Section 6(1) in The Orissa Apartment Ownership Rules, 1992
(1)Where under any of the circumstances specified in Rule 5 any amendment is to be made in the declaration some owner or all the owners, as the case may be, shall submit to the competent authority a fresh declaration in Form-B, superscribed "Amended Declaration" incorporating therein the amendments suggested in place of the portion or portions to be amended. Such fresh declaration shall be accompanied by an application in Form-C stating clearly the circumstances necessitating such amendment.
