Section 44(1) in Bihar Persons with Disabilities Equal Opportunities, Protection of Rights and Full Participation Rules, 2004
(1)(A)complaint containing the following particulars shall be presented by the complainant in person or by his agent to the Commissioner of persons with disabilities or be sent by registered post addressed to the Commissioner: -(a)The name, description and the address of the complaint.(b)The name, description and the address of the opposite party or parties as the case may be, so far as they can be ascertained.(c)The facts relating to complaint and when and where it arose.(d)Documents in support of the allegations contained in the complaint.(e)The relief which the complainant claims.
