Section 801P(a) in Rules of the High Court of Judicature for Rajasthan, 1952
(a)Every application for maintenance pendente lite permanent alimony and maintenance or for custody, maintenance and education expenses of minor children, shall state the average monthly incomes of the petitioner and the respondent the sources of these incomes, particulars of other movable and immovable property owned by them, the number of dependents on the petitioner and the respondent and the names and ages of such dependents.
