Section 246(2) in The Bihar Motor Vehicles Rules, 1992
(2)The application shall be accompanied by a fee of *[ten thousand rupees in the form of Court fee stamps and the following documents, namely:-(i)First information report;(ii)Injury Certificate or post-mortem report in case of death:(iii)Hiership certificate in case of death;(iv)Certificate from the registering authority regarding ownership of the vehicles involved in the accident;(v)Particulars of insurance of the vehicle involved in the accident.
