Section 4 in The Disaster Management (Notice Of Alleged Offence) Rules, 2007
4. Particulars to be furnished alongwith notice
- The notice referred to in rule 3 shall contain the following information, namely:--(a)name and address, including telephone number, if any, of the person giving the notice of his intention to make the complaint of an alleged offence;(b)name and address, including telephone number, if any, of the person against whom the complaint is intended to be made;(c)statement of complaint describing the alleged offence;(d)statement indicating therein that no notice of the alleged offence and his intention to make a complaint has been delivered to, or left at, the office of any other Government or Authority.
