Section 329(1) in The West Bengal Motor Vehicles Rules, 1989
(1)An application for compensation arising out of accident of the nature specified in sub-section (1) of section 165 of the Act, shall be made by a person specified in sub-section (1) of section 166 of the Act to the Claims Tribunal having jurisdiction over the area in which the accident occurred and such application shall be in Form COMP. A to these rules and shall contain the particulars specified in that Form.
