Public Liability Insurance Rules, 1991
4. Documents that may be required
The claim application shall be made to the Collector in Form I accompanied by such of the following documents as maybe applicable:-
(i) certificate of an authorized physician regarding disability or injury or illness caused by the accident;
(ii) death certificate and/or postmortem report in the case of a fatal accident;
(iii) certificate of the employer regarding loss of wages due to temporary or partial disability, with proof of hospitalization for a period exceeding three days and certificate about the date of birth or age of victim;
(iv) medical bills and receipts;
(v) certificate of cost of repairs or replacement of private property damaged by the accident;
(vi) any other documents which may have relevance to the claim.
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