Section 235A in The Punjab Motor Vehicles Rules, 1989
235A. [ Custody and preservation of records, Registers and certified copies. [Inserted by Notification No. G.S.R.60/C.A.59/1988/Ss.166, 169 and 176/Amd.(23)/2013, dated 7.11.2013 (w.e.f. 17.8.1989).]
(1)The necessary documents and records relating to the cases, shall be preserved in the record room for a period of six years of the satisfaction of the award, if any, granted or for a period of twelve years after the Judgment and award become final, whichever is earlier.(2)The Claims Tribunal, shall maintain in addition to all registers required to be maintained by the court of an Additional district and Sessions Judge, the following registers, namely:-(i)for applications for interim award on principle of no fault liability;and(ii)for deposit of payments in the Tribunal through cheques.(3)Claim petitions on the ground of death- permanent disability, injury and damage to property shall be entered in a separate register.(4)The rules relating to the issue of a certified copy, followed by the courts subordinate to the High court, shall mutatis mutandis apply to the Claims Tribunal.]
