Section 29(3) in The Motor Vehicles (Driving) Regulations, 2017
(3)Major accidents, -(a)every person involved in the accident shall check himself and other occupants of the vehicle or vehicles involved in the accident to see if anyone has been injured;(b)if someone has been hurt, medical assistance and police shall be called immediately;(c)once the condition of the driver and the passengers or riders has stabilised, the persons involved in the accident shall try to take pictures of the persons and vehicles involved in the accident, including the registration plates of the vehicles and the accident scene;(d)the driver or drivers involved in the accident shall move the vehicles vehicle off to the side of the road, if possible, at the earliest;(e)if it is not possible to move the vehicle or vehicles, the driver or drivers involved in the accident shall remain in the area of the incident until the police arrives unless the same is not possible due to injuries sustained in the accident;(f)the driver and the other occupants shall cooperate with the police authorities in the investigation of the accident;(g)if involved in an accident with another vehicle, the drivers shall exchange the following information with that driver: name, address, phone number, insurance company, policy number, driving license number and registration number of the vehicle.
