Section 6 in The Orissa Forest Rest House Occupation Rules, 1983
6. Accommodation in the Forest Rest House to other Gazetted Officers while not on tour and non-officials.
- Gazetted Officers of State Government other than Officers of Forest Department not travelling on duty may occupy Rest House with the written permission of the Divisional Forest Officer who will fix the period of such occupation subject to the conditions laid down in Sub-rules (1), (2) and (3) of Rule 4. They will be liable to pay rent at the rates specified in Rule 9.
