All pleadings, memoranda of appeal, petitions, affidavits, applications and papers of a similar nature to be presented to a Court shall(i)written, type-written, or printed fairly and legibly on white foolscap size paper of reasonable quality. One side of the paper only shall be used, leaving a quarter margin on the left and at least one and a half inches of open space at the top and bottom of each sheet;Note - Pleadings and other papers which do not conform with the above rule should be returned for rewriting.(ii)verified strictly in the manner required by Order VI, Rule 15, Civil Procedure Code, where verification is required;(iii)couched in proper language and in conformity with rules and in the forms prescribed, if any;(iv)dated and signed by the person presenting and also, where necessary, by such other person as may by law be required to sign them;(v)signed by the scriber or typist who shall state the capacity in which he writes or types them. If he is a licensed petition writer he shall affix his seal and also state the serial number which they bear in his register.
