Section 220(3) in The Chhattisgarh Motor Vehicles Rules, 1994
(3)There shall be appended to every such application, the following documents, namely :-(i)injury certificate in Form MPMVR-76 (COMP-B) or in case of death certificate;(ii)first information report in respect of the accident; and(iii)certificate regarding ownership and insurance particulars of the vehicle involved in the accident obtained from Registering Authority or Accident Information Report in Form 54 of the Central Rules obtained from the Registering Authority or the Police.
