Section 226(4) in The Bihar Motor Vehicles Rules, 1992
(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.
