Section 20(a) in The Rules for Occupation of Inspection Bungalows of Departments in-Charge of Public Works Department
(a)Rent recoverable under Rule 14 should be paid to the Choukidar in advance immediately on arrival failing which occupation of the Bungalow shall be refused. Payment or rent in advance may be made day to day or in a lump sum for the entire period of occupation noted in the Visitor's Book under Rule 14. If in case the Bungalow is vacated earlier voluntarily or otherwise the amount paid in excess of the rent due for the period of actual occupation shall be refunded by the Choukidar and on such refund the Bungalow should be vacated immediately.
