Section 181(4) in The Orissa Municipal Corporation Act, 2003
(4)The Corporation may from time to time, make, alter or rescind bye-laws regulating-(a)the amounts for which stock certificate may be issued;(b)the fees to be imposed in respect of the issue of stock certificates;(c)the form of keeping a register of the holders of stock;(d)the mode in which payment of interest to holders of stock is to be made, recorded and acknowledged;(e)the form of transfer to be used, the formalities to be observed and the fees to be imposed on a transfer of stock;(f)the circumstances and manner in which duplicate stock certificate may be issued and the fees to be imposed or the indemnity to be required on any such issue; and(g)generally the measure to be adopted for carrying out the object of this section.
