Section 4(2) in The Maharashtra Maintenance and Welfare of Parents and Senior Citizens Rules, 2010
(2)On receipt of an application under sub-rule (1), the Presiding Officer shall cause,-(a)its essential details to be entered in a Register of Maintenance Claim Cases, to be maintained in Form-B;(b)its acknowledgment to be given, notwithstanding anything contained in rule 5, to the applicant or his authorised representative in case of hand delivery, and its dispatch by post in other cases and the acknowledgment shall specify, inter alia, the registration number of the application.
