Section 215B(7) in The Punjab Motor Vehicles Rules, 1989
(7)Where the Investigating Officer is unable to complete the investigation of the case within a period of thirty days for reasons beyond his control, such as cases of hit and run accidents, cases where the parties reside outside the jurisdiction of the court, where the driving licence is issued outside the jurisdiction of the court, or where the victim has suffered grievous injuries and is under going treatment, the Investigating Officer shall approach the Claims Tribunal, for extension of time whereupon the Claims Tribunal shall suitably extend the time in view of the facts of each case.
