Section 12 in The Rules for Occupation of Inspection Bungalows of Departments in-Charge of Public Works Department
12. Period of stay.
- No officer of Government other than Officer-in-charge of Public Works on duty shall occupy a Bungalow/ Rest-shed for a period exceeding ten days and in case of other persons for more than 7 days, without permission from the Superintending Engineer. An officer of the Department in-charge of Public Works may occupy a Bungalow up to a period not exceeding fifteen days when on duty. Where a Bungalow is required for occupation for a period exceeding fifteen days orders of Government are required. No private person is allowed to occupy I.B. for a period more than seven days.
