Section 5 in The Railway Claims Tribunal (Procedure) Rules, 1989
5. Procedure for filing applications.
(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).].(2)[ An application referred to sub-rule (1) may also be sent by registered post or electronic mail to the office of the Registrar or the Additional Registrar or the Assistant Registrar, as the case may be, of the Bench concerned] [Substituted by Notification No. G.S.R. 575(E), dated 16.8.2019 (w.e.f. 19.9.1989).].(2A)[ An application sent by post or electronic mail under sub-rule (2) shall be deemed to have been received on the day when the application is received by the Registrar, Additional Registrar or the Assistant Registrar, as the case may be] [Substituted by Notification No. G.S.R. 575(E), dated 16.8.2019 (w.e.f. 19.9.1989).].(3)The application under sub-rule (1) or sub-rule (2) shall be presented in triplicate.(3A)[ The application sent by email by the applicant shall also make available hardcopies of the application along with originals or duly certified true copies of originals of enclosures relied by the applicant by registered post to the Registrar, Additional Registrar or the Assistant Registrar] [Inserted by Notification No. G.S.R. 575(E), dated 16.8.2019 (w.e.f. 19.9.1989).].(4)Where the number of respondents is more than one, as many extra copies of the application as there are respondents, together with unused file size envelopes, bearing the full address of such respondents, shall be furnished by the applicant.(5)The applicant may attach to and present with his application a receipt slip in [Form IV] [ Substituted by G.S.R. 700(E), dated 26-11-1991 (w.e.f. 26-11-1991).] which shall be signed by the Registrar of the office receiving the application on behalf of the Registrar in acknowledgement.(6)Every application including any miscellaneous application, shall be typed legibly in double space on one side on thick paper of good quality.
