Section 15 in The Rules for Occupation of Inspection Bungalows of Departments in-Charge of Public Works Department
15. Rate of rent.
(a)(i)Rent shall be charged for occupation of the following Inspection Bungalows at the rate of Rs. 12 per suite per day or fraction thereof exceeding 3 hours to the member of the general public; (1) Puri, (2) Bhubaneswar, (3) Konark, (4) Barkul, (5) Berhampur, (6) Gopalpur, (7) Cuttack, (8) Angul, (9) Balangir, (10) Bhawanipatna (11) Sambalpur, (12) Bhadrak. In respect of other Inspection Bungalows/Rest-sheds rent is payable at the rate of Rs. 5 per suite per day or fraction thereof exceeding three hours by the members of the general public.(ii)In both the above cases rent at half the above rates will be payable for a stay not exceeding three hours.(iii)When two persons share a room the rate of rent should be of the prescribed rent.Note -(1) For the purpose of calculation, a day shall be taken as a period of 24 hours commencing from 7 a.m. of next day and fraction beyond that over 3 hours shall be taken as one complete day and under 3 hours as half a day.(2)When a Government servant entitled to occupy an Inspection Bungalow/ Rest-shed free of rent when on duty occupies a suite of room in the Inspection Bungalow/Rest-shed, while not on duty, he should pay rent at half the rates payable by general public for such occupation. If the period of stay exceeds ten days, rent should be paid at full rates.(b)An entitled person while on duty is not required to pay Bungalow rent for self, his wife and children below twelve years of age, if they accompany him. if the entitled person is not on duty, the rent for self, his wife and children (above twelve years) shall be recovered as per note (2) of Sub-rule (a).(3)[ The Ex-Legislators of the Orissa Legislative Assembly and the Ex-M. Ps. of Orissa should pay rent at half the rates payable by general public for occupation in I.Bs./Rest sheds of the P.W.D. If the period of stay exceeds 10 (Ten) days, rent should be paid at full fates, applicable to general public for such occupation.] [Inserted vide Orissa Gazette No. 1418/28.9.1989-Order No. 23595/ IL-BR-11/ 89/5.9.1989.]
