Section 205(4) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016
(4)The Investigating Police Officer shall submit detailed report regarding the accident to the Claims Tribunal along with site plan and photographs prepared under sub-rule (1), document gathered and verified under sub-rules (2) and (3) or action taken in case of documents found forged, copies of report under Section 173 of the Code of Criminal Procedure, medicolegal reports and postmortem report (in case of death), first information report, by not later than fifteen days of receipt of order/requisition issued by the Claims Tribunal:Provided that such information may also be furnished to the Insurance Company if required by or through its agent or by the injured/sufferer or next of the kin or legal representatives of the deceased of the accident.The Investigating Police Officers shall submit report under this rule to the Claims Tribunal in Form SR 49-C.
