Section 103(2) in The Orissa Development Authorities Rules, 1983
(2)The application under Sub-rule (1) shall be accompanied by a plan or plans giving the boundary of the plot or land, its area, plot, number, survey number, name of the village in which such plot or land situates along with thana number and the name of town planning scheme, if any, and also detailed building plan of the construction with floor area of each floor, if any construction is proposed, for assessment of development charge.
