Section 421(1) in The Orissa Municipal Corporation Act, 2003
(1)The Corporation shall, when so required by the Government, assign a unique premises number to every premises or part thereof in the Corporation area and shall cause to be maintained a register wherein such unique premises number shall be recorded in respect of each such premises.Explanation. - In this section, the expression, "unique premises number" shall mean a number assigned to the premises or part thereof by the Corporation in the following manner, namely :-(a)the first three digit indicating the ward number;(b)the next three digits indicating the street number;(c)the next four digits indicating the premises number;(d)the next three digits indicating the sub-premises number;(e)the next one digit indicating the code of the building use, such as residential, commercial, industrial or other use, and;(f)the last one digit indicating the code of type of construction.
