Section 15 in Presidency-Towns Insolvency Act, 1909
15. Proceedings and order on debtor' s petition.-
(1)A debtor' s petition shall allege that the debtor is unable to pay his debts, and, if the debtor proves that he is entitled to present the petition, the Court may thereupon make an order of adjudication, unless in its opinion the petition ought to have been presented before some other Court having insolvency jurisdiction.
