(1)The filing of all applications except those governed by sub-rule (2), shall be governed by Rule 212 and Rule 214 of the Civil Court Rules framed by the High Court of Judicature at Patna in so far as they may be applicable to suits or proceedings under the above Rules:Provided that contents of all applications filed under the Rules shall be verified by the applicant by appending a certificate that the same were true to the applicant's belief and knowledge.
