Section 4 in Delhi Motor Accidents Claims Tribunal Rules, 2008
4. Duties of the registering authority.
- It shall be the duty of the concerned registering authority to-(a)submit a detailed report in Form "D" to the Claims Tribunal regarding a motor vehicle involved in an accident or licence of the driver thereof within fifteen days of the receipt of direction in Form "E";(b)furnish within fifteen days, the requisite information in Form "D" on receiving the application in Form "F", by the person who wishes to make an application for compensation or who is involved in an accident arising out of use or his next of kin, or to the legal representative of the deceased or to the insurance company, as the case may be.Provided that information shall be given to the insurance company on payment of rupees ten only per page.
