Section 534(2) in The Orissa Municipal Corporation Act, 2003
(2)The occupier of a building or of any part of a building occupied as a separate tenement shall, on like notice, and within the like period,sign and give a certificate with respect to such tenement which shall contain the following particulars, namely(a)the total number of person dwelling in the building or any part of it;(b)the number of persons using each room by day and night; and(c)the number, sex and age of the occupants of each room used for sleeping.
