Section 66(4) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(4)The Estate Officer concerned shall also inform the Head of Office, the amount of licence fee for the retention of Commission's accommodation for the permissible period of two months or the permissible period as may be prescribed by the Commission beyond the date of retirement of the allottee. The Head of Office shall adjust the amount of that licence fee from the amount of gratuity together with the unrecovered licence fee, if any, mentioned in sub-regulation (3).
