Section 12 in The Orissa Housing Board Rules, 1970
12. Forms of notices for eviction, recovery of arrear rent, damage.
(1)Notices under-(i)Sub-section (1) of Section 45 shall be in Form V;(ii)Sub-section (1) of Section 46 shall be in Form VI ; and(iii)Sub-section (2) of Section 46 shall be in Form VII.(2)In addition to the modes of service of notices prescribed by Sections 45 and 46 of the Act any such notice may also be served by any employee of the Board by delivering or tendering it to the person to whom it is addressed.
