Section 7 in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
7. Claims by operational creditors.
(1)A person claiming to be an operational creditor, other than workman or employee of the corporate debtor, shall [submit claim with proof] [Substituted 'submit proof of claim' by Notification No. IBBI/2018-19/GN/REG031, dated 3.7.2018 (w.e.f 30.11.2016).] to the interim resolution professional in person, by post or by electronic means in Form B of the Schedule:Provided that such person may submit supplementary documents or clarifications in support of the claim before the constitution of the committee.(2)The existence of debt due to the operational creditor under this Regulation may be proved on the basis of-(a)the records available with an information utility, if any; or(b)other relevant documents, including -(i)a contract for the supply of goods and services with corporate debtor;(ii)an invoice demanding payment for the goods and services supplied to the corporate debtor;(iii)an order of a court or tribunal that has adjudicated upon the non-payment of a debt, if any; or(iv)financial accounts.
