Section 500(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)The occupier of a building or of any part of a building occupied as a separate tenement shall, on like notice, and within the like period, sign and give a certificate of the following particulars with respect to such building or part of such building as aforesaid which is in his occupation:-(a)the total number of persons dwelling in the building or any part of it,(b)the number of persons using each room by day and by night, and(c)the number, sex and age of the occupants of each room used for sleeping.
