Section 105 in The Bihar Municipal Election Rules, 2007
105. Contents of Election Petitions.
(1)An Election Petition shall contain a concise statement of the material facts on which the petitioner relies and shall where necessary, be divided into paragraph numbered consecutively. It shall be signed by the petitioner and verified in the manner laid down in the Code of Civil Procedure, 1908, for the verification of pleadings.(2)(a)The petition shall be accompanied by a list signed and verified in like manner setting forth full particulars of any corrupt or illegal practice which the petitioner alleges, including as full statements possible as to the names of the parties alleged to have committed any corrupt or illegal practice and the date and place of the commission of each such practice.(b)The Designated Authority in Rule 103 may, upon such terms as to costs and otherwise as he may direct at any time allow the particulars included in the said list to be amended, or order such further and better particulars in regard to any matter referred to therein to be furnished as may in his opinion, be necessary for the purpose of ensuring a fair and effectual trial of the petition:Provided that the designated authority shall not by means of any such amendment allow particulars to be furnished, or any corrupt or illegal practice other than a corrupt or illegal practice set forth in the list furnished by the petitioner under clause (a) of sub-rule (2).
