Section 215F in The Punjab Motor Vehicles Rules, 1989
215F. Police report and action thereon.
(1)The police report under sub-section (6) of section 158, shall be in FORM P.M.A.C.T.A (D).{2) On receipt of, report mentioned in sub-rule (i) accompanied by the verification reports of driving licence, registration certificate of motor vehicle, insurance, permit etc., the Claims Tribunal shall examine the same and it may call for such further information or material, as considered necessary, for proper disposal of the matter in accordance with the provision of sub-section (4) of section 166 of the Act.(3)The Claims Tribunal after examination of the report, shall register the claim case and issue notice for appearance in FORM P.M.A.C.T.A (H) to all the parties concerned, which would include the victim of the accident, or his legal representative, as the case may be, driver, owner and insurer of the vehicle involved.(4)On receipt of notice under sub-rule (3) above, the parties shall put in their presence before the Claim Tribunal and declare claim case, if any, and if so, the police report shall be treated as claim case and be tagged to such claim case prefered independently by the parties.(5)If the person injured or the legal representative of the person deceased do not appear after notice under sub-rule(4), the Claims Tribunal may presume that the said parties are not interested in pursuing the claim for any compensation and on such presumption it shall close the case.(6)Unless the police report is treated as a claim case stands tagged to independent claim case preferred by the parties themselves, the Claims Tribunal shall call upon the person injured or legal representative of the person deceased, as the case may be, who have appeared in response to the notice, shall give before the Claim Tribunal statement in FORM P.M.A.C.T.A (A).(7)If statement by the parties is given in the manner as specified in sub-rule(6), the case shall proceed further in the same manner as if parties have come directly before the Claims Tribunal for compensation.(8)If the statement for claiming compensation has treen given by the party, but subsequently commits default in appearance, in that case the provisions of order IX of the code of civil Procedure, 1908 (5 of 1908) shall apply:Provided that in case accident in question involves more than one vehicle and persons connected to ail such vehicles make claim for compensation, the police report treated as claim case, shall be presumed to be a claim case preferred by each of therein and the absence by any one or m6re of such parties, shall not prejudice the claim of the parry, which continues to appear.]
