Section 534 in The Orissa Municipal Corporation Act, 2003
534. Power of Commissioner to call for statement of accommodation.
(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.(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.
