Section 215B(2) in The Punjab Motor Vehicles Rules, 1989
(2)The Investigating Officer shall collect complete patticulars and documents:-(i)date, time and place of the accident;(ii)particulars of the persons injured or deceased in the accident;(iii)name and address of the driver of the offending vehicle:(iv)driving license of the driver of the offending vehicle;(v)names and address of the owner of the offending vehicle;(vi)certificate of registration of the offending vehicle;(vii)insurance policy or in the alternative cover note or certificate of insurance of the offending vehicle;(viii)fitness certificate and the permit (in the case of a commercial vehicle);(ix)names and addresses of the witnesses of the accident;(x)circumstances of the occurrence of the accident:(xi)in case of death of the victim:(a)proof of age of the deceased;(b)death certificate;(c)post-mortem report;(d)proof of income of the deceased;(e)details of the dependents, (i.e. their age, occupation and marital status); and(f)exPenditure on treatment; and(xii)in case of an injury to the victim:(a)Medico legal Certificate;(b)proof of age of the injured;(c)proof of income of the injured;(d)nature of injuries suffered by such victim;(e)treatment taken by the injured (including the discharge summary);(f)disability certificate ( if issued by a Government Hospital);(g)expenditure on treatment, conveyance, special diet or ln attendant etc; and(h)proof of absence from work (on the basis of which loss of income on account of injury is being assessed or claimed) stich as certificate from the employer and extracts from the attendance register or log record or like records.
