Section 8(7) in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
(7)Every application to be submitted to a Debt Relief Court under sub-section (2) shall contain the following particulars and shall be signed and verified by the creditor in accordance with Order VI, Rule 15 of the Code of Civil Procedure, 1908 (V of 1908)-(a)a statement that the debtor is a member of Scheduled Caste or Scheduled Tribe, as the case may be, and the creditor intends to apply to the Debt Relief Court for his debts against him;(b)the place where he had and the debtors own, land, ordinarily reside or reside or earn their livelihood, carry on business or personally work for gain;(c)a statement of all claims outstanding against the debtor including those under Section 6 as nearly as may be ascertainable;(d)such other particulars as may be prescribed.
