Section 61 in The Central Government General Pool Residential Accommodation Rules, 2017
61. Payment of requisite charge or fee to public utility services.
(1)The allottees of accommodation shall pay the charges and fees to all utility services such as electricity, water, gas etc., regularly on receipt of the bill for such payment.(2)In case an allottee has not paid the dues to the public utility authorities before vacation or surrender of the accommodation, vacation or surrender of accommodation shall not be accepted by the maintenance agency.
