Section 13 in The Rules for Occupation of Inspection Bungalows of Departments in-Charge of Public Works Department
13. Manner of use of Inspection Bungalow.
(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.(b)Convening of holding any political conferences or meetings within the precincts of any Inspection Bungalow is prohibited.
