Section 215C in The Punjab Motor Vehicles Rules, 1989
215C. Duties of the Registering Authority.
- It shall be the duty of the concerned registering authority to-(a)submit a detailed report in FORM P.M.A.C.T.A(E)to the Claims Tribunal regarding a motor vehicle involved in the accident or about the licence of the driver of such vehicle, within a period of fifteen days of the receipt of order in FORM P.M.A.C.T.A (F);(b)furnish the requisite information in FORM P.M.A.C.T.A(E) within a period of fifteen days from the date of receipt of an application in FORM P.M.A.C.T.A (G) from the person, who wishes to make an application for compensation, or who is involved in an accident arising out of use of his next of kin, or to the legal representative of the deceased, or to the insurance company, as the case may be:Provided that information shall be given to the insurance company on payment of rupees ten per page.
