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Public Liability Insurance Rules, 1991

FORM II : Form of Notice

[Rule 9(1)]

By registered post acknowledgement due

From*

                                                          

                                                          

                                                          

To

                                                           

                                                           

                                                           

Notice under clause (b) of section 18 of the Public Liability Insurance Act, 1991;

Whereas it appears to me/us that an offence under the Public Liability Insurance Act, 1991 (6 of 1991), has been committed/is being committed.

by**                                                 

                                                        

                                                        

I/We hereby give notice of sixty days under clause (b) of section 18 of the Public Liability Insurance Act, 1991, of my/our intention to file a complaint in the court against

(2)                                                            

                                                                 

                                                                 

for violation of section of the Public Liability Insurance Act, 1991.

I/We, in support of this notice, hereby enclose the following documents *** as evidence of proof of violation of the Public Liability Insurance Act, 1991.

Place:                                                 

Date:                                                 

Signature(s)

*In case the notice is given in the name of a company, documentary evidence authorizing the person to sign the notice shall be enclosed to this notice.

**Here give the name and address of the alleged offender. In case of a handling/ manufacturing/ processing/ operating unit indicate the name of the unit/ location and nature of activity.

***Documentary evidence includes photographs/technical reports/health reports of the area, etc., relating to the alleged violation/offence.











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