Section 24(1) in The Provincial Insolvency Act, 1920
(1)On the day fixed for the hearing of the petition, or on any subsequent day to which the hearing may be adjourned, the Court shall require proof of the following matters, namely:(a)that the creditor or the debtor, as the case may be, is entitled to present the petition:Provided that, where the debtor is the petitioner, he shall, for the purpose of proving his inability to pay his debts, be required to furnish only such proof as to satisfy the Court that there are prima facie grounds for believing the same and the Court, if and when so satisfied, shall not be bound to hear any further evidence thereon;(b)that the debtor, if he does not appear on a petition presented by a creditor, has been served with notice of the order admitting the petition; and(c)that the debtor has committed the act of insolvency alleged against him.
