Section 8(3) in The Chhattisgarh Registration of Births and Deaths Rules, 2001
(3)In the case of domicilliary 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 concerned head of the house or household, as the case may be. or in his absence, the nearest relative of the head present in the house, may collect the extracts of births or deaths from the Registrar within thirty days of its reporting.
