Section 9 in The Orissa Registration of Births and Deaths Rules, 2001
9. Delayed Registration.
(1)Any birth or death of which information is given to the Registrar after the expiry or the period specified to Sub-rule (2) of Rule 5, but within thirty days of its occurrence, shall be registered on payment of a late fees of rupees two in cash.(2)Any birth or death of which information is given to the Registrar after thirty days, but within one year of its occurrence, shall be registered only with the written permission of the District Registrar/Additional District Registrar in this behalf and on payment of a late fees of rupees five in cash.(3)Any birth or death which has not been registered within one year of its occurrence, shall be registered only no an order of a Magistrate of the First Class or a Executive Magistrate or a Presidency Magistrate and on payment of late fees of rupees ten in cash.
