Section 21(1) in The Delhi Municipal Corporation (Property Taxes) Bye-Laws, 2004
(1)(a)Under sub-section (1) of section 125, the property identification code number by which any premises in any area within the jurisdiction of the Corporation may be known, shall be fixed in the following manner:(i)the first three digits shall indicate the ward number in numerical form,(ii)the next four digits shall indicate the colony number in numerical form.(iii)the next six digits shall indicate the premises number in alphanumerical form, and(iv)the next two digits shall indicate the sub-number of premises in numerical form.(b)the colonies in Delhi shall be serially numbered.
