Section 19 in The M.P. Commissioner of Oaths Rules, 1976
19. Deponent's knowledge of source to be stated.
(a)On an interlocutory application when a particular fact is not within the deponent's own knowledge, but is based on his belief or information received from others which he believes to be true the deponent shall use the expression "I am informed and venially believe such information to be true", or words to that effect, and shall sufficiently describe for the purpose of identification, the person or persons from whom his information was received.(b)When any facts is stated on the basis of information derived from a document, full particulars of that document shall be stated and the deponent shall verify that he believes such information to be true.
