Section 210(4) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016
(4)The opposite parties shall file their written statement, all the documents and affidavits for the proof thereof and in support of all facts on which, they rely in context of their defence duly entered in a list of documents and shall give copies of written statement, documents and affidavits so filed, to applicant:Provided that the Tribunal may not allow the opposite party to rely on any document or affidavit in support of their defence, not filed along with the written statement unless, it is satisfied that for good or sufficient reasons, he was prevented from filing such documents or affidavit earlier.
