Section 7(4) in The Railway Claims Tribunal (Procedure) Rules, 1989
(4)When any document accompanying an application or reply appears to be defaced, torn, or in any way damaged or otherwise its condition or appearance requires special notice, a mention regarding its condition and appearance shall be made by the party producing the same in the index of such application or reply, as the case may be, and the same shall be verified by the Registrar.] [ Inserted by G.S.R. 787(E), dated 2-12-2002 (w.e.f. 2-12-2002).]
