Section 8(3) in The Orissa Registration of Births and Deaths Rules, 2001
(3)In the case of domiciallary events of births and deaths referred to in Clause (a) of Sub-section (1) of Section 8 which are reported by persons specified by the State Government under Sub-section (2) of the said Section, the person so specified shall transmit the extracts received from the Registrar to the concerned head of the household as the case may be, or, in his absence, the nearest relative of the head present in the house within thirty days of its issue by the Registrar.
