Section 215B(10) in The Punjab Motor Vehicles Rules, 1989
(10)The Investigating Officer, shall produce the driver, owner, claimant and eye-witnesses before the Claims Tribunal along with the Accident Information Report. However, if the police is unable to produce the owner, driver, clamant and eye-witnesses before the Claims Tribunal on the first date of hearing for reasons beyond its control, the Claims Tribunal, shall issue notice to them to be served through the Investigating Officer for a date for appearance not later than thirty days time. The Investigating Officer, shall give an advance notice to the concerned Insurance Company about the date of filing of the Accident Information Report before the Claims Tribunal so that the nominated counsel for the Insurance Company could remain present on the date of hearing before the Claims Tribunal.
