Section 222 in The Punjab Motor Vehicles Rules, 1989
222. [ Local inspection. [Subtituted by Notification No. G.S.R.60/C.A.59/1988/Ss.166, 169 and 176/Amd.(23)/2013, dated 7.11.2013 (w.e.f. 17.8.1989).]
(1)The Claims Tribunal, may, at any time during the course of any proceedings before it, visit the site, at which such accident has occurred for the purpose of making a local inspection or examination of any person, who gives information relevant to the claims.(2)Any party to a proceeding or a representative of any such party, may accompany the Claims Tribunal, for local inspection.(3)The Claims Tribunal. after making a local inspection, shall note briefly in a memorandum the facts observed and such memorandum shall form part of the record of the proceedings.(4)The memorandum under sub-rule (3), may be shown to any party to the proceedings who desires to see it, and a copy thereof, may be supplied to any such party on application, at the rate of rupees two per page.(5)The Claims Tribunal, may, if any journey is undertaken under this rule at the instance of a party, require the party, to deposit an amount equivalent to the actual expenses likely to be incurred by it and its staff before hand and it shall draw only the amount so deposited by the parties, to meet all the incidental expenditure in connection with such journey.]
