Section 7 in The Railway Claims Tribunal (Procedure) Rules, 1989
7. Documents to accompany the application.
(1)Every application for compensation in respect of loss, destruction, damage, deterioration or non-delivery of animals or goods or in respect of refund of fare or freight shall be accompanied by the following documents, namely:-(a)copy of the railway receipt/parcel way bill/luggage ticket;(b)original sale invoice (Bijak), if any;(c)copy of order or letter, if any, of the railway administration deciding the claim of the party;(d)copy of the original certificate issued by the railway ad-ministration regarding loss, deterioration or damage to the goods, at the time of granting open delivery or assessment delivery;(e)[ copy of notice under section 106 of the Railways Act, 1989 (24 of 1989);] [ Substituted by G.S.R. 787(E), dated 2-12-2002 (w.e.f. 2-12-2002).](f)copies of any other relevant document in possession of the applicant.(2)[ The documents referred to in sub-rule (1) may be attested by a legal practitioner or by a Gazetted Officer of the Central Government or a State Government.(3)An application filed under sub-rule (1) of rule 5 by a legal practitioner shall be accompanied by a vakalatnama and that by an agent shall be accompanied by a document authorizing him to act as such.(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).]
