Section 9 in The Orissa Industrial Housing Act, 1966
9. Rent and other charges.
(1)There shall be payable by every person in whose favour an allotment is made, rent and other charges at such rates and on such dates as may be fixed by the Housing Commissioner.(2)All rents and other charges shall be collected in cash and shall be payable monthly by the 15th day of the following month :Provided that the Housing Commissioner may, subject to such directions as may be issued by the State Government in that behalf, allow from time to time such further period for payment of the rent and the other charges as he may deem fit.(3)Any rent or other charges not paid on the due date, or within the extended period as aforesaid shall be treated as an arrear.
