Section 21 in The Delhi Municipal Corporation (Property Taxes) Bye-Laws, 2004
21. Assignment of identification code numbers and manner of its notification under sub-sections (1) and (2) of section 125.
(1)(a)Under sub-section (1) of section 125, the property identification code number by which any premises in any area within the jurisdiction of the Corporation may be known, shall be fixed in the following manner:(i)the first three digits shall indicate the ward number in numerical form,(ii)the next four digits shall indicate the colony number in numerical form.(iii)the next six digits shall indicate the premises number in alphanumerical form, and(iv)the next two digits shall indicate the sub-number of premises in numerical form.(b)the colonies in Delhi shall be serially numbered.(2)Upon the determination c.` the identification code numbers in respect of the premises in any ward of the Corporation, the Commissioner shall publish such property identification code numbers in the prominent local newspapers in English and two local languages for three consecutive days, besides putting such property identification code numbers on the website, and the owner and the occupier of such premises shall be informed individually.(3)Every person shall, while making any communication, in writing, to the Corporation on any matter under any provision of the Act, mention in such communication the relevant property identification code number in addition to the address of the person by whom, or on whose behalf, such-communication is made.
