Section 5 in Delhi Motor Accidents Claims Tribunal Rules, 2008
5. Duties of the insurance company.
- It shall be the duty of the divisional manager of the insurance company, as expeditiously as possible, to-(a)move an application in Form "C" before the investigating police officer with prescribed fees and gather full information about the accident, at the earliest, after receiving information about it, or on receipt of notice from the Claims Tribunals under rule 13;(b)ascertain and verify facts about insurance of motor vehicle(s) involved in the accident and confirm the same to the Claims Tribunal within thirty days of receiving notice of the claim case;(c)move application before the concerned registering authority in Form "F" and gather information about the motor vehicle(s) involved, and the driving licence(s) held by the driver(s) thereof as per details mentioned in Form "D";(d)deposit with the written statement in the Claims Tribunal, the amount equivalent to the compensation, award able on the principle of no fault liability under section 140 of the Act in such cases where the information received in Form "A" and Form "D" confirms death or permanent disability to have been caused as a result of the use of the motor vehicle covered by the insurance certificate/policy issued by it.
