Section 330 in The West Bengal Motor Vehicles Rules, 1989
330.
Notwithstanding anything contained in rule 329 of these rules every application for a claim under section 140 of the Act, shall be filed before the Claims Tribunal in triplicate and shall be signed by the applicant and the following documents be appended to every such application-(i)a report containing description of the accident;(ii)First Information Report;(iii)Injury Certificate or in case of death, Post-mortem Report or Death Certificate; and(iv)a certificate regarding ownership and insurance particulars of vehicle involved in the accident from the Regional Transport Officer in Form (COMP. C), issued free of charge.
