474. Formalities to be complied with by a petition writer.
- Every petition-writer shall write out a brief note of the contents of the petition as a head note to the same quoting specially the law, section or rule under which the petition is made. He must record precisely what he is asked to write in plain and simple language such as the petitioner can understand and refrain from introducing additional irrelevant, imaginary or fabricated matter of his own conception. He shall record at the foot of every petition written by him other than a petition of a merely formal character, a declaration under his signature that to the best of his knowledge or belief the petition expressed the true meaning or the petitioner to whom the contents thereof have been fully explained.
