Section 15(8) in The U.P. Industrial Housing Rules, 1959
(8)The Housing Commissioner may make short-term allotment of houses on application of tenants for occasion like marriage and other ceremonies, if vacant houses are available. Allotment for a period not exceeding a month will be made on the terms and conditions which may be prescribed by the Housing Commissioner. The rate of rent and other incidentals to be charged will be at the following rates :Allotment for a period not exceeding 15 days. - Economic rent for 15 days plus extra charges for excess water consumption and use of electricity.Allotment for a period exceeding 15 days but not exceeding a month. - Economic rent for one month plus extra charges for excess water and electricity.Such short-term allotment may also be made to persons other than eligible industrial workers if the Housing Commissioner finds that there is not sufficient demand from eligible industrial workers. Such allotments will however, be made on full economic rent as determined for the houses of that colony and after charging security equal to two months' rent at the full economic rates.The provisions of sub-rules (1) to (7) shall mutatis mutandis apply to a short-term allotment under Rule 8 and the Forms A, B, and C shall also, subject to such adaptations by way of modification, addition or omission as the Housing Commissioner may consider to be necessary, be applicable to the case of such short-term allotment.
