Section 770(1) in Criminal Courts - Rules and Orders
(1)The application shall be written by the applicant with his own hand and presented by him in person, and shall state-(a)the applicant's name, father's name, date of birth according to the English calendar, residence and present occupation (if any);(b)the language or languages with which the applicant is acquainted;(c)the names of two respectable persons to whom reference may be made as to the applicant's character.
