Section 26 in The U.P. Industrial Housing Rules, 1959
26. If and when I shall go out for more than a month, I shall inform the Housing Commissioner or the Housing Inspector. If no such information is given or if information is given but dues for the period are not paid, the Housing Commissioner shall have a right to break open the lock in my premises and confiscate the belongings. If no claim for belongings is made by me within a month, it may be auctioned to the extent to which the pay and arrears of pay, if any, recovered fall short of the rent and other charges due from me and the amount so recovered, may be adjusted towards the arrear due from me.
