Section 73(2) in National Company Law Tribunal Rules, 2016
(2)There shall be attached to the application, a list of depositors or debenture holders, as the case may be, setting forth the following details in respect of every such depositor or debenture holder:-(a)full name, age, father's/ mother's/ spouse's name, occupation and full residential address;(b)fixed deposit receipt number or debenture certificate number, as the case may be;(c)date of maturity;(d)amount due to the person by the company;(e)amount already paid by the company, if any;(f)total amount due as on the date on the application:Provided that where the company is the applicant, it shall file an affidavit stating that the list of depositors or debenture holders, as the case may be, is correct, and that the estimated values as given in the list of the amount payable to such depositors or debenture holders are proper estimates of the values of such debts and claims.
