Obtain Birth
Certificate: Chhattisgarh
Procedure
It is essential in the event of the
birth of a child that either family members or relatives report the same in the
prescribed form, within 21 days, to the local authorities. In case a birth is
reported after 21 days, but before 1 year from the date of the same, then it is
required to be reported to the District Planning and Statistical Officer
through proper channel. If it has not been reported for more than 1 year, due
permission is required from a first class magistrate to get the certificate
issued by the local authorities.
Concerned Authority
·
Rural
- Local Thana incharge (police station)
·
Urban
- Registrar, Birth and Death, Local Municipal Office
Application for Availing Birth/Death Certificate
