Section 11(4) in The Assam Registration of Births and Deaths Rules, 1999
(4)If any person asserts that any entry in the register of births and deaths is erroneous in substance, the Registrar may correct the entry in the manner prescribed under Section 15 upon production by that person a declaration setting forth the nature of the error and true facts of the case made by tow credible parsons having knowledge of the facts of the case.
