(3)An application for permission to make a payment into Court under this section shall be made by a petition verified by an affidavit signed by a principal officer of the insurer setting forth the following particulars, namely:--(a)the name of the insured person and his address;(b)if the insured person is deceased, the date and place of hi s death;(c)the nature of the policy and the amount secured by it;(d)the name and address of each claimant so far as is known to the insurer with details of every notice of claim received;(e)the reasons why in the opinion of the insurer a satisfactory discharged cannot be obtained for the payment of the amount; and(f)the address at which the insurer may be served with notice of any proceeding relating to disposal of the amount paid into Court.
