1. Caveat Report is to be obtained or at the time of each subsequent filing.
2. Opening Sheet should be filed/ be placed just before the appeal properly filed in.
3. Synopsis of the case be filed.
4. Annexures be made as true copies.
5. Compliance of Section 173 of Motor Vehicle Act be made regarding depositing of the amount.
6. Petition/ application/ annexures/ order/ decree should be properly stamped.
7. It should be stated as to how MAC. APP. is maintainable.
8. Power of attorney be filed/stamped/ signed.
9. It should be stated whether all the annexures filed are part of trial court record or not.
10. Memo of parties be filed/ Petition is barred by time.
11. Correct & relevant provision of law should be invoked.
12. Welfare stamp of Rs. 10/- be affixed on vakalatnama.
13. Affidavit should be attested properly/ age of deponent should be mentioned.
14. Fair typed copy of dim/ handwritten annexure / proper left hand side margin be given.
15. All paper be filed on foolscap and on one side of paper/ Page numbering be done properly.
16. Certified copies of the order/ Annexure be filed.
17. English translation of Vernacular be filed & translation fees be deposit.
18. Listing Proforma duly filled be filed/ Annexure be made true copies of original.
19. Insurance policy or cover note filed in the MACT case is required to be filed
20. If the Appellant is Insurance Company then copy of order u/s 170 of M.V. Act be filed together with Appeal.