Section 66(6) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(6)The recovery of licence fee for the occupation of the Commission's accommodation beyond the permissible period of two months (or the period as may be fixed by the Commission from time to time) after the date of retirement of the allottee shall be the responsibility of the concerned Head of Office.Note : For the purpose of this regulation the licence fee shall also include any other charges payable by the allottee for any damage caused by him to the accommodation or its fittings.
