Section 19 in Bihar State Board of Homeopathic Medicine (Electoral Rolls and the Conduct of Elections and Election Petition) Rules, 1955
19.
(i)The petition shall contain a statement in a concise form of the material facts on which the petitioner relies and shall be signed by the petitioner and verified in the manner as laid down in the Code of Civil Procedure for the verification of pleadings.(ii)The petition shall be accompanied by a deposit of two hundred rupees as security for cost and a list signed and verified in like manner setting forth full particulars of the corrupt practice which the petitioner alleges.
