Every declaration shall state the description and true place of abode of the declarant and where a fact stated in a declaration is not within the personal knowledge of the declarant the source of his information and grounds for the belief of the declarant in its truth shall be accurately and fully stated. The declaration shall be attested by a Magistrate of the First Class or a Justice of the Peace or a Presidency Magistrate, Any declaration or part thereof which is otherwise than in conformity with this rule shall not be accepted in evidence.
