Section 52A(1) in The Orissa Public Demands Recovery Rules, 1963
(1)Any person whose interests in respect of any immovable property may be affected sale of the same may apply to such Certificate Officer as he considers necessary for registration, on payment of a fee of Rs.5, of his name and address and the immovable property in which he is interested for the purposes of receiving intimation from the Certificate Officer about the intended sale of such property.
