Section 216 in The Punjab Motor Vehicles Rules, 1989
216. Examination of applicant [Sections 168(1) and 176].
- On receipt of an application for claims of compensation, the Claims Tribunal may examine the applicant on oath, and the substance of such examination, if any, shall be reduced to writing. When the application is time-barred as per provisions of sub-section (3) of section 166, the Claims Tribunal may ask the applicant to give reasons for condonation of delay, in writing and if there is no sufficient cause, it may be dismissed without calling upon the applicant to appear.
