Section 206 in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016
206. Application for compensation. - (1) Every application for payment of compensation made under Section 166 shall as far as possible be made in Form SR 50 if the compensation is claimed otherwise than under Section 163-A and in Form SR 51 if compensation is claimed under Section 163-A and be accompanied by a fee of Rupees Ten in the form of court fee stamps:
Provided that the compensation under Section 163-A shall be full and final settlement of the claim and the claimant shall not be entitled to file any other application for claim under the Act.(2)All applications before the Claims Tribunal, other than those mentioned in sub-rule (1) shall be stamped with a court fee stamp of Rupees Five. A process fee of Rupees Ten shall be in the form of court fee stamps paid for each witness or party summoned.(3)An application under this rule shall be presented before the Claims Tribunal by the applicant in person unless he is prevented by sufficient cause from appearing personally in which case the application may either be sent to the claim Tribunal by registered post or may be presented by his agent authorised in writing in this behalf.(4)All the documents and affidavits for the proof thereof and affidavits in support of all facts on which the applicant relies in context of his claim shall be filed after entering in a list of documents:Provided that the Claim Tribunal may not allow the applicant to rely, in support of his claim, on any document or affidavit not filed with the application, unless it is satisfied that for good or sufficient cause, he was prevented from filling such documents or affidavits earlier.(5)The applicant shall file copies of medicolegal examination report, post-mortem report (in case of death), insurance certificate/policy and driving licence obtained under Rule 205-C and report information obtained under sub-rule (4) of Rule 205-A along with the application presented under sub-rule (3).(6)The applicant shall affix his/their photographs on the application for compensation duly attested by their counsel and shall also file proof of his/their identity to the satisfaction of the Claims Tribunal unless exempted from doing so for the reasons recorded in writing.(7)The driver of the vehicle involved in the accident, shall be the necessary party in the application for compensation filed under Section 166 of the Act.".
