Section 150 in The Central Motor Vehicles Rules, 1989
150. Furnishing of copies of reports to Claims Tribunal.
(1)The police report referred to in sub-section (6) of section 158 shall be in Form 54.(3)A registering authority or a police officer who is required to furnish the required information to the person eligible to claim compensation under section 160, shall furnish the information in Form 54,within seven days from the date of receipt of the request and on payment of a fee of rupees ten.
