Section 41 in The Central Reserve Police Force Rules, 1955
41. Free accommodation .-All members of the Force other than superior officers who are required to reside at or near the place of their duty for the proper discharge of duty, shall be provided with rent free accommodation or house or house rent allowance in lieu thereof limited to the actual amount or house rent paid by the member concerned subject to a maximum of 10 per cent. of pay, and subject to the condition that they engage accommodation which in the opinion of the controlling authority is conveniently near to the premises in which their regular duties have to be performed.
