Section 133(2) in Companies (Winding Up) Rules, 2020
(2)Within seven days of the settlement of the list of contributors the Company Liquidator may apply to the Tribunal for leave to make a call on the contributors and the application shall state the proposed amount of such call and shall be in Form WIN 52which shall be supported by the affidavit of the Company Liquidator which shall be in Form WIN 53.
