Section 13(a) in The Rules for Occupation of Inspection Bungalows of Departments in-Charge of Public Works Department
(a)Inspection Bungalows and their verandahs are not meant to be used as Courts, Kutcheries, or for any purpose involving the gathering of tenants, etc. If for any special reason a Government Officer requires to do so permission in writing must first be obtained either from the Superintending Engineer or from the Divisional Officer concerned.
