Section 215D(d) in The Punjab Motor Vehicles Rules, 1989
(d)deposit (with the written statement in the Claims Tribunal), the amount equivalent to the compensation awardable on the principle of no fault liability under section 140 of the Act, in such cases, where the information is received in FORM P.M.A.C.T.A {D} and FORM P.M.A.C.T.A (E) confirming either death or permanent disability has been caused, as a result of the use of the motor vehicle so insured by such insurance company.
