Section 29 in The Central Electricity Regulatory Commission (Conduct Of Business) Regulations, 1999
29. Affidavit in support .-(1) The petitions shall be verified by an affidavit and every such affidavit shall be in Form 2.
(2)Every affidavit shall be drawn up by the first person and shall state the full name, age, occupation and address of the deponent and the capacity in which he is signing and shall be signed and sworn before a person lawfully authorised to take and receive affidavits.(3)Every affidavit shall clearly and separately indicate the statements, which are true to the-(a)knowledge of the deponent;(b)information received by the deponent; and(c)belief of the deponent.(4)Where any statement in the affidavit is stated to be true to the information received by the deponent, the affidavit shall also disclose the source of the information and a statement that the deponent believes that information to be true.
