Section 215F(1) in The Punjab Motor Vehicles Rules, 1989
(1)The police report under sub-section (6) of section 158, shall be in FORM P.M.A.C.T.A (D).{2) On receipt of, report mentioned in sub-rule (i) accompanied by the verification reports of driving licence, registration certificate of motor vehicle, insurance, permit etc., the Claims Tribunal shall examine the same and it may call for such further information or material, as considered necessary, for proper disposal of the matter in accordance with the provision of sub-section (4) of section 166 of the Act.
