Report No. 105

5. Contents of the application and fees.-

(1) Every application under section 4 shall specify, in reasonable detail-

(a) the names and addresses of the purchaser and the seller;

(b) the goods purchased, and the price paid;

(c) the date of purchase;

(d) the term, condition or warranty which may be applicable, and in what respects it has been violated.

(2) The application shall further state that a copy thereof has been delivered or posted to the seller on a date to be mentioned in the application.

(3) The application shall be accompanied by the prescribed fee.