Section 329(4) in The West Bengal Motor Vehicles Rules, 1989
(4)Officer-in-charge of the police station shall, on demand by a person, who wishes to make an application for compensation and who is involved in an accident arising out of the use of a motor vehicle or the legal successor of the deceased shall furnish to him within such period as specified by the Central Government under section 160 of the Act, particulars of the vehicle involved in accident.
