Section 215D in The Punjab Motor Vehicles Rules, 1989
215D. Duties of the Insurance Company.
- It shall be the duty of the Divisional Manager of an insurance company after receiving information about the accident, or on receipt of notice from the Claims Tribunals under rule 21 8, to-(a)make an application in FORM P.M.A.C.T.A (C) to the Section 176. Section 176. investigating police officer (with prescribed fees) to obtain complete information about the accident, at the earliest;(b)ascertain and verify the facts about insurance of motor vehicle(s) involved in the accident and inform about it to the Claims Tribunal within a period of from the date of receipt of notice of the claim case;(c)move application before the concrened registering authority in FOR.M P.M.A.C.T.A(G) to obtain information about the motor vehicle, involved, and the driving licence held by the driver of such motor vehicle as per information available in FORM P.M.A.C.T.A (E).(d)deposit (with the written statement in the Claims Tribunal), the amount equivalent to the compensation awardable on the principle of no fault liability under section 140 of the Act, in such cases, where the information is received in FORM P.M.A.C.T.A {D} and FORM P.M.A.C.T.A (E) confirming either death or permanent disability has been caused, as a result of the use of the motor vehicle so insured by such insurance company.
