Section 5 in The Punjab Agricultural Produce Markets (Election Petition) Rules, 1981
5. Contents of petition.
- (Section 43(2)(i)(ie)). - (1) The petition shall contain a statement in concise form of the material facts on which the petitioner relies and shall, where necessary, be divided into paragraphs, numbered consecutively, and shall be signed by the petitioner and verified in the manner laid down in the Code of Civil Procedure, 1908 (Central Act V of 1908), for the verification of pleadings.(2)The petition shall be accompanied by a list signed and verified in like manner setting forth full particulars of any grounds as laid down in Rule 3, which the petitioner alleges, including as full a statement as possible as to the names of the parties alleged to have committed any corrupt practice and the date and place of commission of each corrupt practice.
