Section 5(2) in The Orissa Public Demands Recovery Rules, 1963
(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
