Section 6 in Punjab Registration of Births and Deaths Rules, 1972
6. Birth or death in a vehicle under section 8(1)(f).
(1)In respect of a birth or death in a moving vehicle the person incharge of the vehicle shall give or cause to be given the information under sub-section (1) of section 8 at the first place of halt.Explanation. - For the purpose of this rule the term "vehicle" means conveyance of any kind used on land, air or water and includes an aircraft a boat, a ship, a railway carriage, a motor-car, a motor-cycle, a cart, a tonga and a rickshaw.(2)In the case of death (not falling under clause (a) to (e) of sub- section (1) of section 8) in which an inquest is held the officer who conducts the inquest shall give or cause to be given the information under sub-section (1) of section 8.
