Section 218 in The Punjab Motor Vehicles Rules, 1989
218. [ Notice to parties involved. [Subtituted by Notification No. G.S.R.60/C.A.59/1988/Ss.166, 169 and 176/Amd.(23)/2013, dated 7.11.2013 (w.e.f. 17.8.1989).]
- If an application for claim is not dismissed under rule 2l7, the Claims Tribunal shall send the same to the person against whom the applicant claims relief, with a notice in FORM P.M.A.C.T.A (1) of the date, to put in their appearance before it and may ask them to file their written statement as per rule 219:Provided that, if documents produced along with the written statement by the applicant are voluminous, the Claims Tribunal may dispense with the requirement to send copies thereof to the opposite party.]
