section 8 in The Chhattisgarh Registration of Births and Deaths Rules, 2001
8. Extracts of registration entries to be given under Section 12.
(1)The extracts of particulars from the register relating to births or deaths to be given to an informant under Section 12 shall be in Form No. 5 or Form No. 6, as the case may be.(2)In the case of domicilliary events of births anti deaths referred to in clause (a) of sub-section (1) of Section 8 which are reported direct to the Registrar of Births and Deaths, the head of the house or household as the case may be, or in his absence, the nearest relative of the head present in house may collect the extracts of birth or death from the Registrar within thirty days of its reporting.(3)In the case of domicilliary events of births and deaths referred to in clause (a) of sub-section (1) of Section 8 which are reported by persons specified by the State Government under sub-section (2) of the said Section, 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, may collect the extracts of births or deaths from the Registrar within thirty days of its reporting.(4)In the case of institutional events of births and deaths referred to in clauses (b) to (e) of sub-section (1) of Section 8, the nearest relative of the new born or deceased may collect the extract from the officer or person in charge of the institution concerned within thirty days of the occurrence of the event of birth or death.
