Section 27(2) in The Arbitration And Conciliation Act, 1996
(2)The application shall specify(a)the names and addresses of the parties and the arbitrators;(b)the general nature of the claim and the relief sought;(c)the evidence to be obtained, in particular,(i)the name and address of any person to be heard as witness or expert witness and a statement of the subject-matter of the testimony required;(ii)the description of any document to be produced or property to be inspected.
