Section 421(3) in The Orissa Municipal Corporation Act, 2003
(3)When, after the unique premises-numbers in respect of premises in any ward have been notified under Sub-section (2) any person is required under this Act or any other state law to make any application to the Corporation for any permission or license or for payment of any tax, or for payment of any dues for any service, or for such other purposes as may be prescribed, the person making the application shall mention in the application the unique premises number assigned under Sub-section (1).
