Section 13(i) in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
(i)It should appear in the plaint that the persons if more than one who sue together as plaintiffs all either jointly, severally or in the alternative, claim the right which is the object of suit to vindicate, if all the persons jointly entitled to the right, which according to the plaint, has been infringed cannot be got to sue together. This fact should be stated in the plaint together with the grounds of refusal, if known. If the plaintiff wishes to sue on behalf of or for the benefit of such persons, he must apply for the permission of the court under Order 1, rule 8(1), Code of Civil Procedure.
