Section 64(2) in The M.P. Vanijyik Kar Niyam, 1995
(2)The application shall contain the following particulars-(i)name and address of the dealer with registration certificate number and date;(ii)nature of incident and date of occurrence;(iii)estimated amount of financial loss suffered;(iv)whether the goods or the business premises were insured against risk of fire or other accidents and if so, whether a report was made to the insurance authorities;(v)whether a report was made to the police authorities or to the Collector or any Magistrate, if so when;(vi)amount of remission of tax prayed for.The application shall be accompanied by an inventory of goods and property damaged or destroyed showing the cost of goods and the estimated value of property so damaged or destroyed.
