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State of Odisha - Section

Section 17 in The Orissa Circuit Houses and Inspection Bungalows Rules, 1985

17. Rent and other charges.

(1)Persons accommodated in the Circuit House/Bungalow shall pay rent at the following rate for each room :I. In respect of the Circuit Houses
(a)[For entitled persons specified in Rules 5 & 6 [Substituted vide O.G.E. No. 378 dated 17.3.2004.]
  Existing rent per room Revised rent per room
Per day .. Rs. 5.00 Rs. 20.00 per day or part thereof
For less than 12 hours .. Rs. 2.50 Rs. 20.00
For less than 6 hours .. No rent Rs. 20.00
(b)For Non-entitled persons accommodated under Rule 7 Special Circuit Houses/Circuit Houses at Puri, Gopalpur, Cuttack and Bhubaneswar.
  Rs. 40.00 Rs. 200.00 per day or part thereof
Other Special Circuit Houses/Circuit Houses.
  Rs. 40.00 Rs. 125.00 per day or part thereof]
(c)[ In addition to the normal charges mentioned above, Rs. 5 and Rs. 25 shall be charged extra towards A.C. charges for each 24 hours or part thereof in respect of entitled persons and non-entitled persons respectively.] [Added vide O.G.E.No. 1159/10.8.1988.]
(d)[ Persons entitled to occupy Circuit Houses under Rules 5 & 6 on private visit [Substituted vide O.G.E. No. 378 dated 17.3.2004.]
  Existing rent per room Revised rent per room
  Rs. 20.00 Rs. 60.00 per day or part thereof
(e)For ex-Members of Parliament and ex-Members of Orissa Legislative Assembly
    Revised Rent
    Rs. 60.00 per day or part thereof
Rent for A.C. @ Rs. 30.00 per day or part thereof will be charged in addition to the Room Rent, for actual use of A.C. The existing difference in the rent for A.C. in respect of entitled and non-entitled persons is removed in view of the actual expenditure incurred on account of A.C. charges.Further Government have decided to introduce the scheme "User's Fees" in Circuit Houses/Special Circuit Houses only.Accordingly a sum of Rs. 10.00 be charged towards User's Fees per room per day. This charge so collected should be utilised towards up keeping/ maintenance of the concerned Circuit Houses only.The following procedures should be followed to account for the daily collection, retention & utilisation of user's fees :-
(1)User's fees may be collected from the guests on issue of proper money receipts. The money receipts should be in printed books duly inscribing SL No. of the book and SI. No. of the money receipts. The money receipts should have both original and duplicate pages.
(2)Daily collection of User's fees from the guests should be recorded in a cash book daily, indicating the SI. No. of receipts used from the receipt books on a particular day.
(3)The amount so collected towards the User's fees should be deposited in a Saving Account in a Nationalised Bank/Orissa State Cooperative Bank. Expenditure if any should be reflected on the debt side of the cash book. Each expenditure should be authenticated by retaining corresponding vouchers numbered serially.
(4)Money, if required for expenditure should be drawn by cheque signed by the Manager/Nizarat Officer. Payment above Rs. 100 should be made in the shape of crossed cheque or Bank Draft.
(5)The money receipt book and the cash book should be maintained and countersigned daily by the Manager/Nizarat Officer of the concerned Special C.H./C.Hs., respectively.
(6)A register of money receipt books should be maintained showing columns of receipt, issue and balance stock, duly certified by Manager/Nizarat Officer.
(7)Another register for Bank deposits and Bank withdrawal should also be maintained duly certified by Manager/Nizarat Officer.Inspection Bunglows/Revenue Rest Sheds
  For entitled persons specified in Rules 8 & 9.
  Existing rent per room Revised rent per room
Per day .. Rs. 2.00 Rs. 10.00 per day or part thereof
For 12 hours .. Rs. 1.00 Rs. 10.00 per day or part thereof
For less than 06 hours .. .. Rs. 10.00 per day or part thereof
  For non-entitled persons under Rule 10
  Rs. 20.00 Rs. 50.00 per day or part thereof
  Persons entitled to occupy I. Bs. under Rules 8 & 9 onprivate visit.
    Rs. 50.00 per day or part thereof
  Ex-Members of Parliament and ex-Members of OrissaLegislative Assembly
    Rs. 50.00 per day or part thereof.
The State Freedom Fighters' who are getting State Freedom Fighter's Pension or Central Freedom Fighter's Pension are entitled to avail the accommodation in Circuit Houses/Special Circuit Houses/Inspection Bungalows/charges equal to the charges payable by sitting MLAs., on production of Freedom Fighters' Identify Card issued by the appropriate authority.
(2)The facility of telephone may be extended only to the entitled persons specified in Rules 5 & 6. They shall be required to pay the actual charges for making local/trunk calls.While entertaining of State Guests the rate adopted by the State Guest House may be adopted by the Special Circuit House/Circuit Houses as such.]
(3)The cost of articles broken or damaged (if any) by any occupant or person accompanying/attending him shall be realised from the occupant in full.
(4)A fee shall be charged from any person occupying the Bungalow and using the compound for pitching tents at the rate of rupees ten per day or part thereof :Provided that the competent authority may, at his discretion, refuse the permission to pitch such tents within the precincts of the Bungalow.Note-No permission shall be given to pitch such tents within the compound of the Circuit House.
(5)Rent and all other charges shall be paid in full by the occupant to the Khansama/Choukidar of the Circuit House/Bungalow at the time of signing the Visitors' Book before his departure and details of the payment made shall be entered by him in the respective columns of the Visitors' Book;Provided that the competent authority may, at his discretion, require advance payment, particularly in respect of the non-entitled persons.