Section 215E in The Punjab Motor Vehicles Rules, 1989
215E. Presumption about reports.
- The contents of the reports sent to the Claims Tribunal in Part-1 of FORM P.M.A.C.T.A{D) and Form P.M.A.C.T.A (E) by the investigating police officer, the registering authority concerned, and the confirmation given under clause (b) of rule 215-C by the insurance company, shall be presumed to be connect and shall be read in evidence without formal proof till it is proved to the contrary.
