Section 534(1) in The Orissa Municipal Corporation Act, 2003
(1)The owner of a building shall, within a period of fifteen days after receipt of written notice from the Commissioner, sign and give a certificate with respect to such building or any part thereof which shall contain the following particulars, namely -(a)the total number of rooms in the buildings(b)the length, breadth and height of each room; and(c)the name of the person to whom he has let the building or each part Of the building occupied as a separate tenement.
