Section 215F(6) in The Punjab Motor Vehicles Rules, 1989
(6)Unless the police report is treated as a claim case stands tagged to independent claim case preferred by the parties themselves, the Claims Tribunal shall call upon the person injured or legal representative of the person deceased, as the case may be, who have appeared in response to the notice, shall give before the Claim Tribunal statement in FORM P.M.A.C.T.A (A).
