Section 215B(12) in The Punjab Motor Vehicles Rules, 1989
(12)The claims Tribunal, shall treat the Accident Information Report filed by the Investigating Officer, as a claim petition under section i 66(4) of the Act. However, where the police is unable to produce the claimants on the first date of hearing, the Claims Tribunal shall initially register the Accident Information Report as a miscellaneous application, which shall be registered, as a claim petition after the appearance of the claimants.
