Section 6 in The Haryana Maintenance of Parents and Senior Citizen Rules, 2009
6. Procedure for filing an application for maintenance and its registration.
(1)An application for maintenance under section 4 shall be made in Form A to which a court fee stamp of rupees five shall be affixed in the manner laid down in clauses (a) and (b) of sub-section (1) of section 5.(2)On receipt of an application under sub-rule (1) the Presiding Officer shall cause -(a)its essential details to be entered in a Register of Maintenance Claim Cases to be maintained in such form as the State Government may direct; and(b)its acknowledgement in Form B to be given notwithstanding anything contained in rule 7 to the applicant or his authorised representative in case of hand delivery and its despatch by post in other cases and the acknowledgement shall specify inter-alia the registration number of the application.(3)Where a Tribunal takes cognizance of a maintenance claim, suo motu, the Presiding Officer shall after ascertaining facts get Form A completed as accurately as possible through the staff of the Tribunal and shall as far as possible get it authenticated by the concerned senior citizen or parent or any person or organisation authorised by him and shall cause the same to be registered in accordance with clause (a) of sub-rule (2) above.
