Section 215(3) in The Punjab Motor Vehicles Rules, 1989
(3)The Claims Tribunal may also require the applicant to furnish the following information to satisfy itself that false or a collusive claim has not been preferred:-(a)full particulars of all earlier accidents in which the applicant or the person deceased, as the case may be, has treen involved;(b)the amount of compensation paid in such earlier accidents, name and particulars of the victim, and of the person, who paid the damages; and(c)connection of persons mentioned in clause (b), if any, with the applicant.
