Section 214(2) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016
(2)The copies of medicolegal reports, post-mortem reports, papers relating to reports submitted by Investigating Police Officer or any other person which the Claims Tribunal deems appropriate, shall be admissible in evidence without formal proof thereof. However, the witness relating to these documents and papers may be examined on oath if required necessary in any circumstances of the case.".
