Section 7(1) in The Orissa Apartment Ownership Rules, 1992
(1)Where it comes to the notice or the competent authority that the sole owner or all the owners of buildings which are required to be governed by the provisions of the Act have not executed and/or registered the declaration/ instrument/bye-law, the competent authority shall give a notice in writing to the sole owner or all the owners of the concerned building(s) asking them to show cause within thirty days from the date of issue of notice as to why an order should not be passed by him directing the sole owner or all the owners, as the case may be, to execute and register the declaration/instrument/bye-law.
