Section 71(2) in National Company Law Tribunal Rules, 2016
(2)The application shall, inter alia, set forth the following:-(a)provision of articles authorising such consolidation or division;(b)existing capital structure of the company;(c)new capital structure of the company after the consolidation or division;(d)class of shares being consolidated or divided;(e)face value of shares pre and post consolidation or division;(f)justification for such consolidation or division;
