Section 215B(13) in The Punjab Motor Vehicles Rules, 1989
(13)The Claims Tribunal, shall grant thirty day's time to the Insurance company to examine the Accident Information Report and to take a decision as to the quantum of compensation payable to the claimants in accordance with law. The decision shall be taken by the Designated Officer of the Insurance Company in writing and it shall be a reasoned decision. The Designated Officer of the Insurance company shall place the written reasoned decision before the Claims Tribunal within a period of as specified in sub-rule (6) from the date of receipt of the copy of Accident Information Report from the Investigating Officer.
