Section 8(3) in The Illegal Migrants (Determination By Tribunals) Act, 1983
(3)Every application made under sub-section (2) shall be made in such form and in such manner as may be prescribed and shall be accompanied by affidavits sworn by not less than two persons residing within the jurisdiction of the same police station in which the person refferred to in the application is found, or residing, corroborating the averments made in the application, and shall also be accompanied by such fee, being not less than ten and not more than one hundred, rupees, as may be prescribed.
