Section 5 in The Orissa Public Demands Recovery Rules, 1963
5. Details of properties to be furnished alongwith the requisition.
(1)The Requisitioning Officer shall furnish along with the requisition a statement giving the detailed specification of landed properties, if any, proposed to be attached and sold, in execution of the certificate, including information relating to the extent of land, survey or holding and plot numbers, etc. In the event of any landed property having been given as security for the public demand, for the recovery of which requisition is filed, there shall be specific mention of the details of such properties in the statement to accompany the requisition.(2)Where the property proposed to be attached is any business or partnership property, the details shall be furnished in the statement to accompany the requisition. Where names of firms have been given, the names and addresses of partners concerned in case of registered firms or the names and addresses of the persons having interest in the firm in case of non-registered firms shall be furnished in the statement aforementioned.B. Cases in which requisitions shall not be chargeable with fees
