Section 15 in The Orissa Apartment Ownership Act, 1982
15. Declaration etc. to be compulsorily registrable.
(1)All instruments relating to the declaration or any amendment thereto or to the withdrawal of the property from the provisions of this Act under Section 14 and instrument referred to in Sub-section (3) of Section 5 and the floor plans of the building shall be deemed to be instruments compulsorily registrable within the meaning of Clause (b) of Sub-section (1) of Section 17 of the Registration Act, 16 of 1908.(2)Simultaneously with the registration of the declaration there shall be filed along with it a set of the floor plans of the building showing the lay out, location, apartment numbers and dimensions of the apartment stating the name of the building or that it has no name, and bearing the verified statement of an architect certifying that it is an accurate copy of portions of the plans of the building as filed with and approved by the local authority within whose jurisdiction the building is located, if such plans do not include a verified statement by such architect that such plans fully and accurately depict the lay out, location, apartment numbers and dimensions of the apartments as built, there shall be recorded prior to the first conveyance of any apartment, an amendment to the declaration to which shall be attached a verified statement of an architect certifying that the plans therefor filed or being field simultaneously with such amendment, fully and accurately depict the lay out location, apartment number and dimension of the apartment as built.
