Section 215C(b) in The Punjab Motor Vehicles Rules, 1989
(b)furnish the requisite information in FORM P.M.A.C.T.A(E) within a period of fifteen days from the date of receipt of an application in FORM P.M.A.C.T.A (G) from the person, who wishes to make an application for compensation, or who is involved in an accident arising out of use of his next of kin, or to the legal representative of the deceased, or to the insurance company, as the case may be:
