Section 3 in The Punjab Maintenance and Welfare of Parents and Senior Citizen Rules, 2012
3. Procedure for filing an application for maintenance and its registration.
(1)An application for maintenance shall be made in Form 'A' (to which a court fee stamp of rupees five shall be affixed).(2)On receipt of an application made under sub-rule (1), the Presiding officer shall cause,-(a)Its essential details to be entered in a Register of Maintenance claim cases, to be maintained in such a manner as the State Government may specify by an executive order; and(b)Notwithstanding any thing contained in rule 4, its acknowledgment in Form 'B' to be given to the applicant or his authorized representative in case of delivery by hand, but if sent by post, the acknowledgment shall also specify the registration number of the application.(3)Where a Tribunal suo moto takes cognizance of a maintenance claim, the Presiding officer shall, after ascertaining fact, get Form 'A' completed as accurately as possible, through the Staff of the Tribunal, and shall as for as possible, get it authenticated from the senior citizen, or the parent concerned, or any person or organization authorized by him as the case may be, and shall cause the same to be registered in accordance with clause(a) of sub-rule (2).
