Except as provided in Rule 51, pending orders on a representation against the Divisional Officer's assessment, the amount assessed must be paid by tenants on demand. Should the representation prove successful, the excess amount charged should be adjusted as soon as orders are issued, by reduction in the assessment of a subsequent month or, if this is not practicable or convenient by an actual repayment.Note. - The recoveries of rents of non-Public Works Residences should be regulated generally by the rules applicable to Public Works residences.
