Section 19(a) in The M.P. Commissioner of Oaths Rules, 1976
(a)On an interlocutory application when a particular fact is not within the deponent's own knowledge, but is based on his belief or information received from others which he believes to be true the deponent shall use the expression "I am informed and venially believe such information to be true", or words to that effect, and shall sufficiently describe for the purpose of identification, the person or persons from whom his information was received.
