Section 40 in Criminal Rules of Practice and Circular Orders, 1990
40. Form of affidavits:
- Every affidavit used in the Court shall set forth the name and place of the Court and cause title of the proceeding or other matter in which the affidavit is sought to be used The affidavit shall be drawn up in the first person, and divided into paragraphs, numbered, consecutively and each paragraph, as nearly as may be, shall be confined to a distinct portion of the subject.
