Section 9 in Calcutta High Court Contempt of Courts Rules, 1975
9.
Every petition shall be verified by the solemn affirmation made by the petitioner or by a person or persons having cognizance of facts stated and shall state clearly by reference to the paragraphs of the petition whether the statements are based on kNowledge inFormation and belief or on record. Where a statement is based on record sufficient particulars shall be given to identify the records.
