Section 60 in The Central Government General Pool Residential Accommodation Rules, 2017
60. Misuse of accommodation for trade or business or any other unauthorised activity.
(1)The accommodation shall be used for residential purpose only by the allottee and other authorised persons as per these rules.(2)Action shall be taken against the allottee for unauthorised use of the allotted accommodation as per these rules and instructions issued by the Directorate of Estates in this regard from time to time.
