Section 44 in Rules of the High Court of Judicature for Rajasthan, 1952
44. Facts to be within the deponent's knowledge or source to be stated.
- Except on interlocutory applications, affidavit shall be confined to such facts, as the deponent is able of his own knowledge to prove.On an interlocutory application when a particular fact is not within the deponent's own knowledge, but is based on his belief or information received from others which he believes to be true, the deponent shall use the expression "I am informed and verily believe such information to be true", or words to that effect, and shall sufficiently describe for the purpose of identification, the person or persons from whom his information was received.When any-fact is stated on the basis of information derived from a document, full particulars of that document shall be stated and the deponent shall verify that he believes such information to be true.
