Section 15(2) in Nagaland Registration of Births and Deaths Rules, 1972
(2)The officer so specified shall forward all such copies of the entries in the register of births and deaths received by him to the Chief Registrar not later than the 10th of that month. He shall also send at the same time a report showing the names of the specified areas within his jurisdiction to which the birth and death entries relate (including those areas where no birth or death has occurred) along with the number of births and deaths registered in each.
