Section 13(2) in Andhra Pradesh Registration of Births and Deaths Rules, 1999
(2)Any such extract in regard to a birth or death shall be issued by the M.R.O. in case of villages where V.A.O. is the Birth and Death Registrar and by the concerned Registrar in other areas in Form No. 5 or 6 as the case may be, and shall be certified in the manner provided for in Section 76 of the Indian Evidence Act, 1872 (1 of 1872).
