Section 14(1) in Andhra Pradesh Special Courts Rules, 2017
(1)The application to be filed under Section 13 before the authorised officer shall, inter alia, contain the following particulars, namely :-(a)name of the delinquent public servant;(b)official designation and detailed addresses of the delinquent public servant;(c)the particulars of the known source of income of the delinquent public servant;(d)particulars of assets that are maintained by the delinquent public servant and their estimated value;(e)how much of these assets are disproportionate to the known sources of income;(f)manner of confiscation prayed for;(g)name and detailed address of the persons whose affidavits are furnished in support of the case; and(h)location of the money or property with appropriate value.
