Section 18 in The Orissa Circuit Houses and Inspection Bungalows Rules, 1985
18. Preparation of Breakfast, Lunch and Dinner.
(1)Subject to availability of the required facilities in the Circuit House/Bungalow, requests for preparation of lunch, dinner, etc., shall be handled in the manner indicated in Sub-rules (2) to (6).(2)Requests for preparing lunch, dinner, etc., shall not ordinarily be complied with before the arrival of the visitor except in case of-(a)State Guests, and(b)entitled functionaries of the State Government specified in Clause (a) to Clause (g) of Rule 5 specifically requesting for such preparation at least twelve hours in advance.(3)Requests for preparing lunch, dinner, etc., after the arrival of the visitor, may be complied with, without insisting on any advance payment, in case of the functionaries specified in Rule 5.(4)The initial expenses for making arrangements as per Sub-rules (2) and (3) may be met out of the advance permanent and recovered from the concerned functionaries subsequently.(5)All other visitors may make their own arrangements for their lunch, dinner, etc. ;Provided that such arrangements may be made by the Khansama/Choukidar on advance payment, unless he is preoccupied with the arrangements for the functionaries specified in Sub-rules (2) and (3).Note-No person, except the authorised attendants of the Circuit House/ Bungalow such as the Khansama/Chowkidar shall be allowed to cook within the Circuit House/Bungalow. Food prepared/procured elsewhere may, however, be served to a visitor in the Dining Hall of the Circuit House/Bungalow.(6)The tariff chart specifying the menu and the rates for morning tea, breakfast, lunch, afternoon tea and dinner etc. shall be displayed in the Dining Hall of the Circuit House/Bungalow.
