Section 215A(1) in The Punjab Motor Vehicles Rules, 1989
(1)It shall be the duty of the investigating police officer to use modern technology while making investigation, including the following, as expeditiously as possible, to-(a)get the scene of accident photographed from such angles as to clearly depict, and in case of inability to do so, prepare a site plan, drawn to scale, as to indicate the lay-out and width, etc. of the road(s) or place, as the case may be, the position of vehicle(s), or person(s), involved in an accident and such other facts as may be relevant, so as to preserve the evidence in this regard, for the purposes of proceedings before the Claims Tribunal;(b)gather full particulars of the insurance certificate /policy in respect of the motor vehicle involved in the accident and to require the production of the documents mentioned in sub-section (1) of section 158 of the Act, and thereupon either to take the same in possession Section 176 against receipt, or to retain the duly attested photocopies of the same;(c)verify the genuineness of the documents mentioned in clause (b) by obtaining confirmation in writing from the office /authority purporting to have issued the same;(d)submit detailed report regarding an accident to the Claims Tribunals, in Part-1 of FORM P.M.A.C.T.A. (D) by not later than thirty days of the receipt of order in FORM P.M.A.C.T'A (B)' accompanied by requisite documents. which shall include copy of report under section 173 of the code of criminal Procedure, 1973 (Central Act No. 2 of 1974), medico legal certificate, postmortem report (in case of death), first information report, photographs, site plan, photocopies of documents mentioned in clause(c), report regarding confirmation of genuineness thereof, if received, or otherwise action taken;(e)furnish to the applicant all information and particulars about the accident in Part-1 of FORM P.M.A.C.T.A (D) within thirty days, on receiving the application in FORM P.M.A.C.T.A (C), by the person, who wishes to make an application for compensation and who is involved in an accident, or his next of kin, or the legal representative of the deceased, or the insurance company, as the case may be:Provided that such information shall be given to the insurance company on payment of a fees of rupees ten per page.
