Obtain Death Certificate: Tripura

Every death has to be reported and registered within 21 days at the place of its occurrence.

The persons who could register the event are:

·         In a Hospital, Health Centre, Maternity Home, Nursing Home or other similar institutions: Medical Officer In-charge or any officer authorised by him/her

·         In a Jail: Jailor In-charge

·         In a Hostel, Dharamshala, Boarding/Lodging House etc.: Person In-charge

·         In a Moving Vehicle: Person In-charge of the Vehicle

·         Found deserted in a public place: Headman of the Village/In-charge of the local police station

·         House: Head of the household or in his absence, his nearest relative

Procedure

The applicant can put up his/her application for registering death and obtaining Death Certificate at the e-Suvidha Centres situated in the Offices of Sub-Divisional Magistrates where the applicant permanently resides in on any working day. The applicant is given an Acknowledgement Receipt for the same that indicates a Delivery Date for his/her Certificate.

Alternatively, the applicant may also apply to the Block Development Officer, Executive Officers of Nagar Panchayat, Executive Officer of Agartala Municipality or Medical Superintendent/of State/District/Sub-Divisional Hospitals as applicable, to obtain death registration and certificates.

For delayed registration, the issuing authority, at his discretion may initiate Field Enquiry by the relevant Tehsil/Revenue Inspector/Deputy Collector & Magistrate on the merit of the application. After proper verification, the respective authorities would issue the death certificate to the applicant.

Registration of Death of missing persons

Ordinarily, a person unheard of for the period of seven years shall be presumed as dead. The presumption of death and place of occurrence is determined by the competent court/ authority on the basis of oral and documentary evidence and the date and place determined by the Court in a declaratory suit is relied upon.

Concerned Department

In Tripura, the District Magistrate and Collectors have been designated as District Registrars for Death and the Sub-Divisional Magistrates/Block Development Officers have been designated as Additional Registrar of Death.

In addition, the Executive Officers of Agartala Municipality/ Nagar Panchayats and Incharges of State/District/Sub-Divisional Hospitals have also been notified as the Registrars of Death and Officers issuing Death certificate.

The different bodies in the state for death registration are:

·         e-Suvidha Centres in the Office of the Sub-Divisional Magistrates: 15

·         Municipality: 1 and Nagar Panchayats: 13 Rural Development Blocks: 40

·         State, District and Sub-Divisional Hospitals: 15

Necessary Documents

The following indicative list of documents may qualify to substantiate the applicant's claim for registering death and obtaining a certificate:

·         Citizenship of any one parent [mandatory]

·         Certificate of Pradhan

·         Certificate of Doctor/Hospital Discharge Certificate

·         Tehshil enquiry

In case of delayed registration, an affidavit from judicial magistrate indicating the date and place of death is also required.

The occurance of death should be registered after 21 days but within 30 days of its occurrence. A late fee of Rs.2/- only and Rs.5/- upto a period of one year can be levied after that. Events which have been reported a year later, after its actual occurrence invites a late fee of Rs.10/-.

Other information

A common application form, introduced for applying for Certificates in Tripura.