Section 3(1)(a) in Delhi Motor Accidents Claims Tribunal Rules, 2008
(a)get the scene of accident photographed from such angles as to clearly depict, and in case of inability to do so, prepare a site plan, drawn to scale, as to indicate the lay-out and width, etc. of the road(s) or place, as the case may be, the position of vehicle(s), or person(s), involved, and such other facts as may be relevant so as to preserve the evidence in this regard, inter alia for purposes of proceedings before the Claims Tribunal;