Section 500 in Greater Hyderabad Municipal Corporation Act, 1955
500. Power of Commissioner to call for statement of accommodation.
(1)The owner of a building shall, within a period of fifteen days after receipt of written notice from the Commissioner, sign and give a certificate of the following particulars with respect to such building or any part thereof:-(a)the total number of rooms in the building,(b)the length, breadth and height of each room, and(c)the name of the person to whom he has let the building or each part of the building occupied as a separate tenement.(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.
