Section 20 in The Orissa Forest Rest House Occupation Rules, 1983
20. Recovery of rent for non-occupation.
- Persons who do not intend to occupy accommodation reserved for them in a Rest House are liable to pay charges at the rate of Rs. 10 per day unless the reservation is cancelled by intimation in writing to the reserving authority 24 hours in advance. In case of private person full rate shall be charged and recovered.
