Section 15 in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India
15. [ [[Rule 15 substituted vide Notification No. 7103-G dated 18.11.1999. Earlier rule 15 stood as under:
'15. Every petition shall be verified by the solemn affirmation made by the petitioner or a person or persons having cognizance of the facts stated and shall state clearly by reference to the paragraphs of the petition whether the statements are based on knowledge, inFormation and belief, or on records and where statements are based on inFormation, the source of inFormation should be disclosed and where the statements are based on records, sufficient particulars should be given to identify the records.'.]]- Every petition shall be verified by the solemn affirmation made by the petitioner or a person or persons duly authorised in this behalf and proof to the satisfaction of the Court to be acquainted with the facts of the case in the manner as specified under sub-rules (ii) and (iii) Rule 15 Order VI of the First Schedule of the Code of Civil Procedure and who having cognizance of the facts stated and shall clearly by reference to the paragraphs of the petition whether the statements are based on kNowledge, inFormation and belief, or on records and where statements are based on inFormation, the source of inFormation should be disclosed and where the statements are based on records, sufficient particulars be given to identify the records.]
