- The Municipal Commissioner or the Executive Officer shall maintain in such form, and in such manner, as may be prescribed, two separate registers of which -(a)one shall contain premises wise information of non-residential uses, indicating the unique premises number, if any, assigned under this Act, and(b)the other shall contain such information, on the basis of different nonresidential user groups for factories, warehouses, medical institutions, educational institutions, and such other uses, as may be provided by regulations.
