Section 9(3) in The Orissa Forest Rest House Occupation Rules, 1983
(3)Rent as specified in Sub-rules (1) and (2) above shall be realised in the following cases of occupation :(i)for occupation under Rules 4(4) and 7(2) for everyday after the first ten days,(ii)for occupation under Rules 5 and 6,(iii)for keeping the non-official's or prospective occupant's belongings in the Forest Rest House in the absence of the owner (Rent at the half the above rates will be charged). This does not apply to the class of occupiers noted in Rules 3, 4 and 7 (2).Note - (a) The First day of the occupation shall be reckoned as 24 hours from the time of arrival. Every subsequent period of 24 hours shall count as one day. In reckoning the total rent to be charged any incompleted day shell be charged as full day.(b)Rent shall be paid for guests, friends or relatives other than wife, children of officer and others who are entitled to occupy Forest Rest Houses free of rent.
