Section 11(2) in The Special Accommodation Rules, 1959
(2)If the house of any officer either in his own name or in the name of his wife/children has been let out or leased out on rent, he shall furnish a copy of the agreement/deed before the Estate officer for the purpose of determining the fate of licence fee in respect of the Government quarters, if any, allotted to him. In case the house is not let out Or leased out, the notional rent of the house shall be assessed oil the fair rent basis (or determining the licence fee.][Note - Before amendment of the rule in 1994 judgement was rendered in a case in 1992. The Case-Law follows :]
