Section 5 in The Orissa Registration of Births and Deaths Rules, 2001
5. Information of birth, still birth and death.
(1)The informations required to be given to the Registrar under Section 8 or Section 9 as the case may be, shall be given in Form Nos. 2, 3 and 4 for registration of a birth, death and still birth respectively (hereinafter to be collectively called the reporting forms). Information, if given orally, shall be entered by the Registrar in the appropriate reporting forms and the signature/thumb impression of the informant shall be obtained on the forms.(2)The information referred to in Sub-rule (1) shall be given within twenty-one days from the date of birth, death and still birth as the case may be.Note : The part of the reporting forms containing legal information shall be called the "Legal Part" and the part containing statistical information shall be called the "Statistical Part".
