Section 12(b) in Hindu Marriage (Punjab) Rules, 1956
(b)Any answer which contains matter other than a simple denial of the facts stated in the petition shall be verified in respect of such matters by the respondent or co-respondent, as the case may be, in the manner required by the rules for the verification of petitions and when the respondent is husband or wife of the petitioner, the answer shall contain a declaration that there is not any collusion or connivance between the parties.
