Section 246(9) in The Bihar Motor Vehicles Rules, 1992
(9)The Claims Tribunal shall proceed with the application for compensation, on the basis of:-(i)First Information Report;(ii)Injury certificate or post-mortem report in case of death;(iii)Registration certificate of the motor vehicle involved in the accident;(iv)Cover note, certificate of insurance or the policy, relating to the insurance, of the vehicle against third party risks;(v)The nature of the treatment given by the medical officer who has treated the victim.
