Section 6(1) in Cantonments (House-Accommodation ) Act, 1923
(1)Where-(a)a military officer who is stationed in or has been posted to the cantonment, or a President of a military mess in the cantonment, applied in writing to the Officer Commanding the station stating that he is unable to secure suitable accommodation in the cantonment for himself or the mess on reasonable terms by private agreement, and that no suitable house or quarter belonging to the Government is available for his occupation or for the occupation of the mess, and the Officer Commanding the station is satisfied on inquiry of the truth of the facts so stated, or(b)the Officer Commanding the station is satisfied on inquiry that there is not in the cantonment a sufficient and assured supply of houses available at reasonable rates of rent by private agreement to meet the requirements of the military officers and military messes whose accomodation in the cantonment is in his opinion necessary or expedient, the Officer Commanding the station may, with a view of enforcing the liability under section 5, serve a notice on the owner of any house which appears to him to be suitable for occupation by a military officer or a military mess, as the case may be, within the cantonment, or, if this Act is in force in part only of the cantonment, within that part, requiring the owner to permit the house to be inspected, measured and surveyed by such person and on such date, not being less than three clear days from the service of the notice, and at such tie between sunrise and sunset, as may be specified in the notice.
