Section 12(1) in The Intellectual Property Appellate Board (Patents Procedure) Rules, 2010
(1)The affidavits shall be, headed in the matter or matters to which they relate, drawn up in the first person, divided into paragraphs, consecutively numbered; and each paragraph shall, as far as practicable, be confined to one subject. Every affidavit shall state the description and the true place of abode of the person making the same, shall bear the name and address of the person filing it and shall state on whose behalf it is filed.
