Section 215B(1) in The Punjab Motor Vehicles Rules, 1989
(1)On receipt of the information about a motor accident, the Investigating Officer shall visit the site of accident, make inspection of the site, take photographs of the site from all angles, prepare a site plan drawn to a scale, to indicate the lay-out of the road or place, as the case may be, the Section 176, position of vehicle or person as the case may be, such other facts, as may be relevant and shall also examine the eye-witnesses in order to preserve complete evidence with regard to the accident.
