Section 227(1) in The Chhattisgarh Motor Vehicles Rules, 1994
(1)The Claims Tribunal shall proceed to award the claim of compensation under Section 140 on the basis of-(a)Application and Statement of the parties;(b)Accident Information Report in Form 54 of the Central Rules or certificate regarding ownership and insurance particulars of the vehicle involved in the accident, obtained from the Registering Authority;(c)First Information Report;(d)Post-Mortem Report or Death Certificate or Injury Report in Form C.G.M.VR.-76 (Comp. B) by the Medical Officer who has examined the victim.(c)Any other information or documents obtained by the Tribunal under Rule 226.
