Section 6 in Railways Rates Tribunal (Procedure) Regulations, 1990
6. Verification.-
(1)Every pleading shall be verified at the fool by the party or by one of the parties to the pleading or by some other person proved to the satisfaction of the Tribunal to be acquainted with the facts of the case.(2)The person verifying shall specify by reference to the numbered paragraphs of the pleading what he verifies on his own knowledge and what he verifies upon information received and believed to be true.(3)The verification shall be signed by the person making it and shall state the date on which and the place at which it was signed.(4)Where the verification is by some person other than the party, his name and address shall be given underneath his signature.
