Section 186 in The Orissa Municipal Corporation Act, 2003
186. Credit rating of Corporation Bonds.
(1)A Corporation shall, if and when required for the purpose of raising funds through a Corporation Bond, arrange to have a credit rating of the Corporation Bonds by a Credit Rating Agency, duly approved by the Central Government or the Government, as the case may be, in this regard.(2)The Corporation shall provide to the Credit Rating Agency such information as it may require.
