Section 6(1) in The Orissa Registration of Births and Deaths Rules, 2001
(1)In respect of a birth or a death in moving vehicle, the person in-charge 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, Cart, a Tanga and a Rickshaw.
