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State of Odisha - Section

Section 13 in The Orissa Registration of Births and Deaths Rules, 2001

13. Fees and Postal charges payable under Section 17.

(1)The fees payable for search to be made, and extract or a non-availability certificate to be issued under Section 17, shall be as follows :
(a) Search for single entry in the first year for which the searchis made Rs. 2.00 (Two)
(b) For every additional year for which the search is continued Rs. 2.00 (Two)
(c) For granting extract relating to each birth or death (forsingle copy). Rs. 5.00 (Five)
(d) For granting of non-availability certificate of birth ordeath. Rs. 5.00 (Five)
(2)Any such extract in regard to a birth or death shall be issued by the Registrar of Births and Deaths under Section 17 in Form No. 7 or as the case may be, in Form No. 9 and shall be certified in the manner provided in Section 76 of the Indian Evidence Act, 1872 (1 of 1872).
(3)If any particular event of birth or death is not found registered, the registrar shall issue non-availability certificate in Form No. 14 on payment of rupees five in cash.
(4)Any such extracts or non-availability certificate may be furnished to the person asking for it or sent to him post on payment of the postal charges thereof.