Section 7 in The Orissa Apartment Ownership Rules, 1992
7. Suo motu action by competent authority under Section 14.
(1)Where it comes to the notice or the competent authority that the sole owner or all the owners of buildings which are required to be governed by the provisions of the Act have not executed and/or registered the declaration/ instrument/bye-law, the competent authority shall give a notice in writing to the sole owner or all the owners of the concerned building(s) asking them to show cause within thirty days from the date of issue of notice as to why an order should not be passed by him directing the sole owner or all the owners, as the case may be, to execute and register the declaration/instrument/bye-law.(2)On receipt of a reply to the notice referred to in Sub-rule (1), the competent authority shall, after heaving the party or parties concerned, pass such orders as it may deem fit.(3)Orders passed by the competent authority under Sub-rule (2) shall be communicated in writing to the sole owner or all owners, as the case may be.(4)Where the order, of the competent authority requires the sole owner or all the owners, as the case may be, to execute and register a declaration setting out the particulars referred to in Section 12 the competent authority shall fix such time-limit not exceeding thirty days for submission of a copy of the registered document referred to above.(5)Any person aggrieved by an order of the competent authority may prefer an appeal to the State Government within the time-limit prescribed under Sub-section (2) of Section 14.(6)In the event of non-compliance of the order of the competent authority or the order of the State Government on appeal, the sole owner or all the owners, as the case may be, shall, on conviction, be liable to pay the fine as laid down in Section 23 of the Act.
