Section 215 in The Punjab Motor Vehicles Rules, 1989
215. [ Application for claim for compensation. [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).]
(1)Every application for claim of compensation to be made under section 166 shall be in FORM P.M.A.C.T.A(A), accompanied by spare copies (equal to the number of respondents cited in the claim application).(2)There shall be appended to every such application:-(a)all the documents on which the applicant relies in context of his claim, entered in a properly prepared list of documents:Provided that the Claims Tribunal may not allow the applicant to rely in support of his claim, on any document not filed with the application, unless it is satisfied that for good or sufficient cause, he was prevented from filing such document earlier;(b)proof of identity of the applicant (s) to the satisfaction of the claims Tribunal, unless exempted from doing so for reasons to be recorded by it in writing;(c)passport size photograph(s) of the applicant(s) duly attested by an Advocate or a Gazetted Officer;(d)reports obtained from investigating police officer, and registering authority; and if no such report(s) have been obtained, reasons there of and(e)medical certificate of injuries, or the effect thereof.(3)The Claims Tribunal may also require the applicant to furnish the following information to satisfy itself that false or a collusive claim has not been preferred:-(a)full particulars of all earlier accidents in which the applicant or the person deceased, as the case may be, has treen involved;(b)the amount of compensation paid in such earlier accidents, name and particulars of the victim, and of the person, who paid the damages; and(c)connection of persons mentioned in clause (b), if any, with the applicant.(4)Any application which is found defective on scrutiny, may be returned by the Claims Tribunal, for resubmission after removing the defects within a specified period but not exceeding two weeks' time.(5)Every application for compensation shall be registered separately in the prescribed register.
