Section 94(2) in The Orissa Municipal Corporation Act, 2003
(2)No person shall print or cause to be printed any election pamphlet or poster -(a)unless a declaration as to the identity of the publisher thereof signed by him and attested by two persons to whom he is personally known, is delivered by him to the printer in duplicate; and(b)unless the printer shall send within a reasonable time after the printing of the document, one copy of the declaration together with one copy of the document to the Commissioner.
