Section 3 in The Orissa Apartment Ownership Rules, 1992
3. Execution of an Instrument.
(1)The Instrument shall-(a)be executed in Form-A by the apartment owner within thirty days from the date of execution of the deed of purchase or mortgage, lease, gift, exchange or otherwise as the case may be, under which such apartment owner acquires interest in such apartment; and(b)be signed and verified by such apartment owner in the presence of a Magistrate or any other officer competent to administer oath.(2)The officer appointed under Clause (i) of Section 3 of the Act shall be the competent authority in respect of the buildings constructed or to be constructed by the private apartment owners.(3)The apartment owner after execution of the instrument under Sub-rule (1) furnish the same to the competent authority for acceptance of the instrument, who shall make an endorsement of his acceptance on the body of the instrument certifying the fact of its acceptance under his dated signature and official seal and return the same to the apartment owner for registration.(4)After the registration of the instrument, the owner shall report in writing to the competent authority the fact of its registration and also furnish a copy of the registered instrument to competent authority.(5)Where an appeal is preferred under Sub-section (4) of Section 13 of the Act, the State Government shall call for the relevant record from the competent authority and after hearing the parties, shall by an order giving reasons therefor, allow or dismiss the appeal and after such disposal of the appeal, the State Government shall forthwith return the records along with a copy of its order on appeal, to the competent authority.(6)When an instrument is accepted on appeal by the State Government, the competent authority on getting back the records from the State Government shall, make an endorsement of acceptance on the body of the instrument.
