Section 226 in The Bihar Motor Vehicles Rules, 1992
226. Procedure regarding compensation arising out of accident.
(1)An application for compensation under sub-section (1) of Section 166 shall be made to the Claims Tribunal in Form Comp. A. and shall contain the particulars specified in that Form.(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.(3)There shall be appended to every such application a certificate which shall be signed by the applicant to the effect that the statement of facts contained in the application is to the best of his knowledge and belief, true.(4)If the claim in the application does not exceed Rs. 10,000/- then every such application shall be accompanied by all the documents and affidavits, for the proof of those documents and of all facts on which the applicant relies in support of his Claim, entered in a properly prepared list of documents and affidavits. The Claims Tribunal may not allow the applicant to rely in support of his claim on any documents or affidavits not filed alongwith application, unless he satisfied the Claims Tribunal that for good or sufficient cause, he was prevented from filing such documents or affidavits, as the case may be, alongwith his application.(5)There shall be appended to every such application, the following documents namely:-(i)First information report in respect of the accident.(ii)Medical Certificate of injuries or Post-mortem Report, or death certificate, and(iii)A certificate regarding ownership and insurance particulars of vehicles involved in the accident from the Regional Transport Officer or the Police Station, concerned.
