Section 4 in The Orissa Apartment Ownership Rules, 1992
4. Submission of declaration.
(1)The declaration referred to in Section 12 shall be executed in Form-B in the same manner and within the same period as laid down for execution of an instrument in Sub-rule (1) of Rule 3 by the sole owner or all the owners, as the case may be.(2)The procedure and other matters laid down in Sub-rules (2) to (6) of Rule 3 shall mutatis mutandis apply to matters relating to the acceptance of the declaration, preferring of an appeal in case of rejection of acceptance of the declaration, disposal of the appeal and submission of a copy of registered declaration to the competent authority.
