Section 15 in Presidency-towns Insolvency Act, 1909
15. Proceedings and order on debtor' s petition.
(1)A debtor' s petition shall allege that the debtor is unable to pay his debts, and, if the debtor proves that he is entitled to present the petition, the Court may thereupon make an order of adjudication, unless in its opinion the petition ought to have been presented before some other Court having insolvency jurisdiction.(2)A debtor' s petition shall not, after presentation, be withdrawn without the leave of the Court.(3)[ On the making of the order admitting his petition, a debtor shall-(a)unless the Court otherwise directs, produce all his books of account, and(b)file such lists of creditors and debtors and afford such assistance to the Court as may be prescribed, failing which the Court may dismiss his petition.]
