Section 9 in Andhra Pradesh Registration of Births and Deaths Rules, 1999
9. Authority for delayed registration and fee payable therefor under Section 13:
(1)Any birth or death of which information is given to the Registrar after the expiry of the period specified in Rule 5(3), but within thirty days of its occurrence, shall be registered on payment of a late fee of rupees two.(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 officer prescribed in this behalf and on payment of a late fee of rupees five.In rural areas the Mandal Revenue Officer, in other areas the concerned Registrar will permit Registration of Births and Deaths after 30 days and below one year.(3)Any birth or death which has not been registered within one year of its occurrence, shall be registered only on an order of a Magistrate of the First Class (R.D.O. & above rank) or a Presidency Magistrate and on payment of late fee of rupees ten.
