Section 6 in The Assam Registration of Births and Deaths Rules, 1999
6. Birth or death in a vehicle.
(1)In respect of a birth or death in a vehicle, the person incharge of the vehicle shall give or cause to be given the information under sub-section (1) of Section 8 to the nearest Registrar at the next 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 deaths (not falling under Clauses (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.
