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State of Rajasthan - Section

Section 13 in Rajasthan Registration of Births & Deaths Rules, 2000

13. Fees and postal charges payable under Section 17.

(1)The fees payable for a search to be made an extract or a non-availability certificate to be issued under Section 17 shall be as follows.-
(a) search for a single entry in the first year for which thesearch is made Rs. 2.00
(b) for every additional year for which the search is continued Rs. 2.00
(c) for granting extract relating to each birth or death Rs. 5.00
(d) for granting non-availability certificate of birth or death Rs. 2.00
(2)Any such extract in regard to a birth or death shall be issued by the Registrar or the officer authorised by the State Government in this behalf in Form No. 5 or Form No. 6, as the case may be, and shall be certified as provided in Section 76 of the Indian Evidence Act, 1872 (1 of 1872).
(3)If any particular event of birth or death is not found registered the Registrar shall issue a non-availability certificate in Form No. 10.
(4)If such extracts or non-availability certificate may be furnished to the person asking for it or send to him by post on payment of Rs. 20/- as the postal charges therefor.