Section 6(2) in The Assam Debt Conciliation Act, 1936
(2)An application made by a creditor under sub-section (1) of Section 4 shall contain a statement of debts, in the prescribed form, which shall include the following:(a)the total amount of every debt claimed by him to be owing to him by the debtor;(b)the history of each such debt with particulars of the original principal, the rate of interest chargeable, and payments made either as interest or principal;(c)particulars, so far as they are known to the creditor, of the debtor's property, as in Clause (d) of sub-section (1);(d)particulars so far as they are known to the creditor, of any income of the debtor from sources other than agriculture; and(e)a declaration that agriculture is the main source of livelihood of the debtor.
