Section 220 in The M.P. Motor Vehicles Rules, 1994
220. Application for compensation arising out of an accident.
(1)An application for compensation arising out of an accident of the nature specified under the Act shall be in Form M.P.M.VR.-75 (COMP-A).(2)Every such application shall be sent to the Claims Tribunal by registered post or may be presented to such Claims Tribunal and shall, unless the Claims Tribunal otherwise directs be made in duplicate and shall be signed by the applicant.(3)There shall be appended to every such application, the following documents, namely :-(i)injury certificate in Form MPMVR-76 (COMP-B) or in case of death certificate;(ii)first information report in respect of the accident; and(iii)certificate regarding ownership and insurance particulars of the vehicle involved in the accident obtained from Registering Authority or Accident Information Report in Form 54 of the Central Rules obtained from the Registering Authority or the Police.(4)If any of the documents specified in clause (c) of sub-rule (3) are not appended to the application the reasons for not appending them shall be stated, and if the tribunal is satisfied, it may proceed with the application and require production of such document at a later stage.
