(1)Every application shall set forth a clear statement of facts concisely and under distinct and separate heads of application on which the application has been filed and such ground of facts of the application and relief claimed therein, shall be numbered consecutively.(2)The application for interim relief shall set forth clearly and precisely any loss being caused to the applicant which cannot be adequately compensated in terms of money.(3)The filing of all applications before the Tribunal shall be subject to compliance of mandatory provision of section 89.(4)If mandatory provision of section 89 or any other provision of the Act or the rules is not complied with, the Tribunal shall dismiss the said application summarily.
