Section 7(2) in Nagaland Registration of Births and Deaths Rules, 1972
(2)Such information shall be given-(a)in a municipality town with clearly demarcated boundary and having a separate local administration or a cantonment-(i)within seven days from the date of birth or still birth; and(ii)within three days from the date of death;(b)in any other area-(i)within fourteen days from the date of birth or still birth; and(ii)within seven days from the date of death.
