Section 339(1) in The West Bengal Motor Vehicles Rules, 1989
(1)The Claims Tribunal shall proceed to award the claim of compensation under section 140 of the Act on the basis of-(i)registration certificate of motor vehicle involved in the accident;(ii)insurance certificate or policy relating to the insurance of the vehicle against third party risk;(iii)Punchanama and First Information Report;(iv)Post Mortem Report or Death Certificate or Certificate of injury from the Medical Officer; and(v)the nature of the treatment given by the Medical Officer who has examined the victim.
