Section 7(2) in The Orissa Circuit Houses and Inspection Bungalows Rules, 1985
(2)A person allotted accommodation under Sub-rule (1) shall be liable to vacate the Circuit House within twelve hours of receipt of a notice to that effect from the competent authority :Provided that no person, shall be required to vacate a Circuit House between 8 p.m. to 7 a.m.
