Section 174(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)The report shall be signed by such police officer and other persons, or by so many of them as concur therein, and shall be forthwith forwarded to the District Magistrate or the Sub-Divisional Magistrate.[(2-A) Where the report relates to death of a person by an accident, such police officer shall forthwith forward copy of the report to the Motor Accidents Claims Tribunal, J&K, State Legal Aid and Advice Board and the person entitled to claim compensation. Such report shall also state the identification marks and other particulars of the vehicle, the name and address of the person who was using the vehicle at the time of the accident and the particulars of the insurer against whom a claim can be made, in respect of the motor vehicle.] [Inserted by Act XXXVI of 1988, Section 6.]
