Section 5(1) in The Railway Claims Tribunal (Procedure) Rules, 1989
(1)An application to the Tribunal shall be presented in Form I or Form II or Form III, as the case may be, either by the applicant in person or by an agent or by his duly authorized legal practitioner [in the office of the Registrar or the Additional Registrar, or the Assistant Registrar, as the case may be] [ Substituted by G.S.R. 787(E), dated 2-12-2002, for " to the Registrar" (w.e.f. 2-12-2002).].
