Section 215B(5) in The Punjab Motor Vehicles Rules, 1989
(5)The Investigating officer shall complete the process of, collection of the aforesaid documents specified in sub-rules (3) and (4)and their date of verification and shall complete the investigation of the criminal case within a period of thirty days of the date of accident. The Investigating Officer shall file the Accident Information Report in FORM P.M.A.C.T.A(D) before the Claims Tribunal within a period of Thirty days of the date of accident. The Accident Information Report shall be accompanied by requisite documents (which shall include a copy of the report under section 173 of the Code of criminal Procedure, 1973, First Information Report with the police, Medico legal Certificate, Post-Mortem Report (in case of death), photographs, site plan, mechanical inspection report, seizure memos and documents mentioned in Part-II of FORM P.M.A.C.T.A (D) and also a report regarding confirmation of authenticity thereof, if received or otherwise action taken' Copy of the Accident Information Report, shall simultaneously be sent to the Insurance Company, victim or their claimant of the accident and owner or driver of the offending vehicle.
