AIR 2017 KERALA 39

Kerala High Court

Hon'ble Judge(s): Shaji P. Chaly , J

Passports Act (15 of 1967) , S.5— Registration of Births and Deaths Act (18 of 1969) , S.13(2)— Kerala Registration of Births and Deaths Rules (1999) , R.9— Passport application - By foster child not having birth certificate - Declaratory Court Order declaring birth/place of birth, has to be filed by applicant - Substitute documents such as secondary school certificate, Adhaar Card etc. not acceptable - Applicant also has option to apply for delayed birth registration under Act of 1969 and then to apply for passport. (Para 4 12 13)