Section 226(2) in The Bihar Motor Vehicles Rules, 1992
(2)Every such application shall be sent to the Tribunal or to the Chairman in case the Tribunal consists of more than one member, by registered post or may be presented to such member of the staff of the Tribunal as the Tribunal, or as the case may be, the Chairman may authorise for the purposes and if so sent presented, shall, unless the Tribunal or Chairman otherwise, direct, be made in duplicate and shall be signed by the applicant.
