Section 4(1) in Hind Cycles Limited and Sen Raleigh Ltd. (Nationalisation) Rules, 1981
(1)Every intimation to be given to the Commissioner under rule 3-shall be in writing addressed to the Commissioner, and shall contain the following particulars, namely :-(a)Name, description and full address of the mortgagee/charge lien or other interest holder;(b)Name of the undertaking in respect of which the claim is made;(c)amount of claim (in Indian currency);(d)particulars of the instrument, if any, by which the mortgage, charge, lien or other interest is secured, supported by an attested copy of the instrument;(e)amount, if any, already received, with particulars;(f)any other particulars relevant to the claim;(g)relief claimed.
