Section 329 in The West Bengal Motor Vehicles Rules, 1989
329. Application for compensation.
(1)An application for compensation arising out of accident of the nature specified in sub-section (1) of section 165 of the Act, shall be made by a person specified in sub-section (1) of section 166 of the Act to the Claims Tribunal having jurisdiction over the area in which the accident occurred and such application shall be in Form COMP. A to these rules and shall contain the particulars specified in that Form.(2)Every such application shall be sent to the Claims Tribunal or to the Chairman in case the Tribunal consists of more than one member, by registered post or may be presented to such member of the staff of the Tribunal as the Tribunal or, the Chairman, as the case may be, may authorise for the purpose and if so sent or presented, shall, unless the Tribunal or Chairman 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) Medical certificate in Form COMP. B or Post-mortem Report, or Death Certificate: and (ii) First Information Report in respect of the accident.(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.
