Section 5(7) in Rajasthan Micro and Small Enterprises Facilitation Council Rules, 2007
(7)The reference of the aggrieved micro or small enterprise-supplier shall contain full particulars of the supplier and its status, supplied goods or services, terms of payment, if any agreed between the supplier and buyer, actual payment received with date, amount due and the interest duly calculated under section 16 of the Act, supported by an affidavit on stamp paper. However the council, may authorise any office to receive any reference and issue an acknowledgement and immediately transfer the reference to the concerned council with necessary record. The Chairperson of the council may require any petitioner to provide further particulars of the claim or any relevant documents in support of the claim, as he may consider necessary for the purpose of the proceedings. If the petitioner fails or omits do so, within fifteen days of receipt of such communication or within such further time as the Chairperson may, for sufficient cause, allow, the council may terminate the proceedings without prejudice to the right of the petitioner to make fresh reference if he is otherwise entitled so to do. The petitioner shall also simultaneously send a copy of the reference to the buyer against whom the reference is directed.
