Section 7(1) in The Railway Claims Tribunal (Procedure) Rules, 1989
(1)Every application for compensation in respect of loss, destruction, damage, deterioration or non-delivery of animals or goods or in respect of refund of fare or freight shall be accompanied by the following documents, namely:-(a)copy of the railway receipt/parcel way bill/luggage ticket;(b)original sale invoice (Bijak), if any;(c)copy of order or letter, if any, of the railway administration deciding the claim of the party;(d)copy of the original certificate issued by the railway ad-ministration regarding loss, deterioration or damage to the goods, at the time of granting open delivery or assessment delivery;(e)[ copy of notice under section 106 of the Railways Act, 1989 (24 of 1989);] [ Substituted by G.S.R. 787(E), dated 2-12-2002 (w.e.f. 2-12-2002).](f)copies of any other relevant document in possession of the applicant.
