Obtain Death Certificate: Arunachal Pradesh

Eligibility

Any person who dies in the State of Arunachal Pradesh.

Concerned Authority

·         Additional District Registrar of Death/ District Statistical Officer (DSO) at the district level.

·         At Circle and Sub Divisional levesl - Administrative Officers ( SDO/EAC/CO) will issue the certificate as Registrars of Death.

Procedure

A family member or informer has to report to the nearest Birth and Death Registration Office. Death should be reported within 1 month in a plain application forwarded by Gaon Bura/ Anchal Samiti Member/ Any HoD or Gazetted Officer, with seal, to the nearest Registrar of Death. The prescribed application form (Form no. 2) available at the office has also to be filled up. If applied for after 1 month but before 1 year, the medical certificate will be required. If applied after 1 year, an affidavit and the medical certificate will be required.

Necessary documents/papers

·         Form No 2 ? Death Report.

·         Declaration of Death by a Doctor (Medical Certificate), if applicable.

Fee

·         Within 1 month - Rs 5

·         After 1 month - Rs 10

·         After 1 year - Rs 15

Forms