Section 83(f) in The Appellate Side Rules of The High Court at Calcutta
(f)a statement that the notice of the caveat had been served on the person by whom the application in respect of which the caveat is being lodged has been or is expected to be made.(ii)Every caveat shall bear requisite court - fee stamp.(iii)Every caveat shall be signed and dated either by the person lodging the caveat or his advocate.(iv)When a caveat is being lodged through an advocate a vakalatnama executed by the caveator and accepted by the said advocate shall be annexed to the caveat and such a vakalatnama will remain in force for the purpose of appearance on behalf of the caveator in the proceeding instituted and in all matters arising therefrom or connected therewith.
