Public Liability Insurance Act, 1991

7. Miscellaneous

(1) The Collector shall maintain a register of the application for relief of claim petitions, and a register of awards and payments made thereunder.

(2) These registers shall be kept open to public inspection from 11 to 1 p.m. and 2 to 5 p.m. on every working day.

(3) On a request from a concerned person, the Collector shall supply a copy of or extract from any particulars entered in the registers mentioned above to be a true copy or extract thereof.

(4) A copy of or extract from the register(s) of the Collector as certified under the hand of the Collector or any officer authorized to act in this behalf shall in all legal proceedings, be admissible as evidence as of equal validity with the original.