Section 8(3) in The M.P. Registration of Births and Death Rules, 1999
(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 person so specified shall transmit the extracts received from the Registrar of Births and Deaths to 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 within thirty days of its issue by the Registrar.
