- The Chief Municipal Officer shall maintain in such Form, and in such manner, as may be prescribed, two separate registers of which. -(a)one shall contain premises wise information of non-residential uses, indicating the unique premises number, if any, assigned under this Act, and(b)the other shall contain such information, on the basis of different non-residential user groups for factories, warehouses, medical institutions, educational institutions, and such other uses, as may be provided by Regulations.
