Section 114(1) in The Orissa Development Authorities Rules, 1983
(1)Before requiring any local authority to assume responsibility for the maintenance and provision of amenities in any area under Section 113, the Authority shall, in respect of that area, prepare a statement which shall contain information on the following matters, namely :(a)description of the area with boundaries;(b)objects of development;(c)description and specification of the amenities provided by the Authority;(d)expenditure incurred by the Authority on such amenity;(e)date when each such amenity was provided;(f)description and specification, if any, of the amenities not provided by the Authority, along with reasons for not providing such amenities, but which in its opinion should be provided in the area;(g)terms and conditions on which the local authority or authorities may be required to assume responsibility for the maintenance of the amenities provided by the Authority and for the provision of the amenities which have not been provided by the Authority, but which in its opinion should be provided in the area.
