(1)When a particular fact is not within the declarant's own knowledge, but is stated from information obtained from others, the declarant must use the expression "I am informed" and, if such be the case, should add "and varily believe it to be true"; and he must also state the source or ground of the information, or belief, and the name and address, with sufficient description for the purpose of identification of the person or persons from whom he received such information. When the statement rests on facts disclosed in documents or copies of documents, procured from any Court of Justice or other source, the declarant shall state what is the source from which they were procured and his information, or belief as to the truth of the facts disclosed in such document.(2)Documents (other than those on the records of the case) referred to in the affidavit shall, as far as possible, be annexed to it.
