Section 74 in The Central Government General Pool Residential Accommodation Rules, 2017
74. Fixation or revision of licence fee for accommodation.
(1)The normal licence fee for accommodation shall be revised every three years based on the Average All India Consumer Price Index (CPI) by the Central Government and shall be applicable to all types of accommodation throughout the country.(2)The revised rate shall take effect from the 1st July of the year next following, or from such other date as the Central Government may direct.
