18. The affidavit accompanying a petition for stay of execution under Order XLI, Rule 5 of the Code of Civil Procedure shall state the facts upon which the petition is based, the date of the decree or order, the stay of the execution of which is desired, particulars of the suit or proceeding in which such decree is made or order is passed, the date of the order, if any, for execution of sale, the date, if any, fixed for the sale, and the facts necessary to enable the Court to be satisfied of the matters mentioned in Order XLI, Rule 5, sub-clause (3) of the Code of Civil Procedure.
