Section 432(1) in The Orissa Municipal Corporation Act, 2003
(1)At any time within thirty days after receipt of any notice under Section 431, the Commissioner may, by order require the person who has given the notice to furnish the Commissioner all or any of the following documents, namely(a)correct plans and section of every floor of the building intended to be erected or re-erected which shall be drawn to a scale of not less than one inch to every eight feet and shall show the position, form, dimensions, and means of ventilation and of access to the several parts of such building and its appurtenances and the particular part or parts thereof which are, and those which are not, intended to be used for human habitation and in the case of a building intended to be used as a dwelling house for two or more families or for carrying on any trade or business in which number of people exceeding twenty may be employed or as a place of public resort, the means of ingress and egress and such plans and section shall also show the depth and nature of the foundation and the proposed dimensions of all the walls, posts, columns, beams, joints and all girders and scantlings to be used in the walls, stair cases, floors and roofs of such building;(b)a specification of each description of work proposed to be executed and of the materials to be used and such specification may include a description of the proposed method of drainage of the buildings intended to be erected or re-erected and of the sanitary fittings to be used and also of the means of water supply and shall if required by the Commissioner be supplemented by detail calculations showing the sufficiency of the strength of any part of such building;(c)a block plan of such building which shall be drawn to the scale to the largest revenue survey map at the time being in existence for the locality in which the building Is, or is to be situated and shall show the position and appurtenance of the properties, if any, immediately adjoining, the width and level of the street, if any, in front of the street, if any, at the rear of such building, the levels of the foundations and of the lowest floor of such building and of any yard or; ground belonging thereto and the means of access to such building; and(d)a plan showing the intended line of drainage of such building, and the intended side, depth and inclination of each drain, and the details of arrangement proposed for the ventilation of drains.
