Section 11(2) in THE REGISTRATION OF BIRTHS AND DEATHS (AMENDMENT) ACT, 2023
(2)Any birth or death of which delayed 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 or such other authority, on payment of such fee and on production of self-attested document in such form and manner as may be prescribed.
