Section 1 in Bihar and Orissa Public Demand Recovery Rules
1. Signature and Verification of requisition for certificates.
(1)Every requisition made under Section 5 shall be signed and verified at the foot by the person making it, or by some other person on his behalf who is proved to the satisfaction of the Certificate Officer to be acquainted with the facts of the case.(2)The verification shall state the person signing the requisition has been satisfied by enquiry that the amount stated in the requisition is actually due.(3)The verification shall be signed by the person making it and shall state the date on which it is signed.Service of Notices
