Section 206(4) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016
(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.
