Section 4 in The Public Liability Insurance Rules, 1991
4. Documents that may be required
.-The claim application shall be made to the Collector in Form I accompanied by such of the following documents as may be applicable:-(i)Certificate of an authorised physician regarding disability or injury or illness caused by the accident;(ii)Death certificate and/or post-mortem report in the case of a fatal accident;(iii)Certificate of the employer regarding loss of wages due to temporary or partial disability, with proof of hospitalisation for a period exceeding three days and certificate about the date of birth or age of victim;(iv)Medical bills and receipts;(v)Certificate of cost of repairs or replacement of private property damaged by the accident;(vi)Any other documents which may have relevance to the claim.
