Section 5 in Haryana Industry Facilitation Council (Arbitration) Rules, 2001
5. Reference by way of statement of claim.
(1)A reference to the Council shall be made by way of statement of claim in Form-I accompanied by such documents and facts supporting his claim enclosing the requisite number of copies together with an initial share deposit towards costs of an amount of rupees five hundred by way of demand draft in the name of the Council.(2)If any reference contains any claim in respect of the matters other than referred to in sub-section (1) of Section 6 of the Act, the Council shall return the claim to the claimant for deletion of the matters extraneous to that Section :Provided that if the claimant does not comply with within thirty days of such return, the Council may terminate the proceedings without prejudice to the right of the claimant to make the fresh reference if he is otherwise entitled so to do.(3)The Council may require any claimant to provide any better statement or particulars of claim or any further documents in support of the claim as it may consider necessary for the purpose of the proceedings and if the claimant fails to do so within thirty days of receipt of any such communication or within such further time as the Council may, for sufficient cause, allow, the Council to terminate the proceedings without prejudice to the right of the claimant to make any fresh reference if he is otherwise entitled so to do.
