Section 10(1) in The Assam Registration of Births and Deaths Rules, 1999
(1)Where the birth of any, child has been registered without a name, the parent or guardian of such child shall within 12 months from the date of registration of the birth of child, give information regarding the name of the child to the Registrar either orally or in writing:Provided that if the information is given after the aforesaid period of 12 months but within a period of 15 years, the Registrar shall-(a)if the registrar is in his possession forthwith enter the name in the relevant column of the concerned form in the birth register on payment of a late fee of rupees five only;(b)if the register is not in his possession and if the information is given orally make a report giving necessary particulars, and if the information is given in writing, forward the same to the District Registrar for making the necessary entry on payment of a late fee of rupees five only.
