(1)Every application shall set forth a clear statement of facts concisely and under distinct and separate heads, by clearly stating the grounds on which it has been filed, and the relief claimed therein, shall also be numbered consecutively.(2)The application for interim relief shall set forth clearly and precisely any loss being caused to the petitioner which cannot be adequately compensated in terms of money.(3)The filing of all applications before the Tribunal shall be subject to compliance of mandatory provisions of section 83.(4)If mandatory provisions of section 89 or any other provision of the Act or the rules are not complied with, the Tribunal shall dismiss the application summarily.
