Section 5 in Andhra Pradesh Arbitration Rules, 2000
5.
An application for enforcement of an arbitral award under Section 36 or a foreign award under Sections 47 or 56 shall be signed and verified by the applicant or by some other person proved to the satisfaction of the Court to be acquainted with the facts of the case, and shall contain in a tabular form the particulars prescribed in sub-rule (2) of Rule 11 of Order 21 of the Code of Civil Procedure, 1908. A signed copy of the award shall accompany such application.
