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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(3) in The Orissa Forest Rest House Occupation Rules, 1983

(3)The verandah, compound or the rooms of the Rest Houses are not meant to be used as courts and kutchary or for any purpose involving the gathering of people. If for any special reason any Government Officer requires to do so, permission of the Conservator of Forests must first be obtained in advance.