Obtain Birth Certificate: Mizoram

In every village/locality there is a Registrar of Births & Deaths. From the local Registrar of Births & Deaths one can be registered at the place of birth/death as mentioned below:

• Every birth or death must be reported within 21 days from the date of the event free of cost at the place of occurrence.
• After 21 days but within 30 days from the date of occurrence one can be registered by the Registrar Births & Deaths' permission with a fee of Rs 2/-(Rupees two) only.
• After one month but within 1 year from the date of occurrence one can apply (on a plain paper) for registration permission from the Addl Chief Registrar of Births & Deaths and Director Economics & Statistics and should be registered at the place of occurrence with a fee of Rs. 5/- (Rupees five only).
• After one year and above one can apply for registration permission from the Magistrate Ist Class in a prescribed form which is mentioned below and shall be registered at the place of occurrence with a fee of Rs. 10/- (Rupees ten only).

·         Procedure for Delayed Registration

• Application form can be obtained from DC office counter during office hours for Rs. 5/-.
• Educational certificate or Baptismal certificate, or for government service date of birth as written in service book.
• Verification by the respective local Registrar of Births and Deaths.
• Submission to the judicial branch, DC office Complex, in all Districts of Mizoram.