Section 10 in Bihar and Orissa Public Demand Recovery Rules
10. Signature and verification of petition denying liability.
(1)Every petition filed under Section 9, denying liability shall be signed and verified at the foot by the certificate-debtor or by some other person on his behalf-who is proved to the satisfaction of the Certificate Officer to be acquainted with the facts of the case.(2)The verification shall be signed by the person making it and shall state the date on which it is signed.
